STATE OF GUJARAT Vs. VALIBEGUM HAMID SHAIKH

JUDGEMENT

(1.) Considering the averments made in Civil Application No.1 of 2022 in Letters Patent Appeal No.124 of 2023, delay of 235 days occurred in filing the appeal is condoned. Civil Application No.1 of 2022 is allowed.

(2.) In these intra-court appeals, the order 6/7/2021 passed on Civil Application No.1 of 2021 in Special Civil Application No.730 of 2020 and Civil Application No.1 of 2021 in Special Civil Application No.731 of 2020 is under challenge by the State.

(3.) Though matters are listed for admission by consent of learned advocates appearing for the parties, they are taken up for final disposal.