HAMIDABEN FAKIR MAMAD IBRAHIM Vs. ANURADHA MALL

JUDGEMENT

(1.) The applicant is the original petitioner of Special Civil application No. 1320 of 2004, which was decided in favour of the applicant on 8.6.017 seeking condonation of delay of 586 days, Letters Patent Appeal was preferred being LPA No. 1529 of 2019 and this court (Coram : Hon'ble the Chief Justice Mr. Vikram Nath and Hon'ble Mr. Justice S. R. Brahmbhatt) on 12th September, 2019.

(2.) While allowing the appeal, the court directed in particular as follows,

(3.) No challenge has been raised to the said decision as has been submitted by learned advocate for the applicant and as has been confirmed by learned Court Master through website of the Apex Court.