STATE OF GUJARAT Vs. KARSANBHAI CHUDABHAI KHAMBHALIA

JUDGEMENT

(1.) PRESENT application has been preferred by the applicant original petitioner for extension of time to file Additional Affidavit explaining the delay, which the petitioner was required to file on be before 17/9/2009.

(2.) CONSIDERING the application as such there is no explanation whatsoever in the application justifying the prayer for extension of time to file Additional Affidavit, however, in the interest of justice and subject to payment of cost by the office of the Government Pleader which is quantified at Rs. 500=00 to be deposited with the Registry of this Court within a period of one week from today, time to file Additional Affidavit, which was required to be filed pursuant to the order dtd. 10/9/2009, is hereby extended upto 27/11/2009. Rule is made absolute accordingly. Office is directed to notify the main petition being Special Civil Application No. 9101 of 2009 on 2/12/2009.