M/S Jagdish Trading Company Thro ... vs State Of Gujarat
2021 Latest Caselaw 1485 Guj

       R/CR.MA/19601/2019                                          ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/CRIMINAL MISC.APPLICATION NO. 19601 of 2019

        In R/CRIMINAL MISC.APPLICATION NO. 19603 of 2019

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     M/S JAGDISH TRADING COMPANY THRO JAGDISHCHANDRA
                       RATANLAL VYAS
                           Versus
                     STATE OF GUJARAT
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Appearance:
MR SHUBHAM JHAJHARIA(10231) for the Applicant(s) No. 1
NOTICE SERVED(4) for the Respondent(s) No. 2
MS C. M. SHAH, APP for the Respondent(s) No. 1
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 CORAM: HONOURABLE MS. JUSTICE BELA M. TRIVEDI

                             Date : 01/02/2021
                              ORAL ORDER

1. Present application has been filed by the applicant for condonation of delay of 80 days occurred in filing application seeking leave to appeal arising out of judgment and order dated 09.05.2019 passed by the Additional Senior Civil Judge and Chief Judicial Magistrate, Surat in Criminal Case No.24394 of 2015.

2. Nobody appears for private respondent, though duly served.

3. Having regard to facts and circumstances of the case and to the contents of the application filed by the applicant, present application for condonation of delay occurred in filing application seeking leave to appeal deserves to

R/CR.MA/19601/2019 ORDER

be allowed in the interest of justice and accordingly stands allowed. Delay is condoned. Rule is made absolute.

(BELA M. TRIVEDI, J) MEHUL B. TUVAR