GUJARAT PUBLIC SERVICE COMMISSION Vs. MAKWANA CHETNABEN LAXMANBHAI

JUDGEMENT

(1.) RULE. Learned advocate Mr. Bhuvnesh Gahlot waives service of notice of Rule on behalf of the respondent No.1 and learned AGP waives service of notice of Rule on behalf of the respondent No.2.

(2.) Present application under Sec. 5 of the Limitation Act has been filed requesting to condone the delay of 63 days caused in filing the Letters Patent Appeal against the judgment dtd. 29/3/2022 passed by the learned Single Judge in Special Civil Application No.1739/2021.

(3.) Learned advocate Mr. Bhuvnesh Gahlot appearing for the respondent No.1 has vehemently opposed the present application by relying upon the decision of Hon'ble Apex Court in the case of Office of the Chief Post Master General vs. Living Media India Limited reported in (2012)3 SCC 563.