Oil And Natural Gas Commission vs Patel Hariprasad Chhotabhai
2024 Latest Caselaw 174 Guj

Gujarat High Court

Oil And Natural Gas Commission vs Patel Hariprasad Chhotabhai on 8 January, 2024

Author: Ashutosh Shastri

Bench: Ashutosh Shastri

                                                                                  NEUTRAL CITATION




     C/CA/2117/2023                                ORDER DATED: 08/01/2024

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 2117 of
                            2023

                      In F/FIRST APPEAL NO. 29852 of 2023

================================================================
                      OIL AND NATURAL GAS COMMISSION
                                   Versus
                       PATEL HARIPRASAD CHHOTABHAI
================================================================
Appearance:
MR RITURAJ M MEENA(3224) for the Applicant(s) No. 1
MR KURVEN DESAI, ASST. GOVERNMENT PLEADER/PP for the
Respondent(s) No. 2
MR CHIRAG B PATEL(3679) for the Respondent(s) No. 1
================================================================

 CORAM:HONOURABLE MR. JUSTICE ASHUTOSH SHASTRI
       and
       HONOURABLE MR. JUSTICE HEMANT M.
       PRACHCHHAK

                               Date : 08/01/2024

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE ASHUTOSH SHASTRI)

1. The present application is filed by the applicant for

condonation of delay of 66 days occurred in preferring the First

Appeal against the judgment and order dated 28.03.2023

passed by the learned 19th Senior Civil Judge, Vadodara in Land

Acquisition Reference Case No.257 of 2003.

2. Heard learned advocates appearing for the respective

parties.

NEUTRAL CITATION

C/CA/2117/2023 ORDER DATED: 08/01/2024

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3. Considering the averments made in the application in

paragraphs 2 to 4 giving elaborate explanation and in view of

broad consensus of the learned advocates appearing, we deem

it proper to allow this application seeking condonation of delay.

Hence, the present civil application is hereby allowed in terms

of paragraph 5(A). The delay of 66 days is hereby condoned.

Rule is made absolute accordingly.

(ASHUTOSH SHASTRI, J)

(HEMANT M. PRACHCHHAK,J)

Dolly