REGIONAL DIRECTOR Vs. PROGRESSIVE INDUSTRIES

JUDGEMENT

(1.) Heard learned advocate Mr.Hemant Shah for the applicant and learned advocate Mr.Varun Patel for the respondent.

(2.) By this application, the applicant has prayed to condone the delay of 565 days in preferring the First Appeal challenging the order dtd. 20/3/2018.

(3.) In the application averments are made that the judgment and order was delivered by the Court below on 20/3/2018 and after the judgment was delivered, the Penal Inspector applied for certified copy of the judgment on 21/3/2018 which was ready for delivery on 22/3/2018. Thereafter the file was put before the Branch Manager, Rajkot and thereafter the papers were sent to the Legal Branch at Head Office, Ahmedabad for doing the needful in the matter. An opinion was called from the learned advocate of Rajkot whether to prefer an appeal or not. Thereafter the matter was placed before the Deputy Director, Legal for necessary action and according to his opinion an appeal was to be filed and thereafter the papers were sent for sanction to file the appeal to the Regional Director who granted sanction on or about 12/11/2019 and therefore, the delay was caused in preferring the appeal.