Gujarat High Court
State Of Gujarat vs Suketu Amratlal Desai on 28 February, 2019
Author: Anant S. Dave
Bench: Anant S. Dave, Biren Vaishnav
C/LPA/21626/2018 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 1 of 2018
In F/LETTERS PATENT APPEAL NO. 21626 of 2018
In R/SPECIAL CIVIL APPLICATION NO. 17813 of 2015
==========================================================
STATE OF GUJARAT Versus SUKETU AMRATLAL DESAI ========================================================== Appearance:
MS NISHA THAKORE, ASSTT. GOVERNMENT PLEADER for the PETITIONER(s) No. MR DIPEN DESAI for the RESPONDENT(s) No. RULE SERVED for the RESPONDENT(s) No. UNSERVED EXPIRED (R) for the RESPONDENT(s) No. UNSERVED WANT OF TIM for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE THE ACTING CHIEF JUSTICE ANANT S. DAVE and HONOURABLE MR.JUSTICE BIREN VAISHNAV Date : 28/02/2019 IA ORDER (PER : HONOURABLE THE ACTING CHIEF JUSTICE ANANT S. DAVE) This application under Section 5 of the Limitation Act, 1963, has been preferred by the applicants with a prayer to condone the delay of 126 days in preferring Letters Patent Appeal.
Having heard Ms.Nisha Thakore, learned Assistant Government Pleader for the applicants and having perused the averments made in the application, we find that sufficient Page 1 of 2 C/LPA/21626/2018 IA ORDER cause is made out to condone the delay. Accordingly, the same is condoned by allowing this application. Rule is made absolute.
Letters Patent Appeal and Civil Application for stay be listed for admission on 07.03.2019.
(ANANT S. DAVE, ACJ) (BIREN VAISHNAV, J) sunil Page 2 of 2