Gujarat High Court
Jayant Krashnabhai Karulkar vs State Of Gujarat & on 17 April, 2013
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
JAYANT KRASHNABHAI KARULKAR....Applicant(s)V/SSTATE OF GUJARAT C/MCA/808/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD MISC.CIVIL APPLICATION (FOR EXTENTION) NO. 808 of 2013 In MISC.CIVIL APPLICATION NO. 2651 of 2012 In SPECIAL CIVIL APPLICATION NO. 7797 of 1999 =========================================================== JAYANT KRASHNABHAI KARULKAR....Applicant(s) Versus STATE OF GUJARAT & 3....Opponent(s) ================================================================ Appearance: MR DILIP L KANOJIYA, ADVOCATE for the Applicant(s) No. 1 MR HK PATEL, ASSISTANT GOVERNMENT PLEADER for the Opponent(s) No. 1 - 3 ================================================================ CORAM: HONOURABLE SMT. JUSTICE ABHILASHA KUMARI Date : 17/04/2013 ORAL ORDER
[1] This application has been preferred by the applicant (original petitioner) with a prayer to extend the time to pay the costs of Rs.5,000/= (Rupees five thousand only) to the Secretary, Gujarat High Court Legal Services Authority, subject to which Special Civil Application No.7797 of 1999 was ordered to be restored to its original status, as per the order dated 08.03.2013, passed by this Court in Miscellaneous Civil Application No.2651 of 2012.
[2] Heard Mr. Dilip L. Kanojiya, learned advocate for the applicant and Mr. H.K. Patel, learned Assistant Government Pleader for respondents Nos.1 to 3 and perused the averments made in the application.
[3] It is stated by learned advocate Mr. Dilip L. Kanojiya, learned advocate for the applicant, that the amount of Rs.5,000/= (Rupees five thousand only) shall be paid to the Secretary, Gujarat High Court Legal Services Authority on, or before, 24.04.2013.
[4] Upon the above statement being made by the learned advocate for the applicant, the following order is passed.
[5] In the event that the costs of Rs.5,000/= (Rupees five thousand only) is paid to the Secretary, Gujarat High Court Legal Services Authority on, or before 24.04.2013, the order dated 08.03.2013, passed by this Court in Miscellaneous Civil Application No.2651 of 2012 shall become operative. In the event the costs are not paid on, or before, the stipulated period of time, Special Civil Application No.7797 of 1999, shall not be restored.
[6] The application is disposed of, in the above terms.
(SMT.
ABHILASHA KUMARI, J.) (Vatsal) Page 3 of 3