Sidsar Seva Sahkari Mandali vs State Of Gujarat
2025 Latest Caselaw 5687 Guj

Gujarat High Court

Sidsar Seva Sahkari Mandali vs State Of Gujarat on 15 April, 2025

                                                                                                            NEUTRAL CITATION




                               C/CA/1157/2025                               ORDER DATED: 15/04/2025

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                                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                          R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 1157 of
                                                      2025
                                                       In
                                         F/SECOND APPEAL NO. 4593 of 2025
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                                                  SIDSAR SEVA SAHKARI MANDALI
                                                             Versus
                                                    STATE OF GUJARAT & ORS.
                       ================================================================
                       Appearance:
                       MR RUTVIJ S OZA(5594) for the Applicant(s) No. 1
                       MR UMANG R VYAS(5595) for the Applicant(s) No. 1
                       DR VENUGOPAL H PATEL(7411) for the Respondent(s) No. 6
                       MR BHARAT VYAS, AGP for the Respondent(s) No. 1,2
                       MR PS CHAMPANERI(214) for the Respondent(s) No. 3,4
                       NOTICE SERVED BY DS for the Respondent(s) No. 5
                       ================================================================
                          CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER

                                                        Date : 15/04/2025
                                                         ORAL ORDER

The present application has been filed to condone the delay of 56 days in filing the Second Appeal challenging the judgment and order dated 13.09.2024 passed by Principal District Judge, Bhavnagar in Regular Civil Appeal No.31 of 2019.

The learned advocate for the applicant has stated that applicant - Sidsar Seva Sahkari Mandali soon after the judgment and order the certified copy of the judgment and order is received by the learned advocate and after taking legal advice and after meeting of executive committee, file the present Second Appeal.

In view of the said fact, delay of 56 days in preferring the Second Appeal and the cause for delay has been explained in the

NEUTRAL CITATION

C/CA/1157/2025 ORDER DATED: 15/04/2025

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present application.

Learned advocate for the respondent has argued that the reasons is not valid reasons stated in the application to condone the delay. In view of the said fact the delay may not be condoned.

Having heard learned advocates for the parties and having gone through the application, more particularly, the reasons mentioned in the application, present application is allowed. The delay of 56 days is hereby condoned.

(SANJEEV J.THAKER,J)

Manoj Kumar Rai