Oil And Natural Gas Corporation ... vs Special Land Acquisition Officer
2021 Latest Caselaw 17711 Guj

        C/CA/892/2020                                ORDER DATED: 24/11/2021



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                 R/CIVIL APPLICATION NO. 892 of 2020
                                 In
                  F/FIRST APPEAL NO. 36078 of 2019
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                          OIL AND NATURAL GAS CORPORATION LTD
                                             Versus
                            SPECIAL LAND ACQUISITION OFFICER
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Appearance:
GUPTA LAW ASSOCIATES(9818) for the Applicant(s) No. 1
DS AFF.NOT FILED (R)(71) for the Respondent(s) No. 1
J K GANDHI(7482) for the Respondent(s) No. 2
MR AKASH R PATEL(10822) for the Respondent(s) No. 2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE
                   Date : 24/11/2021
                    ORAL ORDER

1. Heard Ms. Aishwarya Reddy, learned advocate for Gupta Law Associates for the applicant, Mr. Manraj Barot, learned AGP for respondent No.1 and Mr. Pinank Raiyani, learned advocate for Mr. Akash R. Patel, learned advocate for respondent No.2.

2. This application for condonation of delay of 29 days which has occurred in preferring appeal to assail the judgment and order of the reference Court.

3. Ms. Reddy, learned advocate submits that the delay has occurred because of the reasons mentioned in the application. She urges that the delay may be condoned.

4. Mr. Barot, learned AGP and Mr. Raiyani, learned advocate submits that the reasons put forth by the applicant is not sufficient to condone the delay. They urges that the delay may not be condoned.

5. Considering the averments and delay which is of 29 days only, the present application is allowed and the delay which has occurred in preferring the appeal to assail the order of reference Court is hereby condoned. Rule is made absolute .

(A.G.URAIZEE, J) Manoj