Dakor Nagar Palika Through Its Chief ... vs Sunilkumar Ramanbhai Parmar
2026 Latest Caselaw 143 Guj

Gujarat High Court

Dakor Nagar Palika Through Its Chief ... vs Sunilkumar Ramanbhai Parmar on 19 January, 2026

Author: Bhargav D. Karia

Bench: Bhargav D. Karia

                                                                                                                 NEUTRAL CITATION




                              C/CA/132/2026                                    ORDER DATED: 19/01/2026

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                                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                           R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 132 of
                                                         2026
                                        In F/LETTERS PATENT APPEAL/36854/2025
                                      In R/SPECIAL CIVIL APPLICATION/16770/2024
                      ================================================================
                                  DAKOR NAGAR PALIKA THROUGH ITS CHIEF OFFICER
                                                     Versus
                                         SUNILKUMAR RAMANBHAI PARMAR
                      ================================================================
                      Appearance:
                      MS VISHWA A SHASTRI(10559) for the Applicant(s) No. 1
                      MR ADITYA A ASTHAVADI(12915) for the Respondent(s) No. 1
                      ================================================================
                         CORAM:HONOURABLE MR. JUSTICE BHARGAV D. KARIA
                               and
                               HONOURABLE MR.JUSTICE L. S. PIRZADA

                                                         Date : 19/01/2026

                                                           ORAL ORDER

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

1. Heard learned advocate Ms.Vishwa A. Shastri for the applicant and learned advocate Mr.Aditya A. Asthavadi for the respondent.

2. Rule returnable forthwith. Learned advocate Mr.Aditya A. Asthavadi waives service of notice of rule on behalf of the respondent.

3. By this application under section 5 of the Limitation Act, 1963, the applicant seeks condonation of delay of 298 days caused in filing the captioned Letters Patent Appeal against the Judgment and Order dated 09.01.2025 passed by learned Single Judge in Special Civil

NEUTRAL CITATION

C/CA/132/2026 ORDER DATED: 19/01/2026

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Application No.16770 of 2024.

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) STANCY GOMES