STATE OF GUJARAT Vs. AMRUTLAL BAPULAL SWAMI

JUDGEMENT

(1.) Heard learned counsel.

(2.) These three Civil Application seeking condonation of delay of 245 days in filing the First Appeals in each of these three matters were filed before this court on 6.8.99 whereas the concerned First Appeals had been filed on 14.6.99. First of all there is no explanation whatsoever as to why the Applications seeking condonation of delay were not filed alongwith the First Appeals when they were filed on 14.6.99 and why the Applications for condonation of delay were filed in August 1999 i.e. after a period of nearly two months. It was very well known to the applicants at the time when the Appeals were filed that Appeals were time bared and,therefore, there can not be any justification to say that they were waiting for the Registry to point out the objection with regard to limitation when the Appeals were delayed by 245 days. According to law, Applications for condonation of delay are required to be filed alongwith the time barred Appeals.

(3.) Besides this, we find from the Applications seeking condonation of delay that;-