Gujarat High Court
Registrar Births-Death Department vs State Of Gujarat & on 16 July, 2013
Author: Ravi R.Tripathi
Bench: Ravi R.Tripathi
REGISTRAR BIRTHS-DEATH DEPARTMENT....Applicant(s)V/SSTATE OF GUJARAT C/CA/6661/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 6661 of 2013 In LETTERS PATENT APPEAL (STAMP NUMBER) NO. 866 of 2013 In SPECIAL CIVIL APPLICATION NO. 1017 of 2013 ================================================================ REGISTRAR BIRTHS-DEATH DEPARTMENT....Applicant(s) Versus STATE OF GUJARAT & 1....Respondent(s) ================================================================ Appearance: MRS KALPANA K RAVAL, ADVOCATE for the Applicant(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE RAVI R.TRIPATHI and HONOURABLE MR.JUSTICE MOHINDER PAL Date : 16/07/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE RAVI R.TRIPATHI) Present Civil Application is filed seeking condonation of delay of 27 days caused in filing Letters Patent Appeal.
Heard learned advocate Mr.Raval for the applicant-original respondent No.2 (Registrar, Birth-Death Department, Ahmedabad Municipal Corporation).
Rule returnable on 25th July, 2013. Direct service is permitted.
(RAVI R.TRIPATHI, J.) (MOHINDER PAL, J.) ashish Page 2 of 2