National Highways Authority Of India ... vs Arvindbhai Ramjibhai Manpara
2025 Latest Caselaw 197 Guj

Gujarat High Court

National Highways Authority Of India ... vs Arvindbhai Ramjibhai Manpara on 6 May, 2025

Author: Sunita Agarwal

Bench: Sunita Agarwal

                                                                                                          NEUTRAL CITATION




                               C/CA/5096/2024                             ORDER DATED: 06/05/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 5096 of
                                                       2024
                                        In F/FIRST APPEAL NO. 28571 of 2024
                                                       With
                                          F/FIRST APPEAL NO. 28571 of 2024
                       ==========================================================
                         NATIONAL HIGHWAYS AUTHORITY OF INDIA THROUGH ITS PROJECT
                                                 DIRECTOR
                                                   Versus
                                    ARVINDBHAI RAMJIBHAI MANPARA & ORS.
                       ==========================================================
                       Appearance:
                       NANAVATI & CO.(7105) for the Applicant(s) No. 1
                       MR BM MANGUKIYA(437) for the Respondent(s) No. 1
                       MS BELA A PRAJAPATI(1946) for the Respondent(s) No. 1
                       ==========================================================

                          CORAM:HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE
                                SUNITA AGARWAL
                                and
                                HONOURABLE MR. JUSTICE PRANAV TRIVEDI

                                                     Date : 06/05/2025

                                                      ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE SUNITA AGARWAL)

For the detailed judgment and order dated 14.02.2025 passed in First Appeal No. 4705 of 2023 and other allied First Appeals, the present Civil Application for delay, as also the F/First Appeal, stand dismissed.

(SUNITA AGARWAL, CJ )

(PRANAV TRIVEDI,J) C.M. JOSHI