Prashant Jaimalbhai Nakum vs State Of Gujarat
2025 Latest Caselaw 7807 Guj

Gujarat High Court

Prashant Jaimalbhai Nakum vs State Of Gujarat on 11 November, 2025

Author: Bhargav D. Karia

Bench: Bhargav D. Karia

                                                                                                             NEUTRAL CITATION




                             C/CA/4497/2025                                   ORDER DATED: 11/11/2025

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                            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO.
                                           4497 of 2025

                              In F/LETTERS PATENT APPEAL NO. 20800 of 2025

                      =============================================
                                              PRASHANT JAIMALBHAI NAKUM
                                                         Versus
                                                STATE OF GUJARAT & ORS.
                      =============================================
                      Appearance:
                      MS VIDHI J BHATT(6155) for the Applicant(s) No. 1
                      MS. SHETH SIMRAN(14463) for the Applicant(s) No. 1
                      MS. KRISHNA DESAI AGP for the Respondent(s) No. 1,2,3
                      MR. KISHAN P. KOTAK FOR MR. VIMAL A PUROHIT(5049) for the
                      Respondent(s) No. 4
                      =============================================

                       CORAM:HONOURABLE MR. JUSTICE BHARGAV D. KARIA
                             and
                             HONOURABLE MR.JUSTICE L. S. PIRZADA

                                                       Date : 11/11/2025

                                          ORAL ORDER

(PER : HONOURABLE MR. JUSTICE BHARGAV D. KARIA)

Heard learned advocate Ms. Vidhi J. Bhatt for the

applicant and learned advocate Mr. Kishan P. Kotak appearing

on behalf of the Mr. Vimal A. Purohit for the Respondent No.4.

Rule returnable forthwith. Learned advocate Mr. Kishan

P. Kotak appearing on behalf of the Mr. Vimal A. Purohit as

well as Ms. Krishna Desai waives service of notice of rule on

behalf of the respondents.

NEUTRAL CITATION

C/CA/4497/2025 ORDER DATED: 11/11/2025

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By this application under section 5 of the Limitation Act,

1963, the applicant seeks condonation of delay of 9 days

caused in filing the captioned Letters Patent Appeal against

the Oral Judgment dated 13.03.2025 in Special Civil

Application No.6880 of 2010 by the learned Single Judge.

Having regard to the submissions advanced by the

learned advocate for the applicant and more particularly,

considering the averments made in the memorandum of

application, the Court is of the view that the delay caused in

filing the Letters Patent Appeal has been sufficiently

explained.

The application, therefore, succeeds and is, accordingly,

allowed. The delay caused in filing the Letters Patent Appeal

is hereby condoned.

Rule is made absolute accordingly with no order as to

costs.

(BHARGAV D. KARIA, J)

(L. S. PIRZADA, J) Jaimin