Gujarat High Court
Valdiben Wd/O. Bhurabhai Narsanhji ... vs State Of Gujarat & 6 on 11 June, 2015
Author: K.J.Thaker
Bench: K.J.Thaker
C/CA/5847/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 5847 of 2015
In CIVIL APPLICATION (STAMP NUMBER) NO. 3216 of 2015
In SPECIAL CIVIL APPLICATION NO. 5915 of 2002
With
CIVIL APPLICATION (STAMP NUMBER) NO. 3216 of 2015
In
SPECIAL CIVIL APPLICATION NO. 5915 of 2002
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VALDIBEN WD/O. BHURABHAI NARSANHJI PUROHIT....Applicant(s)
Versus
STATE OF GUJARAT & 6....Respondent(s)
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Appearance:
MS. KRUTI M SHAH, ADVOCATE for the Applicant(s) No. 1
ADVANCE COPY SERVED TO GP/PP for the Respondent(s) No. 1 - 6
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CORAM: HONOURABLE MR.JUSTICE K.J.THAKER
Date : 11/06/2015
ORAL ORDER
Though, there is delay of about 2000 days, as the main matter is of the year 2002, Civil Application Nos. 5847 of 2015 for condonation of delay is ALLOWED, subject to payment of costs of Rs.100/-. Office to list the application for bringing heirs on record on 15.05.2015, after giving the same regular number. Disposed off, accordingly.
(K.J.THAKER, J) UMESH Page 1 of 1