State Of Gujarat vs Dhanabhai Ranchhodbhai ...
2021 Latest Caselaw 6139 Guj

       C/CA/2472/2019                                ORDER DATED: 16/06/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CIVIL APPLICATION NO. 2472 of 2019

                In R/LETTERS PATENT APPEAL NO. 464 of 2021

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                           STATE OF GUJARAT
                                 Versus
                  DHANABHAI RANCHHODBHAI DHANAVARIA
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Appearance:
MR TRUPESH KATHIRIA, AGP (1) for the Applicant(s) No. 1
MR AR THACKER(888) for the Respondent(s) No. 8
RULE SERVED(64) for the Respondent(s) No. 1,2,3,4,5,6,7
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 CORAM:HONOURABLE MR. JUSTICE J.B.PARDIWALA
       and
       HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                                 Date : 16/06/2021

                         ORAL ORDER

(PER : HONOURABLE MR. JUSTICE J.B.PARDIWALA)

1. This is an application at the instance of State of Gujarat - original respondent no.2 seeking condonation of delay of 691 days in filing the Letters Patent Appeal against the impugned judgment dated 12.07.2017 passed by a learned Single Judge of this Court in the Special Civil Application No.3615 of 2014.

2. We have heard Mr. Trupesh Kathiria, the learned AGP appearing for the applicant and Mr. Avinash Thacker, the learned counsel appearing for the opponent no.8 - Saurashtra Univiersity.

3. The private opponents nos.1 to 7 [original writ-applicants] although served with the notice of rule issued by this Court, yet

C/CA/2472/2019 ORDER DATED: 16/06/2021

have chosen not to remain present before this Court either in person or through an advocate and oppose this application.

4. Having regard to the averments made in the Civil Application, we are inclined to condone the delay as we are of the view that sufficient cause has been assigned for such delay. The delay is accordingly condoned. The Civil Application stands disposed of accordingly.

(J. B. PARDIWALA, J)

(VAIBHAVI D. NANAVATI,J) A. B. VAGHELA