STATE OF GUJARAT Vs. N K JADHAV

JUDGEMENT

(1.) All these applications are filed for condonation of delay in filing LPAs against the order passed by the learned Single Judge . When appeals were filed by the applicants-appellants , the registry raised an objection that they were barred by 333 days .These applications are,therefore, filed for condonation of delay.

(2.) When the matters came up for hearing, Rule was issued on 6/04/1998 and was made returnable on 17/04/1998. Opponents were served and affidavit in reply was filed on their behalf. Further affidavit was filed by Addl.DGP (Administration) on 19/08/1998.

(3.) We have heard Mr. S. N. Shelat, learned Addl.Advocate General instructed by Patel Associates for the applicant, Mr. J.P.Bhatt for respondent No.1 and Mr.B.R.Vaishanv for rest of the respondents.