GOPAL FULCHAND CHANDEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Though while admitting the application for condonation of delay, rule was made returnable on 28/2/2023, a mention is made in the morning that the matter is settled between the parties for an offence under Sec. 138 of the Negotiable Instruments Act, 1881 (for short "the Act") and complainant was present before the Court, it was thought it fit to notify the delay condonation application as also the main matter so as to put an end the dispute between the parties. Therefore, this condonation application as also the main revision application are notified before the Court today.

(2.) Ms. Sonal Bhavsar, learned advocate has instructions to appear for and on behalf of respondent No.2 herein and she is in process of filing her appearance in this application as also in the main revision application.

(3.) This application is filed praying for condonation of 184 days delay caused in preferring the main revision application. Since the matter is settled between the parties and respondent No.2 who is present before the Court and represented through Ms. Sonal Bhavsar, has no objection for condoning the same, delay of 184 days caused in preferring the aforesaid revision application is hereby condoned. Accordingly, the present application stands disposed of as allowed. Rule made absolute.