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Gujarat High Court

Gujarat Shalimar Hotels Pvt.Ltd vs State Of Gujarat on 11 January, 2022

Author: A.J.Desai

Bench: A.J.Desai

     C/CA/514/2020                                ORDER DATED: 11/01/2022



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/CIVIL APPLICATION NO. 514 of 2020

            In F/LETTERS PATENT APPEAL NO. 37254 of 2019
                                 With
             F/LETTERS PATENT APPEAL NO. 37254 of 2019
                                  In
             SPECIAL CIVIL APPLICATION NO. 10734 of 2017
                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
            In F/LETTERS PATENT APPEAL NO. 37254 of 2019
                                  In
             SPECIAL CIVIL APPLICATION NO. 10734 of 2017
==========================================================
                     GUJARAT SHALIMAR HOTELS PVT.LTD.
                                  Versus
                            STATE OF GUJARAT
==========================================================
Appearance:
NAMAN H KINKHABWALA(8831) for the Applicant(s) No. 1
DS AFF.NOT FILED (N)(11) for the Respondent(s) No. 4
MS LILU K BHAYA(1705) for the Respondent(s) No. 2
NOTICE SERVED BY DS(5) for the Respondent(s) No. 1,3
==========================================================

 CORAM:HONOURABLE MR. JUSTICE A.J.DESAI
       and
       HONOURABLE MR. JUSTICE ANIRUDDHA P. MAYEE

                              Date : 11/01/2022
                               ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.J.DESAI) Learned advocate for the applicant - appellant is permitted to delete respondent No. 4 as party respondent from civil applications as well as Letters Patent Appeal.

ORDER IN CIVIL APPLICATION No. 514 OF 2020 :

1. This is an application for condonation of delay of 28 days in filing the appeal.
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C/CA/514/2020 ORDER DATED: 11/01/2022

2. Heard learned counsel for the parties.

3. Considering the contents of the application, it cannot be said that the delay caused in filing the appeal has remained totally unexplained. Therefore, we are of the view that the delay caused in filing appeal deserves to be condoned. Accordingly, the application is allowed. Delay is condoned.

4. In view of the above, present civil application stands disposed of.

5. Registry to list the appeal for hearing on 02.02.2022.

(A.J.DESAI, J) (ANIRUDDHA P. MAYEE, J.) *F.S. KAZI.....

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