State Of Gujarat vs Bhayabhai Hardasbhai Rada
2026 Latest Caselaw 465 Guj

Gujarat High Court

State Of Gujarat vs Bhayabhai Hardasbhai Rada on 10 February, 2026

Author: Bhargav D. Karia

Bench: Bhargav D. Karia

                                                                                                                     NEUTRAL CITATION




                                C/CA/588/2026                                       ORDER DATED: 10/02/2026

                                                                                                                     undefined




                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 588 of
                                                       2026
                                                        In
                                        F/LETTERS PATENT APPEAL/537/2026
                                                        In
                                      R/SPECIAL CIVIL APPLICATION/16202/2020

                        ==========================================================
                                                    STATE OF GUJARAT & ANR.
                                                             Versus
                                                BHAYABHAI HARDASBHAI RADA & ANR.
                        ==========================================================
                        Appearance:
                        MS. VAISHNAVI VERMA, AGP for the Applicant(s) No. 1,2
                        MR.KRUTARTH K PANDYA(7092) for the Respondent(s) No. 1
                        ==========================================================

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

                                                              Date : 10/02/2026
                                                               ORAL ORDER

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

1. Heard learned Assistant Government

Pleader Ms. Vaishnavi Verma for the

applicants and learned advocate

Mr. Krutarth Pandya for respondent

No.1.

2. Rule returnable forthwith. Learned

advocate Mr. Pandya waives service of

NEUTRAL CITATION

C/CA/588/2026 ORDER DATED: 10/02/2026

undefined

notice of rule on behalf of the

respondents.

3. By this application under section 5 of

the Limitation Act, 1963, the applicant

seeks condonation of delay of 308 days

caused in filing the captioned Letters

Patent Appeal.

4. 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.

NEUTRAL CITATION

C/CA/588/2026 ORDER DATED: 10/02/2026

undefined

5. 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) JYOTI V. JANI