Gujarat High Court
State Of Gujarat & 2 vs Shaikh Mohammed Suhail Mohmed Ayub & on 27 August, 2014
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt, Z.K.Saiyed
C/CA/7593/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 7593 of 2014
In LETTERS PATENT APPEAL (STAMP NUMBER) NO. 572 of 2014
In SPECIAL CIVIL APPLICATION NO. 1605 of 2014
With
CIVIL APPLICATION NO. 7594 of 2014
In
LETTERS PATENT APPEAL (STAMP NUMBER) NO. 573 of 2014
With
CIVIL APPLICATION NO. 7605 of 2014
In
LETTERS PATENT APPEAL (STAMP NUMBER) NO. 583 of 2014
With
CIVIL APPLICATION NO. 7609 of 2014
In
LETTERS PATENT APPEAL (STAMP NUMBER) NO. 587 of 2014
With
CIVIL APPLICATION NO. 7610 of 2014
In
LETTERS PATENT APPEAL (STAMP NUMBER) NO. 588 of 2014
TO
CIVIL APPLICATION NO. 7611 of 2014
In
LETTERS PATENT APPEAL (STAMP NUMBER) NO. 589 of 2014
With
CIVIL APPLICATION NO. 7622 of 2014
In
LETTERS PATENT APPEAL (STAMP NUMBER) NO. 603 of 2014
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STATE OF GUJARAT & 2....Applicant(s)
Versus
SHAIKH MOHAMMED SUHAIL MOHMED AYUB & 1....Respondent(s)
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Appearance:
NJ SHAH, AGP for the Applicant(s) No. 1 - 3
MR. NISARG D SHAH, ADVOCATE for the Respondent(s) No. 1
Page 1 of 2
C/CA/7593/2014 ORDER
RULE SERVED for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
and
HONOURABLE MR.JUSTICE Z.K.SAIYED
Date : 27/08/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE S.R.BRAHMBHATT) Heard learned advocate for the parties. Though served none appears for the respondent - Gujarat Public Service Commission.
Looking to the averment mentioned in the memo of the application and the lack of resistance on the part of the respondents the Court is inclined to condone delay as it would serve the ends of justice. Hence, the delay is condoned in all these matters. Letters Patent Appeals be listed for hearing as to admission.
The Civil Applications are disposed of.
(S.R.BRAHMBHATT, J.) (Z.K.SAIYED, J.) KKS Page 2 of 2