Devendra Mulchanddas Jariwala vs The Additional Director, Additional ...
2025 Latest Caselaw 20 Guj

Gujarat High Court

Devendra Mulchanddas Jariwala vs The Additional Director, Additional ... on 1 April, 2025

Author: Sangeeta K. Vishen

Bench: Sangeeta K. Vishen

                                                                                                                  NEUTRAL CITATION




                              C/CA/1050/2025                                       ORDER DATED: 01/04/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 1050 of
                                                    2025

                                               In F/FIRST APPEAL NO. 3644 of 2025

                       ==========================================================
                                       DEVENDRA MULCHANDDAS JARIWALA
                                                     Versus
                              THE ADDITIONAL DIRECTOR, ADDITIONAL DIRECTORATE OF
                                                 ENFORCEMENT
                       ==========================================================
                       Appearance:
                       MR DIPAN DESAI(2481) for the Applicant(s) No. 1
                       MR. RAHUL R DHOLAKIA(6765) for the Applicant(s) No. 1
                       MR ANKIT SHAH(6371) for the Respondent(s) No. 1
                       ==========================================================

                         CORAM:HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
                               and
                               HONOURABLE MR. JUSTICE NIRAL R. MEHTA

                                                        Date : 01/04/2025

                                          ORAL ORDER

(PER : HONOURABLE MS. JUSTICE SANGEETA K. VISHEN)

The captioned application has been filed seeking to condone the delay of 54 days caused in preferring the captioned appeal challenging the judgment and order dated 10th October, 2024 passed by the Appellate Tribunal under SAFEMA at New Delhi, whereby, the appeal of the applicant, has been dismissed.

2. Mr.Dipan Desai, learned advocate submitted that immediately after the judgment was rendered the applicant, collected all the papers and thereafter, has approached learned advocate seeking necessary advice. Documents were provided to the learned advocate and after preparing and finalising, the appeal was filed. In the process, there occurred a delay of 54 days. Request is made to condone the same.

NEUTRAL CITATION

C/CA/1050/2025 ORDER DATED: 01/04/2025

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3. Mr.Ankit Shah, learned advocate for the respondent, has requested to pass appropriate order.

4. Having regard to the averments so also the oral submissions and the explanation offered, this Court, is of the opinion that the delay has been sufficiently explained and deserves to be condoned and is hereby condoned. Rule is made absolute. No order as to costs.

(SANGEETA K. VISHEN,J)

(NIRAL R. MEHTA,J) ANUP