State Of Gujarat vs Molpiya Shokhatali Rahimbhai
2021 Latest Caselaw 4567 Guj

             C/CA/2826/2020                                   ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CIVIL APPLICATION NO.                     2826 of 2020

             In F/FIRST APPEAL NO. 9411 of 2020

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                        STATE OF GUJARAT
                              Versus
                  MOLPIYA SHOKHATALI RAHIMBHAI
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Appearance:
MS ASMITA PATEL AGP (1) for the Applicant(s) No. 1,2,3
MR MAHESH K POOJARA(5879) for the Respondent(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

                               Date : 22/03/2021

                                  ORAL ORDER

This Civil Application is filed praying for condonation of delay of 615 days in preferring the aforesaid appeal.

Ms.Asmita Patel, learned Assistant Government Pleader submitted that in a cognate Civil Application arising from the very common impugned judgment and award, delay of 615 days has come to be condoned by this Court vide an order dated 9.2.2021 passed in Civil Application No.2828 of 2020 in F/First Appeal No.9417 of 2020.

Considering the same, as the objections of the learned advocate Mr.Nirav Sanghvi for Mr.Mahesh Poojara, learned advocate for the respondent - original claimant, this Court

C/CA/2826/2020 ORDER

condoned the delay of 615 days as it is made clear in the order itself, I deem it proper to condone the delay in this case also.

Hence, delay of 615 days occurred in preferring the aforesaid appeal is hereby condoned. Rule made absolute.

(UMESH A. TRIVEDI, J) ASHISH M. GADHIYA