Executive Engineer Sardar Sarovar ... vs Warden Kool Consultants Pvt Ltd
2025 Latest Caselaw 1435 Guj

Gujarat High Court

Executive Engineer Sardar Sarovar ... vs Warden Kool Consultants Pvt Ltd on 28 July, 2025

                                                                                                                   NEUTRAL CITATION




                              C/CA/1968/2025                                       ORDER DATED: 28/07/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 1968 of
                                                    2025
                              In F/CIVIL REVISION APPLICATION NO. 8377 of 2025
                       ==========================================================
                        EXECUTIVE ENGINEER SARDAR SAROVAR NARMADA NIGAM LTD
                                               Versus
                               WARDEN KOOL CONSULTANTS PVT LTD & ANR.
                       ==========================================================
                       Appearance:
                       NILAY H PATEL(7856) for the Applicant(s) No. 1
                       NOTICE SERVED for the Respondent(s) No. 2
                       SERVED BY RPAD (N) for the Respondent(s) No. 1
                       ==========================================================
                         CORAM:HONOURABLE MR.JUSTICE SANJEEV J.THAKER

                                                           Date : 28/07/2025
                                                             ORAL ORDER

The present application has been filed for condoning the delay of 153 days in preferring the revision application arising out of judgment dated 11.07.2024 passed by the Gujarat Public Works Contracts Dispute Arbitration Tribunal at Ahmedabad in Arbitration Reference No. 63 of 1996.

The learned advocate for the appellant has stated that in view of the review application filed on 22.11.2024 and the same was allowed on 20.02.2025, a certified copy o the same was received on 04.03.2025 and, therefore, the present delay has been occurred.

Having heard the learned advocate for the appellant and having considered the application, sufficient reasons are stated towards the delay of 153 days in preferring the revision application. Accordingly, the present application for condonation of delay is hereby allowed and delay of 153 days in preferring the revision application is hereby condoned.

(SANJEEV J.THAKER,J) JIGAR J RABARI