Sunday, 17, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

M/S Kisan Seeds Corporation Thro ... vs State Of Gujarat
2022 Latest Caselaw 7064 Guj

Citation : 2022 Latest Caselaw 7064 Guj
Judgement Date : 5 August, 2022

Gujarat High Court
M/S Kisan Seeds Corporation Thro ... vs State Of Gujarat on 5 August, 2022
Bench: Ashokkumar C. Joshi
      R/CR.MA/13792/2022                                    ORDER DATED: 05/08/2022




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CRIMINAL MISC.APPLICATION NO. 13792 of 2022

                     In R/CRIMINAL APPEAL NO. 1471 of 2022

==========================================================
     M/S KISAN SEEDS CORPORATION THRO ANILBHAI VASHRAMBHAI
                            MATALIYA
                              Versus
                        STATE OF GUJARAT
==========================================================
Appearance:
MR NV GANDHI(1693) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MS. JIRGA JHAVERI, APP for the Respondent(s) No. 1
==========================================================

     CORAM:HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                                 Date : 05/08/2022

                                   ORAL ORDER

1. The Applicant / Original Complainant has preferred the present Criminal Miscellaneous Application under Section 5 of the Limitation Act for condonation of delay of 14 days caused in preferring the Application under Section 378(4) of the Code of Criminal Procedure, 1973, seeking Leave to prefer an Appeal against the judgment and order dated 16.10.2021 passed by the learned Principal Civil Judge & J.M.F.C. Talod, District Sabarkantha, in Criminal Case No. 229 of 2020.

2. Heard learned Advocate Mr. N.V.Gandhi for the Applicant and learned APP Ms. Jirga Jhaveri for the Respondent - State of Gujarat.

3. In view of the submissions made by the learned Advocate for the Applicant as also the grounds mentioned in the Memo of Application, the present Application for condonation of delay deserves to be allowed and accordingly stands allowed. The delay caused in preferring the Application seeking Leave to Appeal is allowed.

R/CR.MA/13792/2022 ORDER DATED: 05/08/2022

4. The main matter is ordered to be listed on 15.9.2022.

(A. C. JOSHI,J)

27 / J.N.W

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter