AI Structured Summary
Not yet generated for this judgment
Judgment
3 paragraphs · 91 words
Honourable Mr. Justice Jayant Patel
1.
The present application is for condonation of delay of 20 days in preferring the appeal against the judgement and order passed by the lower Court, which is impugned in the Appeal. The respondent is served and Mr. Tushar chaudhary appears on his behalf.
2.
Considering the facts and circumstances and in view the grounds mentioned in the application for condonation of delay, sufficient cause is made out. Hence, delay deserves to be condoned and, therefore, condoned. The application is disposed of. Rule made absolute accordingly.