Gujarat High Court
State Of Gujarat & 2 vs G P Varia & 8 on 3 March, 2017
Author: M.R. Shah
Bench: M.R. Shah, B.N. Karia
C/CA/12172/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION
(FOR CONDONATION OF DELAY) NO. 12172 of 2016
In
LETTERS PATENT APPEAL
(STAMP NUMBER) NO. 1778 of 2016
In
SPECIAL CIVIL APPLICATION NO. 14153 of 2013
With
CIVIL APPLICATION NO. 12871 of 2016
In
LETTERS PATENT APPEAL
(STAMP NUMBER) NO. 1917 of 2016
With
CIVIL APPLICATION NO. 12873 of 2016
In
LETTERS PATENT APPEAL
(STAMP NUMBER) NO. 1914 of 2016
With
CIVIL APPLICATION NO. 12875 of 2016
In
LETTERS PATENT APPEAL
(STAMP NUMBER) NO. 1913 of 2016
With
CIVIL APPLICATION NO. 12979 of 2016
In
LETTERS PATENT APPEAL
(STAMP NUMBER) NO. 1991 of 2016
With
CIVIL APPLICATION NO. 12981 of 2016
In
LETTERS PATENT APPEAL
(STAMP NUMBER) NO. 1994 of 2016
With
CIVIL APPLICATION NO. 12983 of 2016
In
LETTERS PATENT APPEAL
(STAMP NUMBER) NO. 1990 of 2016
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STATE OF GUJARAT & 2....Applicant(s)
Versus
G P VARIA & 8....Respondent(s)
======================================
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HC-NIC Page 1 of 3 Created On Sat Aug 12 21:05:41 IST 2017
C/CA/12172/2016 ORDER
Appearance:
Civil Application No.12172/2016
MR DHAWAN JAYSWAL, AGP for the Applicant(s) No. 1 - 3
MR TR MISHRA, ADVOCATE for the Respondent(s) No. 1 - 5 ,
6.1 - 6.5 , 7-9
Civil Application No.12871/2016
MR DHAWAN JAYSWAL, AGP for the Applicant(s) No. 1 - 2
MR MP PRAJAPATI, ADVOCATE for the Respondent(s) No. 1 -2
Civil Application No.12873/2016
MR DHAWAN JAYSWAL, AGP for the Applicant(s) No. 1 - 2
MR KRISHNAN GHAVARIYA for MR MURLI DEVNANI, ADVOCATE
for the Respondent(s) No. 1 - 2
Civil Application No.12875/2016
MR DHAWAN JAYSWAL, AGP for the Applicant(s) No. 1 - 3
NOTICE SERVED for the Respondent(s) No. 1
Civil Application No.12979/2016
MR DHAWAN JAYSWAL, AGP for the Applicant(s) No. 1 - 3
MS NAYANA V PANCHAL,ADVOCATE for the Respondent(s) No.
1
Civil Application No.12981/2016
MR DHAWAN JAYSWAL, AGP for the Applicant(s) No. 1 - 3
NOTICE SERVED for the Respondent(s) No. 1 -10
Civil Application No.12983/2016
MR DHAWAN JAYSWAL, AGP for the Applicant(s) No. 1 - 3
MR KRISHNAN M GHAVARIAYA, ADVOCATE for the
Respondent(s) No. 1 - 8
======================================
CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE B.N. KARIA
Date : 03/03/2017
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) All these applications under Section 5 of the Limitation Act have been preferred by the common applicants requesting to condone the delay ranging between 200 to 208 days in preferring the respective Letters Patent Appeals against the impugned judgment and order passed by the learned Single Judge.
It is reported that in the similar facts and Page 2 of 3 HC-NIC Page 2 of 3 Created On Sat Aug 12 21:05:41 IST 2017 C/CA/12172/2016 ORDER circumstances of the case and in a case where the issue involved in the main Letters Patent Appeals is with respect to work charge employees, the Division Bench of this Court has condoned the delay of 258 days in preferring the Letters Patent Appeal, by order dated 13/02/2017 in Civil Application No.13497/2016.
Considering the above and as the applications are not seriously opposed by the learned advocates appearing on behalf of the respective parties, the present applications are allowed and the delay caused in preferring the Letters Patent Appeals are hereby condoned.
(M.R. SHAH, J.) (B.N. KARIA, J.) Siji Page 3 of 3 HC-NIC Page 3 of 3 Created On Sat Aug 12 21:05:41 IST 2017