SURAIYA NAYNABEN KANTIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicant. Though served no one appears for the opponents.

(2.) This is an application for condonation of delay of 53 days caused in preferring the Letters Patent Appeal by the applicant.

(3.) Upon going through the application, it cannot be said that the cause for delay is not explained. The appellant could have drawn no legitimate benefit by delaying the matter. Under the circumstances, we are inclined to accept this application. The application is allowed. Delay of 53 days caused in preferring Letters Patent Appeal is condoned. Rule made absolute.