STATE OF GUJARAT v. SONAL TRAMBAKLAL DAVE

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

STATE OF GUJARAT Versus

SONAL TRAMBAKLAL DAVE ========================================================== 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 ==========================================================

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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