Dharamsinh H Patel vs Uttar Gujarat Vij Co. Ltd
2026 Latest Caselaw 781 Guj

Gujarat High Court

Dharamsinh H Patel vs Uttar Gujarat Vij Co. Ltd on 25 February, 2026

Author: Sunita Agarwal

Bench: Sunita Agarwal

                                                                                                            NEUTRAL CITATION




                               C/LPA/1063/2013                               ORDER DATED: 25/02/2026

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                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                          R/LETTERS PATENT APPEAL NO. 1063 of 2013

                                            In R/SPECIAL CIVIL APPLICATION/3522/2004

                        ==========================================================
                                                       DHARAMSINH H PATEL
                                                             Versus
                                                 UTTAR GUJARAT VIJ CO. LTD., & ANR.
                        ==========================================================
                        Appearance:
                        MR ANKIT B PANDYA(5906) for the Appellant(s) No. 1
                        MS HETAL PATEL, ASSISTANT GOVERNMENT PLEADER for the
                        Respondent(s) No. 2
                        MS LILU K BHAYA(1705) for the Respondent(s) No. 1
                        ==========================================================

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

                                                        Date : 25/02/2026

                                                          ORAL ORDER

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

1. Mr. Narendra L. Jain, learned advocate holding a brief of

Mr. Ankit B. Pandya, learned advocate has put in appearance

on behalf of the appellant. Ms. Lilu K. Bhaya, learned

advocate appears on behalf of the respondent no.1 - Uttar

Gujarat Vij Company Limited.

2. At the outset, it is submitted by the learned advocate

that though the sole appellant has died during the pendency

of the present appeal, the heirs and legal representatives of

NEUTRAL CITATION

C/LPA/1063/2013 ORDER DATED: 25/02/2026

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the sole appellant have instructed the learned advocate Mr.

Ankit Pandya not to pursue the present appeal. The prayer

has been made to dismiss the appeal, accordingly.

3. We, therefore, dismiss the appeal, as abated. However, it

is provided that the amount deposited before this Court under

the orders passed in the present appeal shall be transmitted

to the respondent no.1 by adopting due process. The Registrar

General of the High Court is required to do needful. Interim

relief, if any, granted earlier stands vacated forthwith.

(SUNITA AGARWAL, CJ )

(D.N.RAY,J) A. B. VAGHELA