Gujarat State Co-Opp. ... vs State Of Gujarat
2021 Latest Caselaw 220 Guj

        R/CR.MA/22520/2019                                                ORDER



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 22520 of 2019

           In R/CRIMINAL MISC.APPLICATION NO. 22518 of 2019
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 GUJARAT STATE CO-OPP. AGRICULTURE AND RURAL DEVLOPMENT
        BANK LTD THRO SANJAYKUMAR VINUBHAI PATEL
                          Versus
                    STATE OF GUJARAT
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Appearance:
MR.AMIT R JOSHI(6682) for the Applicant(s) No. 1
MS C. M. SHAH, APP for the Respondent(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 2
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 CORAM: HONOURABLE MS. JUSTICE BELA M. TRIVEDI

                                    Date : 07/01/2021

                                     ORAL ORDER

1. Present application has been filed by the applicant for condonation of delay of 38 days occurred in filing application seeking leave to appeal arising out of judgment and order dated 09.07.2019 passed by the 3rd Additional Chief Judicial Magistrate at Mehsana in Criminal Case No.909 of 2017.

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 be allowed in the interest of justice and

R/CR.MA/22520/2019 ORDER

accordingly stands allowed. Delay is condoned. Rule is made absolute.

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