RAMABHAI SOMABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS Civil Application prays for condonation of delay of 1375 days which has occurred in preferring Letters Patent Appeal (Stamp) No. 609 of 2008. Heard learned advocate for the applicant and the learned Assistant Government Pleader.

(2.) CONSIDERING the averments made in the application and the further affidavit dated 11/2/2009 the application is allowed. Delay of 1375 days in preferring the Letters Patent Appeal is condoned. Rule made absolute. Civil Application stands disposed of accordingly.