Gujarat High Court
The State Of Gujarat vs Hari Om Quarry Works on 12 February, 2016
Author: Harsha Devani
Bench: Harsha Devani, G.R.Udhwani
O/OJCA/585/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (OJ) NO. 585 of 2015
In STAMP NUMBER NO. 2156 of 2015
==========================================================
THE STATE OF GUJARAT....Applicant(s)
Versus
HARI OM QUARRY WORKS....Respondent(s)
==========================================================
Appearance:
MR PRANAV TRIVEDI ASSISTANT GOVERNMENT PLEADER for the
Applicant(s) No. 1
UCHIT N SHETH, ADVOCATE for the Respondent(s) No. 1
==========================================================
CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 12/02/2016
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI)
1. By this application, the applicant seeks condonation of delay of 140 days caused in filing Tax Appeal (Stamp) No.2156 of 2015 wherein the order dated 23.12.2014 passed by the Gujarat Value Added Tax Tribunal in Second Appeal No.641 of 2014 is subject matter of challenge.
2. Heard Mr. Pranav Trivedi, learned Assistant Government Pleader of the applicant and Mr. Uchit Sheth, learned advocate for the respondent.
Page 1 of 2
HC-NIC Page 1 of 2 Created On Sat Feb 13 03:13:58 IST 2016
O/OJCA/585/2015 ORDER
3. Having regard to the submissions advanced by the learned advocates for the respective parties and more particularly, the averments made in the memorandum of the application, the court is of the view that the delay caused in filing the appeal has been sufficiently explained. The application, therefore, succeeds and is, accordingly, allowed. The delay caused in filing the appeal is hereby condoned. Rule is made absolute accordingly.
(HARSHA DEVANI, J.) (G.R.UDHWANI, J.) zgs Page 2 of 2 HC-NIC Page 2 of 2 Created On Sat Feb 13 03:13:58 IST 2016