Kantibhai Mangabhai Solanki vs Deputy Engineer , Danta Sub Division
2026 Latest Caselaw 467 Guj

Gujarat High Court

Kantibhai Mangabhai Solanki vs Deputy Engineer , Danta Sub Division on 10 February, 2026

Author: Bhargav D. Karia

Bench: Bhargav D. Karia

                                                                                                                NEUTRAL CITATION




                              C/CA/608/2026                                    ORDER DATED: 10/02/2026

                                                                                                                undefined




                           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CIVIL APPLICATION (FOR CONDONATION OF DELAY)
                                          NO. 608 of 2026
                                 In F/CROSS OBJECTION/39494/2025
                              In R/LETTERS PATENT APPEAL/528/2025
                           In R/SPECIAL CIVIL APPLICATION/14823/2024
                       =================================================
                                    KANTIBHAI MANGABHAI SOLANKI
                                               Versus
                               DEPUTY ENGINEER , DANTA SUB DIVISION
                       =================================================
                       Appearance:
                       MS AMITA S SHAH(2691) for the Applicant(s) No. 1
                       MR CHINMAY M GANDHI(3979) 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)

Heard learned advocate Ms.Amita S. Shah for the

applicant and learned advocate Mr.Chinmay M. Gandhi for

the respondent.

Learned advocate Ms.Amita S. Shah for the applicant,

upon instructions, seeks permission to withdraw the Civil

Application.

NEUTRAL CITATION

C/CA/608/2026 ORDER DATED: 10/02/2026

undefined

Permission to withdraw, as prayed for, is granted.

The present Civil Application stands disposed of as

withdrawn.

(BHARGAV D. KARIA, J)

(L. S. PIRZADA, J) DIKSHA