Girdhari Dayaldas Lalvani vs State Of Gujarat
2024 Latest Caselaw 2946 Guj

Citation : 2024 Latest Caselaw 2946 Guj
Judgement Date : 1 April, 2024

Gujarat High Court

Girdhari Dayaldas Lalvani vs State Of Gujarat on 1 April, 2024

                                                                                       NEUTRAL CITATION




     R/CR.MA/4123/2024                                 ORDER DATED: 01/04/2024

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            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                        4123 of 2024

           In F/CRIMINAL MISC.APPLICATION NO. 11042 of 2019

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                           GIRDHARI DAYALDAS LALVANI
                                     Versus
                            STATE OF GUJARAT & ANR.
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Appearance:
MR PRADIP J PATEL(5896) for the Applicant(s) No. 1
MS.VRUNDA SHAH, APP for the Respondent(s) No. 1
RULE SERVED for the Respondent(s) No. 2
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 CORAM:HONOURABLE MRS. JUSTICE M. K. THAKKER

                                Date : 01/04/2024

                                 ORAL ORDER

1. This is an application filed by the applicant under Section

5 of the Limitation Act for condonation of delay of 03 days

occurred in filing the application for seeking leave to

prefer an appeal against the judgment and order of

acquittal dated 17.01.2019 passed by the learned 2nd Addl.

Senior Civil Judge and Additional Chief Judicial

Magistrate, Panchmahal at Godhra in Criminal Case No.

2332 of 2013.

2. Considering the explanation offered in the application as

well as considering the length of delay i.e. 03 days

NEUTRAL CITATION

R/CR.MA/4123/2024 ORDER DATED: 01/04/2024