STATE OF GUJARAT Vs. JAGDISHBHAI KEVARBHAI

JUDGEMENT

(1.) These eight First Appeals against the order dated 30-3-1998 passed by the Assistant Judge at Himatnagar in LAQ Cases No. 3396/89 to 3403/89 were filed before this Court on 5-4-1999. Subsequently the Civil Applications seeking condonation of delay of fifty days in filing the First Appeals were filed on 19-6-1999. Rule was issued in the civil applications on 27-9-1999 and in response to the rule issued by this Court, which was made returnable on 15-10-1999 appearance was entered by Mr. Mukesh R. Shah, Ld. advocate appearing for the claimants, that is Respondents No. 1 to 5.

(2.) On 22-11-199 in Civil Application No. 5799 of 1999 in First Appeal No.1913 of 1999 the following order was passed by the Court:-

(3.) Today only the Civil Application No. 5779 of 1999 in First Appeal No. 1913 of 1999 was listed on the board, and therefore on the request of Ld. counsel for both the parties, other seven matters were also called for and taken up as prayed for by both the parties.