KALAJI CHANDUJI THAKORE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.D.K.Puj, learned advocate for the applicant; Ms. Manisha Shah, learned Government Pleader for respondent Nos.1 to 5; Mr. Satyam Chhaya, learned advocate for respondent No.6; Mr. Anvesh Vyas, learned advocate for respondent No.7; and Mr. Sandip Patel, learned advocate for respondent No.8.

(2.) Earlier, on 11.03.2015, the following order was passed in Letters Patent Appeal No.917 of 2011:

(3.) Vide order dated 31.01.2017, Letters Patent Appeal came to be dismissed for want of prosecution and as there was delay of 210 days in filing restoration application, the applicant has preferred Civil Application [for condonation of delay] No.13138, which was allowed by this Court vide order dated 19.01.2018.