Gujarat High Court
Ashaben Kanjibhai Patel vs State Of Gujarat on 4 February, 2021
Bench: N.V.Anjaria, A.S. Supehia
C/CA/2503/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CIVIL APPLICATION NO. 2503 of 2020
In F/LETTERS PATENT APPEAL NO. 22903 of 2020
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R/CIVIL APPLICATION NO. 2506 of 2020
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R/CIVIL APPLICATION NO. 2500 of 2020
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R/CIVIL APPLICATION NO. 2505 of 2020
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R/CIVIL APPLICATION NO. 2546 of 2020
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R/CIVIL APPLICATION NO. 2573 of 2020
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R/CIVIL APPLICATION NO. 2576 of 2020
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R/CIVIL APPLICATION NO. 2554 of 2020
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R/CIVIL APPLICATION NO. 2574 of 2020
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R/CIVIL APPLICATION NO. 2552 of 2020
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R/CIVIL APPLICATION NO. 2550 of 2020
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R/CIVIL APPLICATION NO. 2579 of 2020
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R/CIVIL APPLICATION NO. 2553 of 2020
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R/CIVIL APPLICATION NO. 2578 of 2020
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R/CIVIL APPLICATION NO. 2547 of 2020
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R/CIVIL APPLICATION NO. 2559 of 2020
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R/CIVIL APPLICATION NO. 2556 of 2020
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GITABEN DHIRABHAI PATEL (TEACHER)
Versus
STATE OF GUJARAT
==========================================================
Appearance:
MS. PAYAL M TUVAR(7055) for the Applicant(s) No. 1
MS.DHWANI TRIPATHI, AGP and MR.ROHAN SHAH, AGP for the
Respondent(s) No. 1,2,3
==========================================================
CORAM: HONOURABLE MR. JUSTICE N.V.ANJARIA
and
HONOURABLE MR. JUSTICE A.S. SUPEHIA
Date : 04/02/2021
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE N.V.ANJARIA)
Heard learned advocate Ms.Payal Tuvar for the applicants
in each Civil Applications and learned Assistant Government
Pleader Ms.Dhwani Tripathi and learned Assistant Government
Pleader Mr.Rohan Shah for the respondent State.
2. In the facts of the case, Rule returnable forthwith. Learned
Assistant Government Pleader Ms. Dhwani Tripathi as well as
learned Assistant Government Pleader Mr.Rohan Shah waives
service of rule for respondents State in the respective Civil
Applications.
C/CA/2503/2020 ORDER
3. The applicants herein prays to condone delay of 353 days
which has taken place in preferring Letters Patent Appeal
against the judgment dated 27.2.2019 in Special Civil
Application No.432 of 2015 and cognate group of petitions,
present applications are filed.
4. Delay is sought to be explained by stating that certain
complaints were lodged against the applicants and that the
applicants were released on bail, whereafter only steps could be
taken to prefer the appeal.
5. Apart from the above aspect stated by the applicants, there
is no gainsaying that other Letters Patent Appeal Nos.229 of
2020, 230 of 2020 and 231 of 2020 are filed in respect of the
other petitions forming part of the impugned decision of learned
Single Judge wherein this Court has already condoned delay.
This position is admitted by all the learned advocates appearing
for the parties.
6. In the aforesaid view, delay of 353 days which has
occurred in Letters Patent Appeals arising out of the same
judgment deserves to be condoned.
7. Accordingly, delay is condoned in each Civil Applications.
The present applications are allowed. Rule is made absolute in
all the Civil Applications.
(N.V.ANJARIA, J)
(A. S. SUPEHIA, J)
Manshi
