Gujarat High Court
State Of Gujarat vs Vaidya Amitkumar Ashwinkumar on 9 February, 2022
Author: R.M.Chhaya
Bench: R.M.Chhaya
C/CA/80/2022 ORDER DATED: 09/02/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CIVIL APPLICATION NO. 80 of 2022
In
F/LETTERS PATENT APPEAL NO. 1085 of 2022
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STATE OF GUJARAT
Versus
VAIDYA AMITKUMAR ASHWINKUMAR
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Appearance:
MR TIRTHRAJ PANDYA AGP for the Respondent(s) No. 2
MR AD OZA(515) for the Respondent(s) No. 2
RULE SERVED BY DS for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE R.M.CHHAYA
and
HONOURABLE MR. JUSTICE HEMANT M.
PRACHCHHAK
Date : 09/02/2022
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE R.M.CHHAYA)
1. Heard Mr.Tirthraj Pandya, learned Assistant Government Pleader appearing for the applicants, Mr.Hardik Jani, learned counsel appearing for opponent no.1 and Mr.Arun Oza, learned counsel appearing for opponent no.2.
2. Present application under Section 5 of the Limitation Act has been preferred by the applicants to condone the delay of 61 days occurred in filing Letters Patent Appeal.
3. Having heard the learned counsel for the respective parties and considered the averments made in the application, it appears that the applicants have established sufficient cause for Page 1 of 2 Downloaded on : Wed Feb 09 21:04:58 IST 2022 C/CA/80/2022 ORDER DATED: 09/02/2022 condonation of delay of 61 days. In facts of this case, the delay deserves to be condoned and is hereby condoned. The application is allowed. Rule is made absolute to the aforesaid extent. No costs.
4. Registry is directed to notify the main appeal for hearing on 15th February 2022.
(R.M.CHHAYA,J) (HEMANT M. PRACHCHHAK,J) V.R. PANCHAL Page 2 of 2 Downloaded on : Wed Feb 09 21:04:58 IST 2022