Gujarat High Court
Jamnagar Municipal Corporation vs R M Dattani on 25 September, 2017
Author: R.Subhash Reddy
Bench: R.Subhash Reddy, Vipul M. Pancholi
C/CA/8105/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 8105 of 2017
In
LETTERS PATENT APPEAL (STAMP NUMBER) NO. 823 of 2017
In
SPECIAL CIVIL APPLICATION NO. 11173 of 2009
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JAMNAGAR MUNICIPAL CORPORATION....Applicant(s)
Versus
R M DATTANI....Respondent(s)
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Appearance:
MR HS MUNSHAW, ADVOCATE for the Applicant(s) No. 1
NOTICE SERVED for the Respondent(s) No. 1
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CORAM: HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH
REDDY
and
HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
Date : 25/09/2017
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY)
1. This application is filed to condone the delay of 87 days in preferring the Letters Patent Appeal, aggrieved by the order dated 16.11.2016 passed in Special Civil Application No.11173 of 2009.
2. Heard learned counsel for the applicant. Though Notice is served on the respondent, there is no appearance to oppose the application.
3. We have perused the reasons stated in the Page 1 of 2 HC-NIC Page 1 of 2 Created On Mon Oct 02 04:23:28 IST 2017 C/CA/8105/2017 ORDER application explaining the delay. Having regard to the reasons stated, we deem it appropriate that this is a fit case to condone the delay. Accordingly, the delay is condoned. The Civil Application is allowed, as prayed for.
(R. SUBHASH REDDY, CJ) (VIPUL M. PANCHOLI, J.) Pravin Page 2 of 2 HC-NIC Page 2 of 2 Created On Mon Oct 02 04:23:28 IST 2017