Gujarat High Court
Mukeshbhai Chhaganlal Gandhi vs Vrujeshkumar Ranjitlal Maval on 23 July, 2019
Author: R.P.Dholaria
Bench: R.P.Dholaria
R/CR.MA/13358/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 13358 of 2019
In R/CRIMINAL MISC.APPLICATION NO. 13361 of 2019
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MUKESHBHAI CHHAGANLAL GANDHI
Versus
VRUJESHKUMAR RANJITLAL MAVAL
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Appearance:
MR KASHYAP R JOSHI(2133) for the Applicant(s) No. 1
for the Respondent(s) No. 1
MS.HANSA PUNANI APP(2) for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 23/07/2019
ORAL ORDER
Rule. Learned APP waives service of notice of Rule for and on behalf of respondent-State.
The applicant has filed this application under Section 5 of the Limitation Act with prayer to condone the delay of 22 days caused in filing special leave to appeal.
Having heard learned advocates for the parties and on perusal of record of the case, the applicant has made sufficient cause to condone the delay, and therefore, delay of 22 days is condoned.
The present Criminal Misc. Application stands disposed of accordingly. Rule is made absolute.
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