B M PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocate for the parties. This is an application for condonation of delay of 39 days caused in preferring the Letters Patent Appeal by the applicants. Upon going through the application, it cannot be said that the cause for delay is not explained. The appellants 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 39 days caused in preferring the Letters Patent Appeal is condoned. Rule made absolute. Registry to give regular number to the appeal and put up for admission hearing in due course.