STATE OF GUJARAT Vs. JAGDISHBHAI C PATEL

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) By this civil application, prayer has been made by the petitioner-State of Gujarat for condonation of delay of 19 days caused in filing of civil revision application against the order of 6th Joint Civil Judge, (J.D.) Baroda dated 23.6.1997 in Court Fees Reference No. 25 of 1995.

(3.) Though prima facie I am satisfied that delay has satisfactorily been explained but still I do not consider it to be a fit case to condone the delay for the obvious reason that, I do not find any merits in the civil revision application itself. Under the impugned order, the Trial Court has decided that the Court fees of Rs. 30/- paid on plaint by the petitioner is sufficient.