Dakshin Gujarat Vij Company Ltd. vs Gulabbhai B. Patel
2021 Latest Caselaw 8002 Guj

      C/CA/2995/2019                              ORDER DATED: 07/07/2021



               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                    R/CIVIL APPLICATION NO. 2995 of 2019
                                     In
                F/LETTERS PATENT APPEAL NO. 25358 of 2019
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                       DAKSHIN GUJARAT VIJ COMPANY LTD.
                                    Versus
                              GULABBHAI B. PATEL
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Appearance:
MR DIPAK R DAVE(1232) for the Applicant(s) No. 1,2,3
MR AMIT V THAKKAR(3073) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.J.DESAI
        and
        HONOURABLE DR. JUSTICE A. P. THAKER
                      Date : 07/07/2021
                       ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.J.DESAI)

1. RULE. Mr.Amit Thakkar, learned advocate waives service of notice of rule on behalf of the respondent.

2. The present application is for condonation of delay of 75 days occurred in filing the above-mentioned Letters Patent Appeal against the judgment and order dated 15.04.2019 passed by the learned Single Judge in Special Civil Application No.16426 of 2017.

3. Having heard learned advocates appearing for both the sides and considering the explanation given in the application, the Court finds that the sufficient cause is made out to condone the delay.

4. In view of the above, the application is allowed. The delay occurred in filing the Letters Patent Appeal is condoned. Rule is made absolute.

(A.J.DESAI, J)

(DR. A. P. THAKER, J) V.R. PANCHAL