COMMON ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. VIKRAM NATH)
1 We have heard Shri Dharmesh Devnani, learned A.G.P. for the State appellant, Shri Ekrama Qureshi, learned counsel appearing for the private respondents in all the above four Civil Applications namely Civil Applications Nos.2106 of 2020, 1996 of 2020, 2012 of 2010 and 2387 of 2020 and Shri Nikul Soni, learned counsel for the respondent in Civil Application No.1767 of 2020.
2 Except for Civil Application No.2387 of 2020, in four other matters, learned counsel for the respondents have filed their objections / counter affidavits in delay condonation matters.
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However, while making their submissions, Shri Qureshi and Shri Soni, learned counsel for the respondents submitted that they are not seriously objecting to the condonation of delay.
3 Having perused the explanation tendered by the State for condonation of delay in filing the appeals, we find that the same has been satisfactorily explained. Accordingly, in view of the above, we condone the delay in filing the appeals and allow all the five Civil Applications.
4 Office to register the appeals in regular side and list them again for admission in the week commencing from 23rd November 2020.
(VIKRAM NATH, CJ)
(J. B. PARDIWALA, J)
DIPTI PATEL / CHANDRESH
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