General Manager, Oil And Natural Gas ... vs Prajapati Kirtikumar Mohanbhai
2025 Latest Caselaw 8021 Guj

Gujarat High Court

General Manager, Oil And Natural Gas ... vs Prajapati Kirtikumar Mohanbhai on 17 November, 2025

                                                                                                      NEUTRAL CITATION




                               C/CA/481/2025                          ORDER DATED: 17/11/2025

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                                 IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                          R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 481 of
                                                       2025
                                         In F/FIRST APPEAL NO. 798 of 2025
                       ==========================================================
                          GENERAL MANAGER, OIL AND NATURAL GAS CORPORATION LTD.
                                                   Versus
                                  PRAJAPATI KIRTIKUMAR MOHANBHAI & ANR.
                       ==========================================================
                       Appearance:
                       MR AJAY R MEHTA(453) for the Applicant(s) No. 1
                       MR RAHUL DAVE, ASST. GOVERNMENT PLEADER for the Respondent(s)
                       No. 2
                       MR.ADITYA J PANDYA(6991) for the Respondent(s) No. 1
                       ==========================================================
                         CORAM:HONOURABLE MRS. JUSTICE M. K. THAKKER
                                          Date : 17/11/2025
                                           ORAL ORDER

1. This is an application filed by the applicant under Section 5 of the Limitation Act for condonation of delay of 154 days occurred in filing the first appeal challenging the judgment and award dated 08.04.2024 passed by the learned 6th Additional Senior Civil Judge, Ahmedabad (Rural), Navrangpura in Land Acquisition Reference No.165 of 2002.

2. Learned advocate Mr.Aditya Pandya states at bar that he has no objection if this application is allowed.

3. Considering the explanation offered in the application, and consent given by the learned advocate Mr.Pandya, this Court deems it fit to allow this application.

4. Hence, this application is allowed. Delay of 154 days occurred in preferring the first appeal is condoned. Rule is made absolute accordingly.

(M. K. THAKKER,J) M.M.MIRZA