ZAFAR YUNUS SARESHWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of these applications under Sec. 5 of the Limitation Act, 1963, the applicant has prayed for condonation of delay of 272 / 273 days respectively caused in preferring the revisions applications.

(2.) The learned advocate for the applicant submits that revision applications are proposed to be filed against the order issuing the non-bailable warrant. It is submitted that the applicant was pursuing other matters and was before this Court in Criminal Revision Application No. 980 of 2023, where, by way of a reasoned order, certain directions have been issued to him. It is further stated that the applicant is required to follow the order dtd. 4/8/2023 passed in Criminal Revision Application No. 980 of 2023. Accordingly, it is submitted that delay has occurred in filing the revision applications.

(3.) In the case of Collector, Land Acquisition, Anantnag and Another v. Mst. Katiji and Others, AIR 1987 SC 1353 it has been observed as under: