STATE OF GUJARAT Vs. AMIDHARA DEVELOPERS PVT LTD

JUDGEMENT

(1.) By way of present application under Sec. 5 of the Limitation Act, the State of Gujarat through Finance Department as well as Sales Tax Officer, Morbi and also Mamlatdar, Morbi, have prayed to condone the delay of 1583 days in preferring Letters Patent Appeal under Clause - 15 of the Letters Patent against oral order dtd. 14/10/2015 passed by the learned Single Judge in Special Civil Application No. 16243 of 2013.

(2.) In response to notice issued by this Court, the respondents have appeared and filed affidavit-in-reply on 26/8/2021.

(3.) The applicants - State authorities have filed affidavit-in- rejoinder / further affidavit and have tried to explain the delay caused in filing the appeal in detail and requested to condone the delay.