State Of Gujarat vs Baldevbhai Ishwarbhai Prajapati
2026 Latest Caselaw 526 Guj

Gujarat High Court

State Of Gujarat vs Baldevbhai Ishwarbhai Prajapati on 12 February, 2026

Author: Bhargav D. Karia

Bench: Bhargav D. Karia

                                                                                                                    NEUTRAL CITATION




                              C/CA/607/2026                                        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. 607 of
                                                       2026
                                                        In
                                       F/LETTERS PATENT APPEAL/2684/2026
                                    In R/SPECIAL CIVIL APPLICATION/9891/2025
                      ===============================================================
                                               STATE OF GUJARAT & ANR.
                                                        Versus
                                        BALDEVBHAI ISHWARBHAI PRAJAPATI & ORS.
                      ===============================================================
                      Appearance:
                      MS SHRUNJAL SHAH, AGP for the Applicant(s) No. 1,2
                      MR MB PARIKH(576) for the Respondent(s) No. 1,2,3,4,5
                      ===============================================================

                         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.Shrunjal Shah for the applicants and

learned advocate Mr.M.B.Parikh for the

respondents.

2. Rule, returnable forthwith. Learned

advocate Mr.M.B.Parikh waives service of

notice of rule for and on behalf of the

respondents.

NEUTRAL CITATION

C/CA/607/2026 ORDER DATED: 12/02/2026

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3. By this application, the applicants have

prayed for condonation of delay of 131 days

occurred in preferring the captioned Letters

Patent Appeal i.e. F/Letters Patent Appeal

No.2684 of 2026.

4. Considering the averments made in the

application, the same is allowed. Accordingly,

the delay of 131 days occurred in preferring

the captioned Letters Patent Appeal i.e.

F/Letters Patent Appeal No.2684 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