Gujarat High Court
Jashbhai Laxmidas Patel & 4 vs Anandvan Cooperative Housing Soc. & 7 on 1 September, 2017
Author: R.Subhash Reddy
Bench: R.Subhash Reddy, Vipul M. Pancholi
C/CA/8860/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 8860 of 2017
In
LETTERS PATENT APPEAL (STAMP NUMBER) NO. 577 of 2017
In
SPECIAL CIVIL APPLICATION NO. 9019 of 2000
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JASHBHAI LAXMIDAS PATEL & 4....Applicant(s)
Versus
ANANDVAN COOPERATIVE HOUSING SOC. & 7....Respondent(s)
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Appearance:
MR RAKESH R VYAS, ADVOCATE for the Applicant(s) No. 1 - 1.4 , 2 - 2.2 , 3 -
5
DS AFF.NOT FILED (N) for the Respondent(s) No. 8
MR HEMANG M SHAH, ADVOCATE for the Respondent(s) No. 1 - 3
MR NILESH A PANDYA, ADVOCATE for the Respondent(s) No. 8
MR KM ANTANI, AGP for the Respondents Nos.4, 5 and 7.
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CORAM: HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH
REDDY
and
HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
Date : 01/09/2017
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY) 1 This application is filed to condone the delay of seven days in preferring Letters Patent Appeal, aggrieved by the order dated 7th February 2017 passed by the learned Single Judge in Special Civil Application No.9019 of 2000.
2 At the time of issuing notice to the respondents, Mr. Hemang Shah, learned counsel waived service of notice for the respondents Nos.1 Page 1 of 2 HC-NIC Page 1 of 2 Created On Sat Sep 09 15:41:12 IST 2017 C/CA/8860/2017 ORDER to 3, Mr. K.M. Antani, learned Assistant Government Pleader waived service of notice for the respondents Nos.4, 5 and 7 and Mr. Nilesh Pandya, learned counsel waived service of notice for the respondent No.6.
3 Though this Court ordered notice to the 8th Respondent, there is no appearance on his behalf in this Civil Application.
4 We have perused the reasons stated in the application explaining the delay.
5 Having heard the learned counsel for the parties and having regard to the reasons stated in this application, we deem it appropriate that this is a fit case to condone the delay and accordingly, the delay of seven days is condoned. Civil Application is allowed as prayed for.
(R. SUBHASH REDDY, CJ) (VIPUL M. PANCHOLI, J.) chandresh Page 2 of 2 HC-NIC Page 2 of 2 Created On Sat Sep 09 15:41:12 IST 2017