NAVSARI AGRICULTURAL UNIVERSITY Vs. GEETABEN J DESAI

JUDGEMENT

(1.) NAVSARI Agricultural University, through its Registrar and also Accounts Officer -cum - Comptroller, Navsari Agricultural University, along with the State of Gujarat are before this Court seeking condonation of delay of 202 days caused in filing the Letters Patent Appeal. The matter was considered by this Court and rule was issued on 15.01.2014 returnable today, viz. 17.02.2014. In response to service of rule, learned advocate Mr.Gunvant B. Shah appears for the respondent.

(2.) HEARD learned advocate Mr.J.T. Trivedi appearing with Mr.Gunvant B. Shah for the respondent - original petitioner. Learned advocate Mr.Trivedi vehemently submitted that the present Civil application is misconceived. In this regard the learned advocate invited attention of the Court to the averments made in para 3 of the affidavit in reply filed by Geetaben J. Desai, aged 64 years, original petitioner and respondent in this Civil Application. Para 3 of the said reply reads as under:

(3.) THE learned advocate relied upon the following judgments in support of his submission that the application seeking condonation of delay should be rejected: