Sahjanand Palace Co-Operative ... vs State Of Gujarat
2021 Latest Caselaw 4641 Guj

        C/LPA/1768/2019                              IA ORDER




        IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 MISC. CIVIL APPLICATION (FOR EXTENSION OF TIME) NO. 1 of 2021
                               In
           R/LETTERS PATENT APPEAL NO. 1768 of 2019
                               In
         R/SPECIAL CIVIL APPLICATION NO. 13578 of 2019
=========================================================

SAHJANAND PALACE CO­OPERATIVE HOUSING SERVICE SOCIETY LTD.

Versus STATE OF GUJARAT ========================================================= Appearance:

for the PETITIONER(s) No. MR DHARMESH V SHAH for the PETITIONER(s) No. MR SUNIL S JOSHI for the RESPONDENT(s) No. =========================================================

CORAM: HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH and HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI

Date : 23/03/2021

IA ORDER (PER : HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH)

Shri Dharmesh Shah, learned counsel for the applicant has press this application praying for extension of time to deposit the costs of Rs.5 lakhs imposed vide judgment and order dated 11.11.2019, by fifteen (15) days from today. According to him, the Special Leave Petition preferred before the Supreme Court has been dismissed by order dated 22.01.2021. Shri Sunil Joshi, learned counsel appearing for the opponent is present and has not seriously objected to the time being granted.

Considering the nature of request made, we grant time of fifteen (15) days from today to the applicant to make the

C/LPA/1768/2019 IA ORDER

deposit.

The application stands disposed of accordingly.

(VIKRAM NATH, CJ)

(ASHUTOSH J. SHASTRI, J) /phalguni/