Sidikbhai Alibhai Vs Halar Engineer

Gujarat High Court 14 Feb 2003 Civil Application No. 8823 of 2002 in First Appeal (Stamp Number) No. 1200 of 2002 (2003) 02 GUJ CK 0027
Bench: Division Bench
Result Published

Judgement Snapshot

Case Number

Civil Application No. 8823 of 2002 in First Appeal (Stamp Number) No. 1200 of 2002

Hon'ble Bench

K.M. Mehta, J; D.K. Trivedi, J

Advocates

Nirav C. Thakkar in Civil application No. 8823 of 2002, for the Appellant; J.V. Japee, in Civil Application No. 8823 of 2002, for the Respondent

Final Decision

Allowed

Judgement Text

Translate:

D.K. Trivedi, J.@mdashHeard Mr. Thakkar, learned advocate for the petitioner and Mr. J.V. Japee, learned advocate for the respondent. During hearing Mr. Thakkar has taken us through the application supported with an affidavit of the applicant dated 18.11.2002 wherein the applicant has given reasons for condoning delay of 207 days in filing the First Appeal. Considering submissions made in the application for the cause of delay, we are inclined to condone such delay. This application is, therefore, allowed. Rule is made absolute with no order as to costs.

2. Appeal is ordered to be placed on Board for admission on 28.2.2003.

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