Kundanikaben Wd/O Hiteshkumar Patel vs Rameshbhai Shamalbhai Patel
2026 Latest Caselaw 579 Guj

Gujarat High Court

Kundanikaben Wd/O Hiteshkumar Patel vs Rameshbhai Shamalbhai Patel on 17 February, 2026

Author: Sunita Agarwal

Bench: Sunita Agarwal

                                                                                                               NEUTRAL CITATION




                                C/LPA/57/2026                                 ORDER DATED: 17/02/2026

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                               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                     R/LETTERS PATENT APPEAL NO. 57 of 2026

                                    In R/SPECIAL CIVIL APPLICATION/12624/2025

                        =============================================
                                KUNDANIKABEN WD/O HITESHKUMAR PATEL & ORS.
                                                  Versus
                                    RAMESHBHAI SHAMALBHAI PATEL & ORS.
                        =============================================
                        Appearance:
                        J F SAIYED(7753) for the Appellant(s) No. 2
                        MR MAKBUL I MANSURI(2694) for the Appellant(s) No. 1,3
                        =============================================

                         CORAM:HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE
                               SUNITA AGARWAL
                               and
                               HONOURABLE MR.JUSTICE D.N.RAY

                                                          Date : 17/02/2026

                                                    ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE SUNITA AGARWAL)

Mr. Makbul I. Mansuri, learned advocate for the appellants at the outset would submit that the appellants have instructed him not to press the present appeal as it is arising out of an order passed by the learned Single Judge in a matter of award passed by the Motor Accident Claims Tribunal.

The Letters Patent Appeal under Section 15 of the Letters Patent is not maintainable against the order passed by the learned Single Judge in exercise of power under Article 227 of the Constitution of India in view of the decision of the Full Bench in Gujarat State Road Transport Corporation vs. Firoze M. Mogal [2013 SCC Online Guj 8638].

NEUTRAL CITATION

C/LPA/57/2026 ORDER DATED: 17/02/2026

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In view of the above, the present appeal is dismissed as withdrawn.

(SUNITA AGARWAL, CJ )

(D.N.RAY,J) BIJOY B. PILLAI