Gujarat High Court
The Bopal (Shobhan) Co Op Hsg Soc Ltd ... vs State Of Gujarat on 18 October, 2021
Author: Bhargav D. Karia
Bench: Bhargav D. Karia
C/SCA/14968/2021 IA ORDER DATED: 18/10/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR EXTENSION OF TIME) NO. 1 of 2021
In
R/SPECIAL CIVIL APPLICATION NO. 14968 of 2021
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THE BOPAL (SHOBHAN) CO OP HSG SOC LTD DIVISION 4 Versus STATE OF GUJARAT ========================================================== Appearance:
SHIVANG P JANI for the PETITIONER(s) No. MR DHAWAN JAYSWAL, AGP for the RESPONDENT(s) No.1 DHRURAJ M RANA for the RESPONDENT(s) No. ========================================================== CORAM:HONOURABLE MR. JUSTICE BHARGAV D. KARIA Date : 18/10/2021 IA ORDER
1. Heard learned advocate Mr.Shivang Jani for the petitioners, learned Assistant Government Pleader Mr.Dhawan Jayswal for the respondent no.1 and learned advocate Mr.Dhruraj Rana for the respondents.
2. By this application, applicants-Original Petitioners in the Special Civil Application have prayed for extension of time granted to hold election and complete the election process in accordance with the bylaws of the society, which was stipulated vide order dated 06.10.2021.
3. According to para 3.1 (vi) of the order dated 06.10.2021, learned advocate Mr.Jay Trivedi was appointed as an Election Officer and was directed to discharge his duties as an Independent / Election Officer to hold election of the Managing Committee of the petitioner no.1 - Society within two weeks from the date i.e. Page 1 of 2 Downloaded on : Tue Oct 19 21:15:42 IST 2021 C/SCA/14968/2021 IA ORDER DATED: 18/10/2021 13.10.2021 as per the bylaws of the Society and to be completed on or before 27.10.2021.
4. According to the applicants, learned advocate Mr.Jay Trivedi is infected with Chikungunya and therefore, it is not possible for him to conduct the election process within the aforesaid time limit as directed by this Court.
5. Learned advocate Mr.Dhruraj Rana appearing for the respondents also confirmed that learned advocate Mr.Jay Trivedi is suffering from Chikungunya.
6. In view of the above facts, the time limit granted by this Court to hold and complete the election on or before 27.10.2021 is now extended up to 22.11.2021.
7. Registry to list Special Civil Application on 23.11.2021 for further orders.
Civil Application is accordingly disposed of.
(BHARGAV D. KARIA, J) URIL RANA Page 2 of 2 Downloaded on : Tue Oct 19 21:15:42 IST 2021