State of Gujarat and Others vs Ajay Ashok Sharma and 9

Honourable Mr. Vijay Manohar Sahai, J.—This is an application for condonation of delay of 237 days in filing Letters Patent Appeal. Heard Mr. N.J. Shah, learned Assistant Government Pleader appearing for the applicant. Learned counsel Mr. Vimal Purohit appears for respondent Nos. 1 to 4. Though served, no appearance has been put on behalf of respondent Nos. 5 to 10. Considering the contents of the application, it cannot be said that the delay caused in filing the Appeal has remained totally unexplained. Therefore, we are of the view that the delay caused in filing Letters Patent Appeal deserves to be condoned. Accordingly, the application is allowed. Delay is condoned. Rule is made absolute.