Gujarat High Court
Sahajanand Technologies Private ... vs Regional Director - North Western ... on 11 February, 2014
Author: Vijay Manohar Sahai
Bench: Vijay Manohar Sahai, K.J.Thaker
C/CA/594/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 594 of 2014
In LETTERS PATENT APPEAL (STAMP NUMBER) NO. 10 of 2014
In SPECIAL CIVIL APPLICATION NO. 3994 of 2013
===========================================================
=====
SAHAJANAND TECHNOLOGIES PRIVATE LIMITED....Applicant(s)
Versus
REGIONAL DIRECTOR - NORTH WESTERN REGION - MINISTRY OF &
2....Respondent(s)
================================================================
Appearance:
MR DHAVAL SHAH, ADVOCATE for the Applicant(s) No. 1
NANAVATI ASSOCIATES, ADVOCATE for the Respondent(s) No. 2
MR IH SAIYED for the Respondent(s) No. 1 , 3
================================================================
CORAM: HONOURABLE MR.JUSTICE VIJAY MANOHAR
SAHAI
and
HONOURABLE MR.JUSTICE K.J.THAKER
Date : 11/02/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI) In view of the averments made in this application, same is ALLOWED and the delay occurred in filing the LPA is condoned. Rule is made absolute.
Main matter be listed for hearing on 10TH MARCH, 2014.
(V.M.SAHAI, J.) Page 1 of 2 C/CA/594/2014 ORDER (K.J.THAKER, J) UMESH Page 2 of 2