The State Of Gujarat vs Bhavankumari Vajirbhai Patel
2026 Latest Caselaw 524 Guj

Gujarat High Court

The State Of Gujarat vs Bhavankumari Vajirbhai Patel on 12 February, 2026

Author: Bhargav D. Karia

Bench: Bhargav D. Karia

                                                                                                                      NEUTRAL CITATION




                              C/CA/165/2026                                         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. 165 of
                                                       2026
                                       In F/LETTERS PATENT APPEAL/437/2026
                                    In R/SPECIAL CIVIL APPLICATION/11126/2025
                      ================================================================
                                                    THE STATE OF GUJARAT & ANR.
                                                                  Versus
                                                BHAVANKUMARI VAJIRBHAI PATEL & ORS.
                      ==============================================================================
                      Appearance:
                      MS SHRUTI DHRUVE, AGP for the Applicant(s) No. 1,2
                      HARD S SONI(9357) for the Respondent(s) No. 1,10,11,2,3,4,5,6,7,8,9
                      KAASH K THAKKAR(7332) for the Respondent(s) No. 14
                      MR HS MUNSHAW(495) for the Respondent(s) No. 13
                      ===============================================================
                         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.Hard S. Soni, learned

advocate Mr.Kaash K. Thakkar and learned

advocate Mr.H.S.Munshaw for the respective

respondents.

2. Rule, returnable forthwith. Learned

advocate Mr.Hard Soni, learned advocate

Mr.Kaash Thakkar and learned advocate

Mr.H.S.Munshaw waive service of notice of rule

for and on behalf of the respective

NEUTRAL CITATION

C/CA/165/2026 ORDER DATED: 12/02/2026

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respondents.

3. By this application, the applicants have

prayed for condonation of delay of 110 days

occurred in preferring the captioned Letters

Patent Appeal i.e. F/Letters Patent Appeal

No.437 of 2026.

4. Considering the averments made in the

application, the same is allowed. Accordingly,

the delay of 110 days occurred in preferring

the captioned Letters Patent Appeal i.e.

F/Letters Patent Appeal No.437 of 2026 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