Gujarat State Road Transport ... vs Harshit Girish Tank
2021 Latest Caselaw 10158 Guj

       C/CA/796/2021                             ORDER DATED: 30/07/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 796 of 2021
                    In F/FIRST APPEAL NO. 8552 of 2021
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             GUJARAT STATE ROAD TRANSPORT CORPORATION
                               Versus
                         HARSHIT GIRISH TANK
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Appearance:
MS VYOMA K JHAVERI(6386) for the Applicant(s) No. 1
RULE NOT RECD BACK(63) for the Respondent(s) No. 4
RULE SERVED(64) for the Respondent(s) No. 1,2,3
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     CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                             Date : 30/07/2021
                              ORAL ORDER

Though served, none appears for the respondents.

2. Heard learned advocate Ms. Vyoma Jhaveri for the applicant Corporation.

2.1 This application is filled seeking to condone delay of 42 days which has taken place in challenging the judgment and award of the Claims Tribunal impugned in the First Appeal.

3. Explaining the delay, it was stated that the applicant is a Corporation and an impersonated body. It was further submitted that decision making process in the applicant Corporation is to undergo steps and therefore, consumption of time is inherent before final decision could be taken to prefer the First Appeal.

4. Ground of administrate reasons put forth by the applicant Corporation deserves to be countenanced. Sufficient cause can be said to have been made out.

5. Accordingly, delay of 42 days is condoned. Civil Application is allowed. Rule is made absolute.

(N.V.ANJARIA, J) C.M. JOSHI