Budhiyabhai Shukkarbhai Pawar vs State Of Gujarat
2026 Latest Caselaw 281 Guj

Gujarat High Court

Budhiyabhai Shukkarbhai Pawar vs State Of Gujarat on 27 January, 2026

Author: Bhargav D. Karia

Bench: Bhargav D. Karia

                                                                                                               NEUTRAL CITATION




                             C/CA/113/2026                                    ORDER DATED: 27/01/2026

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 113 of
                                                        2026
                                      In F/LETTERS PATENT APPEAL/38851/2025
                                      In R/SPECIAL CIVIL APPLICATION/572/2024
                      ==========================================================
                                              BUDHIYABHAI SHUKKARBHAI PAWAR
                                                           Versus
                                                     STATE OF GUJARAT
                      ==========================================================
                      Appearance:
                      MR JIGNESH D LAMBA FOR MR YOGEN N PANDYA(5766) for the
                      Applicant(s) No. 1
                      MS SHRUTI DHRUVE AGP for the Respondent(s) No. 1
                      ==========================================================

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

                                                          Date : 27/01/2026

                                              ORAL ORDER

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

1. Heard learned advocate Mr.Jignesh D. Lamba appearing

for learned advocate Mr.Yogen N. Pandya for the applicant

and learned Assistant Government Pleader Ms.Shruti Dhruve

for the respondent.

2. Rule returnable forthwith. Learned Assistant

Government Pleader Ms.Shruti Dhruve waives service of

notice of Rule on behalf of the respondent.

3. By this application under Section 5 of the Limitation Act,

NEUTRAL CITATION

C/CA/113/2026 ORDER DATED: 27/01/2026

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1963, the applicant seeks condonation of delay of 51 days

caused in filing the captioned Letters Patent Appeal against

the judgment dated 29.09.2025 passed in Special Civil

Application No.572 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 captioned Letters Patent Appeal has been

sufficiently explained.

5. The application, therefore, succeeds and is, accordingly,

allowed. The delay caused in filing the captioned 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) Hitesh