GOVINDBHAI SOMABHAI VAGHERA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application preferred by the applicant for condonation of delay of 39 days occurred in filing the aforesaid application.

(2.) Heard learned counsel for the respective parties.

(3.) Considering the averments made in the application supported by the affidavit, it appears that the delay is sufficiently explained. Therefore, delay deserves to be condoned. Accordingly, delay is condoned. ORDER IN APPEAL : Admit.