Gujarat High Court
Tipco vs Asst.Provident on 5 March, 2012
Author: K.M.Thaker
Bench: K.M.Thaker
Gujarat High Court Case Information System
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CA/2443/2012 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL
APPLICATION - FOR CONDONATION OF DELAY No. 2443 of
2012
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TIPCO
INDUSTRIES LTD - Petitioner(s)
Versus
ASST.PROVIDENT
FUND COMMISSIONER, VAPI - Respondent(s)
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Appearance :
MR
RV DESAI for Petitioner(s) : 1,
None for Respondent(s) :
1,
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CORAM
:
HONOURABLE
MR.JUSTICE K.M.THAKER
Date
: 05/03/2012
ORAL ORDER
Since the writ petition came to be dismissed for non-prosecution by order dated 15.12.2011 even before issuance of process, present application is heard and decided without issuing notice to the opponent.
2. Heard Mr. Desai, learned advocate for the applicant.
3. This application is taken out seeking below mentioned relief:-
"3(A) to admit and grant this Civil Application, for condonation of 43 days in the facts of the case;"
4. Having regard to the details mentioned in the application and submissions made by learned advocate for the applicant, the request as prayed for in para 3(A) is granted. The delay caused in preferring the application seeking restoration of writ petition being Special Civil Application No.17370 of 2011 is condoned.
The application is allowed and stands disposed of accordingly.
(K.M.Thaker, J.) kdc Top