LAWS(GJH)-2024-4-417

STATE OF GUJARAT Vs. FEE REVISION COMMITTEE

Decided On April 03, 2024
STATE OF GUJARAT Appellant
V/S
Fee Revision Committee Respondents

JUDGEMENT

(1.) The delay occurred in filing the Civil Applications seeking leave to Appeal, has been explained to the satisfaction of the Court. Hence, all Civil Applications in the connected matters for condonation of delay are, accordingly, allowed.

(2.) The Civil Applications for leave to appeal in all the connected matter are allowed, accordingly.

(3.) This Court has passed the following common order dtd. 3/4/2024 in the bunch of appeals with lead matter as Civil Application (for Leave to Appeal) No. 1240 of 2023 in Letters Patent Appeal No. 334 Of 2024 with Letters Patent Appeal No. 334 Of 2024 in Special Civil Application No. 18076 Of 2019:-