Gujarat High Court
Narendra Bhagwati Prasad Panchal & 3 vs State Of Gujarat & on 17 August, 2015
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/CR.MA/9028/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
9028 of 2015
In CRIMINAL MISC.APPLICATION NO. 7787 of 2015
In CRIMINAL MISC.APPLICATION NO. 10621 of 2014
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NARENDRA BHAGWATI PRASAD PANCHAL & 3....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR.D K.PUJ, ADVOCATE for the Applicant(s) No. 1 - 4
MS HANSA PUNANI, APP for the Respondent(s) No. 1
RUCHIR A PATEL, ADVOCATE for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 17/08/2015
ORAL ORDER
Having heard the learned advocate appearing for the applicants and having considered the averments made in this application, I am of the view that the sufficient cause has been made out for condonation of delay of 205 days in filing the application for restoration of the main application.
The delay as prayed for is condoned. This application is accordingly allowed. Let the restoration application be notified on 19.08.2015.
(J.B.PARDIWALA, J.) aruna Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Aug 18 01:58:07 IST 2015