CHIEF OFFICER GARIYADHAR MUNICIPALITY Vs. DULABHAI SHAMJIBHAI GHARANIYA

JUDGEMENT

(1.) Rule. Mr. Vicky Mehta, learned advocate waives service of Rule on behalf of the respondent.

(2.) These are the applications for condonation of delay of 33 days in filing Letters Patent Appeals. Heard learned counsel for the parties.

(3.) Considering the contents of the applications, it cannot be said that the delay caused in filing the Appeals has remained totally unexplained. Therefore, we are of the view that the delay caused in filing Appeals deserves to be condoned. Accordingly, the applications are allowed. Delay is condoned. Rule is made absolute.