STATE OF GUJARAT Vs. SHETH CONSTRUCTION CO

JUDGEMENT

(1.) Rule. Learned advocate, Shri H.K.Parmar, waives service of notice of rule on behalf of the respondent.

(2.) Present application has been submitted by the applicant-State of Gujarat for extension of time to deposit the amount of cost of Rs.15,000/- (Rupees Fifteen Thousand Only) which the applicant was required to be deposited on or before 4.5.2010.

(3.) Considering the averments in the application to the effect that the time was taken for getting necessary administrative approval and in-fact cheque was ready on 4.5.2010, time to deposit the cost, as ordered by this Court vide order dated 20th April, 2010 passed in Civil Application No.1397 of 2010 is hereby extended upto 13th May, 2010.