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Gujarat High Court
State vs J on 8 February, 2011
Author: Jayant Patel,&Nbsp;Honourable J.C.Upadhyaya,&Nbsp;

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CA/441/2011 2/ 2 ORDER

IN

THE HIGH COURT OF GUJARAT AT AHMEDABAD

CIVIL

APPLICATION-FOR CONDONATION OF DELAY No.441 of 2011

In

LETTERS

PATENT APPEAL (STAMP NUMBER) No. 2770 of 2010

In

SPECIAL CIVIL APPLICATION No. 6568 of 2006

=========================================================

STATE

OF GUJARAT & 1 - Petitioner(s)

Versus

J

A CHAUHAN & 274 - Respondent(s)

========================================================= Appearance :

MR

NJ SHAH, ASST.GOVERNMENT PLEADER for

Petitioner(s) : 1 - 2. MR SHALIN N MEHTA for Respondent(s) : 1 -

273.

- for Respondent(s) : 0.0.0,0.0.0 =========================================================

CORAM

:

HONOURABLE MR.JUSTICE JAYANT PATEL

and

HONOURABLE MR.JUSTICE J.C.UPADHYAYA

Date

: 08/02/2011

ORAL

ORDER

(Per

: HONOURABLE MR.JUSTICE JAYANT PATEL)

Rule.

Mr.Shalin N.Mehta appears and waives service of notice of Rule for respondents No.1 to 273. So far as respondents No.274 to 275 are concerned, they are formal and supporting respondents of the application, hence, they are not going to be prejudiced, if delay is condoned.

The present application is for condonation of delay of 32 days in preferring appeal against the order passed by the learned single Judge in Special Civil Application No.6568 of 2006.

Considering the facts and circumstances of the case and in view of the grounds stated in the application for condonation of delay, sufficient cause is made out. Hence, delay deserves to be condoned and, therefore, condoned.

The application is allowed to the aforesaid extent. Rule is made absolute accordingly.

(JAYANT PATEL, J.)

(J.C.UPADHYAYA, J.)

(binoy)

   

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