Gaurang Krushnakumar Pathak vs State Of Gujarat
2026 Latest Caselaw 527 Guj

Gujarat High Court

Gaurang Krushnakumar Pathak vs State Of Gujarat on 12 February, 2026

Author: Bhargav D. Karia

Bench: Bhargav D. Karia

                                                                                                                   NEUTRAL CITATION




                              C/CA/611/2026                                       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. 611 of
                                                       2026
                                      In F/LETTERS PATENT APPEAL/38543/2025
                                    In R/SPECIAL CIVIL APPLICATION/16375/2017
                      ===============================================================
                                                  GAURANG KRUSHNAKUMAR PATHAK
                                                                   Versus
                                                       STATE OF GUJARAT & ANR.
                      ============================================================================
                      Appearance:
                      MR PH PATHAK(665) for the Applicant(s) No. 1
                      MS SHRUNJAL SHAH, AGP for the Respondent(s) No. 1
                      MR AD OZA(515) for the Respondent(s) No. 2
                      ===============================================================
                         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 advocate Ms.Reena Kamani for

learned advocate Mr.P.H.Pathak for the

applicant, learned Assistant Government

Pleader Ms.Shrunjal Shah for the respondent

No.1 and learned advocate Mr.A.D.Oza for the

respondent No.2.

2. Rule, returnable forthwith. Learned

Assistant Government Pleader Ms.Shrunjal Shah

and learned advocate Mr.A.D.Oza waive service

of notice of rule for and on behalf of the

NEUTRAL CITATION

C/CA/611/2026 ORDER DATED: 12/02/2026

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respondent Nos.1 and 2 respectively.

3. By this application, the applicant has

prayed for condonation of delay of 111 days

occurred in preferring the captioned Letters

Patent Appeal i.e. F/Letters Patent Appeal

No.38543 of 2025.

4. Considering the averments made in the

application, the same is allowed. Accordingly,

the delay of 111 days occurred in preferring

the captioned Letters Patent Appeal i.e.

F/Letters Patent Appeal No.38543 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