Gujarat High Court
Ashwamegh(Sola) Co-Operative Housing ... vs Additional Spl. Land Acq. Officer on 26 September, 2017
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt, A.G.Uraizee
C/CA/10005/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 10005 of
2017
In
FIRST APPEAL (STAMP NUMBER) NO. 2246 of 2017
===========================================================
ASHWAMEGH(SOLA) CO-OPERATIVE HOUSING SOCIETY LTD.....Applicant(s)
Versus
ADDITIONAL SPL. LAND ACQ. OFFICER, & 2....Respondent(s)
==============================================================================
Appearance:
J K GANDHI, ADVOCATE for the Applicant(s) No. 1
MR H A SHAH, ADVOCATE for the Applicant(s) No. 1
MR NIRAJ ASHAR, AGP for the Respondent(s) No. 1 - 3
================================================================
CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 26/09/2017
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE S.R.BRAHMBHATT) The present application is filed for condonation of delay occurred in preferring the first appeal.
For the reasons stated in the application, the same is allowed. Delay is condoned. Rule is made absolute.
(S.R.BRAHMBHATT, J.) (A.G.URAIZEE,J) Page 1 of 2 HC-NIC Page 1 of 2 Created On Mon Oct 02 05:16:44 IST 2017 C/CA/10005/2017 ORDER Manoj Page 2 of 2 HC-NIC Page 2 of 2 Created On Mon Oct 02 05:16:44 IST 2017