Vajraj (Vrujraj) Sales Corporation vs Dineshbhai Veljibhai Makwana
2026 Latest Caselaw 554 Guj

Gujarat High Court

Vajraj (Vrujraj) Sales Corporation vs Dineshbhai Veljibhai Makwana on 16 February, 2026

Author: Bhargav D. Karia

Bench: Bhargav D. Karia

                                                                                                            NEUTRAL CITATION




                              C/CA/300/2026                                 ORDER DATED: 16/02/2026

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                             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO.
                                            300 of 2026

                                   In F/LETTERS PATENT APPEAL/37400/2025
                                  In R/SPECIAL CIVIL APPLICATION/1873/2020

                      =============================================
                                       VAJRAJ (VRUJRAJ) SALES CORPORATION
                                                       Versus
                                      DINESHBHAI VELJIBHAI MAKWANA & ORS.
                      =============================================
                      Appearance:
                      MR KRISHNAN M GHAVARIYA(8133) for the Applicant(s) No. 1
                      MR ANAND B GOGIA(5849) for the Respondent(s) No. 1,1.1,1.2,1.3
                      =============================================

                        CORAM:HONOURABLE MR. JUSTICE BHARGAV D. KARIA
                              and
                              HONOURABLE MR.JUSTICE L. S. PIRZADA

                                                        Date : 16/02/2026

                                          ORAL ORDER

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

1. Heard learned advocate Mr. Krishnan M. Ghavariya for the applicant and learned advocate Mr. Anand B. Gogia for the respondents.

2. Rule returnable forthwith. Learned advocate Mr. Anand B. Gogia waives service of notice of rule on behalf of the respondents.

3. By this application, under Section 5 of the Limitation Act, 1963, the applicant seeks condonation of delay of 67 days caused in filing the captioned Letters Patent Appeal

NEUTRAL CITATION

C/CA/300/2026 ORDER DATED: 16/02/2026

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against the order dated 03.09.2025 passed in Special Civil Application No. 1873 of 2020 by the learned Single Judge of this Hon'ble Court (Coram: Hon'ble Ms. Justice M.K. Thakker).

4. Having regard to the submissions advanced by the learned advocate for the applicant and more particularly, considering the averments made in the memorandum of application, the Court is of the view that the delay caused in filing the Letters Patent Appeal has been sufficiently explained.

5. The application, therefore, succeeds and is accordingly allowed. The delay caused in filing the Letters Patent Appeal is hereby condoned.

6. Rule is made absolute accordingly with no order as to costs.

(BHARGAV D. KARIA, J)

(L. S. PIRZADA, J) SYED SHAHANAZ