STATE OF GUJARAT Vs. ARUNKUMAR DOLATRAI DESAI

JUDGEMENT

(1.) Heard Ms. Megha Chitaliya, learned Assistant Government Pleader for the appellants-applicants-State.

(2.) The present application is preferred by the applicants /appellants for condoning the delay of 115 days caused in filing present Letters Patent Appeal.

(3.) After having heard the learned Assistant Government Pleader, who reiterated the grounds, due to which delay occurred in filing the present Letters Patent Appeal, we are convinced that the delay of 115 days in filing the present Letters Patent Appeal is required to be condoned and the same is condoned accordingly.