Harnesh Nareshchandra Mehta ... vs Nitin Ramkishan Gupta ...
2021 Latest Caselaw 634 Guj

        R/CR.MA/5748/2020                                              ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 5748 of 2020

          In R/CRIMINAL MISC.APPLICATION NO. 5747 of 2020

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HARNESH NARESHCHANDRA MEHTA PROPRIETOR, DEEP CHEMICALS
                          Versus
  NITIN RAMKISHAN GUPTA PROPRIETOR, AGARWAL INDUSTRIES
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Appearance:
MR PARESH H VAGHELA(3580) for the Applicant(s) No. 1
MR SANDIP M PATEL(5649) for the Applicant(s) No. 1
NOTICE SERVED(4) for the Respondent(s) No. 1
MS C. M. SHAH, APP for the Respondent(s) No. 2
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 CORAM: HONOURABLE MS. JUSTICE BELA M. TRIVEDI

                                  Date : 18/01/2021
                                   ORAL ORDER

1. Present application has been filed by the applicant for condonation of delay of 66 days occurred in filing application seeking leave to appeal arising out of judgment and order dated 16.10.2019 passed by the 4th Additional Chief Judicial Magistrate, Ahmedabad (Rural), Ahmedabad in Criminal Case No.8616 of 2016.

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/5748/2020 ORDER

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

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