Khant Ashok Hirabhai vs State Of Gujarat
2026 Latest Caselaw 2118 Guj

Gujarat High Court

Khant Ashok Hirabhai vs State Of Gujarat on 9 April, 2026

                                                                                                             NEUTRAL CITATION




                               C/CA/862/2026                                ORDER DATED: 09/04/2026

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 862 of
                                                     2026

                                               In R/MISC. CIVIL APPLICATION/887/2026
                                                    In F/FIRST APPEAL/19862/2022

                                                           With
                                         R/MISC. CIVIL APPLICATION NO. 887 of 2026
                                                             In
                                             F/FIRST APPEAL NO. 19862 of 2022
                                                           With
                                            R/CIVIL APPLICATION NO. 908 of 2026
                                                             In
                                         R/MISC. CIVIL APPLICATION NO. 888 of 2026
                                                           With
                                         R/MISC. CIVIL APPLICATION NO. 888 of 2026
                                                             In
                                             F/FIRST APPEAL NO. 19860 of 2022
                                                           With
                                           R/CIVIL APPLICATION NO. 1123 of 2026
                                                             In
                                         R/MISC. CIVIL APPLICATION NO. 889 of 2026
                                                           With
                                         R/MISC. CIVIL APPLICATION NO. 889 of 2026
                                                             In
                                             F/FIRST APPEAL NO. 17103 of 2023
                                                           With
                                           R/CIVIL APPLICATION NO. 1124 of 2026
                                                             In
                                         R/MISC. CIVIL APPLICATION NO. 890 of 2026
                                                           With
                                         R/MISC. CIVIL APPLICATION NO. 890 of 2026
                                                             In
                                             F/FIRST APPEAL NO. 17100 of 2023
                                                           With
                                           R/CIVIL APPLICATION NO. 1125 of 2026
                                                             In
                                         R/MISC. CIVIL APPLICATION NO. 891 of 2026
                                                           With
                                         R/MISC. CIVIL APPLICATION NO. 891 of 2026
                                                             In
                                             F/FIRST APPEAL NO. 17102 of 2023
                                                           With


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                                                                                                                 NEUTRAL CITATION




                               C/CA/862/2026                                   ORDER DATED: 09/04/2026

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                                           R/CIVIL APPLICATION NO. 1129 of 2026
                                                             In
                                         R/MISC. CIVIL APPLICATION NO. 892 of 2026
                                                           With
                                         R/MISC. CIVIL APPLICATION NO. 892 of 2026
                                                             In
                                              F/FIRST APPEAL NO. 1212 of 2022
                                                           With
                                           R/CIVIL APPLICATION NO. 1181 of 2026
                                                             In
                                         R/MISC. CIVIL APPLICATION NO. 893 of 2026
                                                           With
                                         R/MISC. CIVIL APPLICATION NO. 893 of 2026
                                                             In
                                             F/FIRST APPEAL NO. 17104 of 2023
                       ==========================================================

KHANT ASHOK HIRABHAI & ORS.

Versus STATE OF GUJARAT & ANR. ========================================================== Appearance:

MR AMIT N CHAUDHARY(5599) for the Applicant(s) No. 1,10,11,12,12.1,12.2,12.3,12.4,12.4.1,12.4.2,12.4.3,12.4.4,13,13.1,13.2,13.3, 2,3,4,4.1,4.2,5,6,7,7.1,8,9 MR BHARAT VYAS, AGP for the Respondent(s) No. 1,2 in CA 862/2026 MS URVASHI PUROHIT, AGP for the Respondent(s) No. 1,2 in CA 908/2026, 1129/26 MR SHAILESH DESAI, AGP for the Respondent(s) No. 1,2 in CA 1123/2026, 1181/26 MS HEMALI SONI, AGP for the Respondent(s) No. 1,2 in CA 1124/2026, 1125/26 ==========================================================

CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI

Date : 09/04/2026

IA ORDER IN DELAY CONDONATION APPLICATION

Considering the averments made in the applications, the same are allowed and delay caused in preferring restoration Applications stand condoned.

NEUTRAL CITATION

C/CA/862/2026 ORDER DATED: 09/04/2026

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IA ORDER IN RESTORATION APPLICATION

Considering the facts stated in the applications, present Applications are required to be allowed and the same are allowed and main matter is restored to its original file on condition to remove the office objection within a week from today, failing which, present proceedings shall stand dismissed for default for non-removal of office objections without referring the matter to the Court.

(J. C. DOSHI,J) SHEKHAR P. BARVE