Gujarat High Court
Regional Director Employees State ... vs Digjam Limited on 23 July, 2018
Author: J.B. Pardiwala
Bench: J.B.Pardiwala
C/FA/18892/2018 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION NO. 1 of 2018
IN
F/FIRST APPEAL NO. 18892 of 2018
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REGIONAL DIRECTOR EMPLOYEES STATE INSURANCE CORPORATION Versus DIGJAM LIMITED ========================================================== Appearance:
MS HINA DESAI for the PETITIONER(s) No. for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA Date : 23/07/2018 IA ORDER This is an application at the instance of the original defendant for condonation of delay of 160 days in preferring First Appeal.
Having heard the learned counsel appearing for the parties and having considered the averments made in this application, I am convinced that sufficient cause has been explained for condonation of delay of 160 days in filing the First Appeal. The delay is hereby condoned. This application is disposed of (J.B. PARDIWALA, J.) CHANDRESH Page 1 of 1