State Of Gujarat - Through ... vs Shah Arvindkumar ...
2021 Latest Caselaw 6792 Guj

      C/CA/1649/2019                               ORDER DATED: 23/06/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                   R/CIVIL APPLICATION NO. 1649 of 2019
               In R/LETTERS PATENT APPEAL NO. 492 of 2021
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          STATE OF GUJARAT - THROUGH SECRETARY
                          Versus
 SHAH ARVINDKUMAR DAULATKRISHNATHRUPOA SHAILESH PARIKH
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Appearance:
GOVERNMENT PLEADER for the Applicant(s) No. 1
GOVERNMENT PLEADER(1) for the Applicant(s) No. 2,3,4,5,6,7
MR BA SURTI(876) for the Respondent(s) No. 1,1.1,1.2,1.3,1.4,2,3,4
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  CORAM:HONOURABLE MR. JUSTICE J.B.PARDIWALA
        and
        HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                            Date : 23/06/2021

                        ORAL ORDER

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

Having heard learned counsel appearing for the parties and having gone through the averments made in this application we are convinced that sufficient cause has been made out for condonation of delay of 998 days in filing the appeal against the judgment and order passed by the learned Single Judge of this Court dated 16.06.2016 in Special Civil Application No.7690 of 2011.

The delay is accordingly condoned. The Civil Application stands disposed of.

(J. B. PARDIWALA, J)

(VAIBHAVI D. NANAVATI,J) DRASHTI K. SHUKLA