Gujarat State Road Transport ... vs Meruji Somaji Thakor
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Gujarat High Court

Gujarat State Road Transport ... vs Meruji Somaji Thakor on 20 June, 2025

                                                                                                                 NEUTRAL CITATION




                             C/CA/2088/2025                                       ORDER DATED: 20/06/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                           R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 2088 of
                                                         2025
                                          In F/FIRST APPEAL NO. 7522 of 2025

                      ==========================================================
                                     GUJARAT STATE ROAD TRANSPORT CORPORATION
                                                       Versus
                                            MERUJI SOMAJI THAKOR & ORS.
                      ==========================================================
                      Appearance:
                      MR HS MUNSHAW(495) for the Applicant(s) No. 1
                      MR. RAJAN J PATEL(6775) for the Respondent(s) No. 2,3
                      MR. APURVA K. JANI FOR MR.MANAN BHATT(6535) for the Respondent(s)
                      No. 1
                      ==========================================================
                           CORAM:HONOURABLE MS. JUSTICE NISHA M. THAKORE

                                                          Date : 20/06/2025

                                                            ORAL ORDER

1. When the matter is taken up for hearing, learned advocate on

record for the applicant is not present. The application is heard with

the assistance of learned advocates appearing for the respective

respondents.

2. Learned advocates for the respective respondents have

objected to the explanation offered in the application, and has urged

this Court to not to entertain the present application.

3. Having heard the learned advocates for the respective

respondents and having perused the averments made in the

application, it transpires that impugned judgment and order was

NEUTRAL CITATION

C/CA/2088/2025 ORDER DATED: 20/06/2025

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pronounced on 21.10.2024. The time was consumed by the applicant-

Corporation in seeking legal opinion, which was received through

learned advocate on record on 05.11.2024. It is further averred in the

application that the file was forwarded to the Divisional Office to

Central Office, and ultimately the decision of the General Manager

was sought for. Vide letter dated 15.02.2025, the advocate for the

applicant was provided with the relevant record to prefer the appeal

before this Court. The appeal was drafted and submitted on

05.03.2025. In the aforesaid process, delay of 35 days had crept in.

4. Noticing the aforesaid averments made in the application and

the explanation offered, and in absence of any contradiction being

brought on record to the aforesaid averments by way of any affidavit,

this Court is inclined to accept the aforesaid explanation to be a

sufficient cause, noticing the fact that all throughout, the applicant-

Corporation was pursuing the proceedings for going in appeal. Hence,

delay of 35 days caused in preferring the appeal, is hereby condoned.

The Civil Application is allowed and stands disposed of. Rule is made

absolute. No order as to costs.

(NISHA M. THAKORE,J) SUYASH SRIVASTAVA