C/CA/2149/2020 ORDER DATED: 15/02/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CIVIL APPLICATION NO. 2149 of 2020
In
F/LETTERS PATENT APPEAL NO. 12885 of 2020
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STATE OF GUJARAT
Versus
SONAL TRAMBAKLAL DAVE
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Appearance:
MR TIRTHRAJ PANDYA, AGP for the Applicant(s) No. 1,2
HUNAIZA H QURESHI(8903) for the Respondent(s) No. 1
MR. EKRAMA H QURESHI(7000) for the Respondent(s) No. 1
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CORAM: HONOURABLE MR. JUSTICE R.M.CHHAYA
and
HONOURABLE MR. JUSTICE HEMANT M. PRACHCHHAK
Date : 15/02/2022
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE R.M.CHHAYA)
1. Heard Mr. Tirthraj Pandya, learned Assistant
Government Pleader for the applicants and Mr. Ekrama
Qureshi, learned advocate for the opponent.
2. In facts and circumstances of the case and
considering the averments made in the application,
delay of 305 days occurred in filing the appeal
deserves to be condoned and is hereby condoned. Mr.
Ekrama Qureshi, learned advocate for the opponent has
no objection if the delay is condoned.
3. Accordingly, the application is allowed.
Registry is directed to list the main matter for
hearing on 14.3.2022.
(R.M.CHHAYA,J)
(HEMANT M. PRACHCHHAK,J)
Maulik
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