Ahmedabad Municipal Corporation vs Royal Manor Hotel And Industries Ltd
2025 Latest Caselaw 5999 Guj

Gujarat High Court

Ahmedabad Municipal Corporation vs Royal Manor Hotel And Industries Ltd on 23 April, 2025

Author: Sangeeta K. Vishen

Bench: Sangeeta K. Vishen

                                                                                                                        NEUTRAL CITATION




                             C/CA/1471/2025                                             ORDER DATED: 23/04/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 1471 of
                                                    2025

                                              In F/FIRST APPEAL NO. 33425 of 2024

                      ==========================================================
                                         AHMEDABAD MUNICIPAL CORPORATION
                                                      Versus
                                       ROYAL MANOR HOTEL AND INDUSTRIES LTD.
                      ==========================================================
                      Appearance:
                      MS JIRGA D JHAVERI(3471) for the Applicant(s) No. 1
                      MR. KM ANTANI(6547) for the Respondent(s) No. 1
                      ==========================================================

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

                                               Date : 23/04/2025
                                                 ORAL ORDER

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

1. By this application, the applicant has prayed for condoning the delay of 49 days caused in preferring the captioned first appeal.

2. Ms Jirga D. Jhaveri, learned advocate for the applicants submitted that the judgment was pronounced on 28.08.2024. It is thereafter, the file was received by the Legal Department somewhere in the month of August 2024 and thereafter, as per the procedure it was sent to the Deputy Assistant Tax Collector in the month of September 2024. Necessary steps were taken of engaging the lawyer and allotting the matter. After gathering necessary instructions, preparing the file, the appeal came to be filed. In the process, there occurred a delay of 49 days.

3. Mr Kanva Antani, learned advocate states that he has

NEUTRAL CITATION

C/CA/1471/2025 ORDER DATED: 23/04/2025

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received instructions to appear in place of previous advocate and necessary Vakalatnama has been filed. It is requested this Court to pass appropriate orders.

4. Having regard to the averments made so also the oral submissions and considering the explanation offered, this Court, is of the opinion that delay of 49 days caused in filing the captioned first appeal deserves to be condoned and is hereby condoned.

5. Civil application succeeds and is accordingly allowed. Rule is made absolute to the aforesaid extent. No order as to costs.

(SANGEETA K. VISHEN,J)

(NIRAL R. MEHTA,J) RAVI P. PATEL