Mukeshbhai Ambalal Patel vs State Of Gujarat
2023 Latest Caselaw 1961 Guj

       C/CA/2759/2022                                ORDER DATED: 28/02/2023




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 2759 of 2022
                                    In
                     F/FIRST APPEAL NO. 28104 of 2022
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                                MUKESHBHAI AMBALAL PATEL
                                             Versus
                                     STATE OF GUJARAT
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Appearance:
MR ABHIJEET J SINGH(12073) for the Applicant(s) No. 1
MR LALIT V PATEL(5251) for the Applicant(s) No. 1
MR TRUPESH KATHAIRIYA, AGP for the Respondent(s) No. 1,2,3
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  CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL
                   Date : 28/02/2023
                    ORAL ORDER

Heard learned Advocate Mr. Lalit V. Patel on behalf of the applicant, learned AGP Mr. Trupesh Kathairiya on behalf of the respondent-State.

By way of this application, the applicant prays for condoning delay of 25 days which has occurred in preferring First Appeal challenging the impugned judgment and order dated 29.09.2017 passed by the Adjudicating Officer, Bhavnagar in Adjudicating Application No.12/16-17 which came to be confirmed by the Presiding Officer, Food Safety Appellate Tribunal, State of Gujarat, Gandhinagar vide order dated 02.06.2022 in Appeal No.107 of 2018.

Considering the submissions made by learned Advocate Mr. Lalit V. Patel and having regard to the averments made on record, satisfactorily explanation being provided for the delay, the same is hereby condoned. Rule is made absolute.

Registry to list First Appeal on 07th March, 2023.

(NIKHIL S. KARIEL,J) Manoj Kumar Rai