Mehulkumar Arvindbhai Bhatt vs Official Liquidator Of M/S P G ...
2022 Latest Caselaw 6928 Guj

     C/CA/768/2022                                ORDER DATED: 03/08/2022




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/CIVIL APPLICATION NO. 768 of 2022

                                      In

                       F/O.J.APPEAL NO. 11848 of 2022
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                 MEHULKUMAR ARVINDBHAI BHATT
                             Versus
      OFFICIAL LIQUIDATOR OF M/S P G TEXTILE MILLS CO. LTD.
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Appearance:
MR MK VAKHARIA(1483) for the Applicant(s) No. 1,2,3,4,5,6,7,8
for the Respondent(s) No. 5
DS AFF.NOT FILED (R) for the Respondent(s) No. 2,3,4
MS NIRALI SHARDA FOR MR. TIRTHRAJ PANDYA(6685) for the
Respondent(s) No. 5.1,5.2,5.3,5.4,5.5,5.6
MS PJ DAVAWALA FOR SHIVANG A THACKER(7424) for the
Respondent(s) No. 1
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 CORAM:HONOURABLE MS. JUSTICE SONIA GOKANI
       and
       HONOURABLE MR. JUSTICE HEMANT M.
       PRACHCHHAK

                              Date : 03/08/2022

                                ORAL ORDER

(PER : HONOURABLE MS. JUSTICE SONIA GOKANI)

This is an application seeking condonation of delay

of 13 days in preferring the appeal challenging the order

and judgment dated 16.2.2022 passed in O.L.R. NO. 20 of

2021.

On perusal of the papers and on being satisfied with

the explanation of delay and sufficiency of cause having

C/CA/768/2022 ORDER DATED: 03/08/2022

been shown, we are inclined to condone delay of 13 days.

Present application stands allowed in terms of

paragraph No.5(B). Rule is made absolute to the

aforesaid extent.

(SONIA GOKANI, J)

(HEMANT M. PRACHCHHAK,J) SURESH SOLANKI