Vishal Gopal Gohel (Authorised ... vs State Of Gujarat
2021 Latest Caselaw 636 Guj

        R/CR.MA/23930/2019                                          ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/CRIMINAL MISC.APPLICATION NO. 23930 of 2019

         In R/CRIMINAL MISC.APPLICATION NO. 23928 of 2019

==========================================================
     VISHAL GOPAL GOHEL (AUTHORISED PERSON OF DEW SHREE
                     NETWORK PVT. LTD)
                            Versus
                      STATE OF GUJARAT
==========================================================
Appearance:
MR ISHAN MIHIR PATEL(6508) for the Applicant(s) No. 1
MR. CHINTAN A JANI(7168) 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
==========================================================

 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 93 days occurred in filing application seeking leave to appeal arising out of judgment and order dated 04.06.2019 passed by the 11th Additional Senior Civil Judge, Surat in Criminal Case No.25046 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

R/CR.MA/23930/2019 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