State Of Gujarat vs Anitaben Prabhubhai Patel
2026 Latest Caselaw 523 Guj

Gujarat High Court

State Of Gujarat vs Anitaben Prabhubhai Patel on 12 February, 2026

Author: Bhargav D. Karia

Bench: Bhargav D. Karia

                                                                                                                  NEUTRAL CITATION




                               C/CA/88/2026                                      ORDER DATED: 12/02/2026

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 88 of 2026
                                                       In
                                      F/LETTERS PATENT APPEAL/38688/2025
                                   In R/SPECIAL CIVIL APPLICATION/9320/2025
                      ================================================================
                                                   STATE OF GUJARAT & ANR.
                                                            Versus
                                              ANITABEN PRABHUBHAI PATEL & ORS.
                      ================================================================
                      Appearance:
                      MS SHRUTI DHRUVE, AGP for the Applicant(s) No. 1,2
                      MR. HJ KARATHIYA(7012) for the Respondent(s) No. 66,67
                      MR. R.D.KINARIWALA(6146) for the Respondent(s) No.
                      1,10,11,12,13,14,15,16,17,18,19,2,20,21,22,23,24,25,26,27,28,29,3,30,31,32,
                      33,34,35,36,37,38,39,4,40,41,42,43,44,45,46,47,48,49,5,50,51,52,53,54,55,5
                      6,57,58,59,6,60,61,62,63,64,65,7,8,9
                      ================================================================
                         CORAM:HONOURABLE MR. JUSTICE BHARGAV D. KARIA
                               and
                               HONOURABLE MR.JUSTICE L. S. PIRZADA

                                                Date : 12/02/2026
                                                 ORAL ORDER

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

1. Heard learned Assistant Government Pleader

Ms.Shruti Dhruve for the applicants and

learned advocate Mr.H.J.Karathiya and learned

advocate Mr.R.D.Kinariwala for the respective

respondents.

2. Rule, returnable forthwith. Learned

advocate Mr.H.J.Karathiya and learned advocate

Mr.R.D.Kinariwala waive service of notice of

rule for and on behalf of the respective

NEUTRAL CITATION

C/CA/88/2026 ORDER DATED: 12/02/2026

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respondents.

3. By this application, the applicants have

prayed for condonation of delay of 81 days

occurred in preferring the captioned Letters

Patent Appeal i.e. F/Letters Patent Appeal

No.38688 of 2025.

4. Considering the averments made in the

application, the same is allowed. Accordingly,

the delay of 81 days occurred in preferring

the captioned Letters Patent Appeal i.e.

F/Letters Patent Appeal No.38688 of 2025 is

hereby condoned.

5. The application is allowed and

accordingly, stands disposed of. Rule is made

absolute with no orders as to cost.

(BHARGAV D. KARIA, J)

(L. S. PIRZADA, J) PALAK