Harbhansinh Bhagwatsinh Jat vs Disman Pharmaceuticals And Chemicals ...
2024 Latest Caselaw 8413 Guj

Gujarat High Court

Harbhansinh Bhagwatsinh Jat vs Disman Pharmaceuticals And Chemicals ... on 2 September, 2024

Author: A.Y. Kogje

Bench: A.Y. Kogje, Samir J. Dave

                                                                                                             NEUTRAL CITATION




                             C/CA/4121/2024                                   ORDER DATED: 02/09/2024

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 4121 of
                                                     2024
                                 In F/LETTERS PATENT APPEAL NO. 15818 of 2024
                      ==========================================================
                                    HARBHANSINH BHAGWATSINH JAT & ORS.
                                                   Versus
                              DISMAN PHARMACEUTICALS AND CHEMICALS LTD. & ORS.
                      ==========================================================
                      Appearance:
                      MR P C CHAUDHARI(5770) for the Applicant(s) No.
                      1,10,11,12,13,14,15,16,17,2,3,4,5,6,7,8,9
                      MR DIPAK R DAVE(1232) for the Respondent(s) No. 1
                      ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE
                               and
                               HONOURABLE MR. JUSTICE SAMIR J. DAVE

                                                          Date : 02/09/2024

                                               ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.Y. KOGJE)

1. Rule returnable forthwith. Learned Advocate Mr. Dipak Dave

waives service of notice of rule for and on behalf of the

respondent No.1.

2. This application is filed for condoning delay of 75 days causing in

filing Letters Patent Appeal against the Oral Judgment dated 24-01-

2024 passed in Special Civil Application No.849 of 2022.

NEUTRAL CITATION

C/CA/4121/2024 ORDER DATED: 02/09/2024

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3. Learned Advocate for the applicants has sufficiently explained the

delay in pleadings and the same may be condoned.

4. Learned Advocate for the respondent No.1 has not seriously object

to the condonation of delay.

5. Hence, the application is allowed. Delay of 75 days is hereby

condoned. Rule is made absolute accordingly.

(A.Y. KOGJE, J)

(SAMIR J. DAVE,J) PARESH SOMPURA