STATE OF GUJARAT Vs. JAGDISHBHAI RANJITBHAI RANA

JUDGEMENT

(1.) Heard Ms. Roshni Patel, learned AGP and Mr. J.A. Adeshara, learned advocate for the respondent - workmen.

(2.) Mr. Adeshara, learned advocate for the respondents -workmen would rely on an order of the co-ordinate bench of this court where the civil applications for condonation of delay were rejected on the ground that though the legal department had opined positively not to file an appeal and when the file went to the Chief Minister's Office, the decision was overturned and an opinion was given by the Chief Minister's office to file appeals in the said applications. However, we are not dealing with the said submission in light of the fact that since in identical cases, the appeals were admitted, we have dismissed them by separate order of even date.

(3.) Accordingly, delay is hereby condoned. Applications are accordingly allowed.