Gujarat High Court
Kutchh District Panchayat vs Jayendrasinh Dilubha Vaghela on 5 May, 2017
Author: R.Subhash Reddy
Bench: R.Subhash Reddy, Vipul M. Pancholi
C/CA/3693/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 3693 of 2017
In LETTERS PATENT APPEAL (STAMP NUMBER) NO. 364 of 2017
In SPECIAL CIVIL APPLICATION NO. 9081 of 2009
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KUTCHH DISTRICT PANCHAYAT....Applicant(s)
Versus
JAYENDRASINH DILUBHA VAGHELA....Respondent(s)
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Appearance:
MR PREMAL R JOSHI, ADVOCATE for the Applicant(s) No. 1
MR MUKESH H RATHOD, ADVOCATE 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 : 05/05/2017
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY) This application is filed to condone delay of 27 days in preferring Letters Patent Appeal aggrieved by the order dated 22/11/2016 passed by the learned Single Judge in Special Civil Application No.9081 of 2009.
Heard learned Advocates for the parties.
Having regard to the reasons stated in the application, explaining delay, we deem it appropriate to condone delay. The delay of 27 days is condoned. Accordingly, the Civil Application is allowed as prayed for.
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