Prashant Jashodaben Solanki vs State Of Gujarat
2026 Latest Caselaw 283 Guj

Gujarat High Court

Prashant Jashodaben Solanki vs State Of Gujarat on 27 January, 2026

Author: Bhargav D. Karia

Bench: Bhargav D. Karia

                                                                                                               NEUTRAL CITATION




                             C/CA/6058/2025                                    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. 6058 of
                                                     2025
                                    In F/LETTERS PATENT APPEAL/32766/2025
                                  In R/SPECIAL CIVIL APPLICATION/19466/2018
                      ==========================================================
                                                PRASHANT JASHODABEN SOLANKI
                                                            Versus
                                                   STATE OF GUJARAT & ANR.
                      ==========================================================
                      Appearance:
                      MR MIREN PRIYADARSHI(11023) for the Applicant(s) No. 1
                      MS RATNA VORA(2251) for the Applicant(s) No. 1
                      MS SHRUNJAL SHAH AGP for the Respondent(s) No. 1
                      MR HS MUNSHAW(495) for the Respondent(s) No. 2
                      ==========================================================

                       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 Ms.Ratna Vora appearing for

the applicant, learned Assistant Government Pleader

Ms.Shrunjal Shah appearing for the respondent No.1 and

learned advocate Mr.H.S. Munshaw appearing for the

respondent No.2.

2. Rule returnable forthwith. Learned Assistant

Government Pleader Ms.Shrunjal Shah and learned advocate

Mr.H.S. Munshaw waive service of notice of Rule for and on

behalf of the respective respondents.

NEUTRAL CITATION

C/CA/6058/2025 ORDER DATED: 27/01/2026

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

1963, the applicant seeks condonation of delay of 62 days

caused in filing the captioned Letters Patent Appeal against

the judgment dated 15.07.2025 passed in Special Civil

Application No.19466 of 2018.

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