Vijaygiri Shantigiri Aparnathi vs Indian Rayon (Presently Known As Grasim ...
2026 Latest Caselaw 284 Guj

Gujarat High Court

Vijaygiri Shantigiri Aparnathi vs Indian Rayon (Presently Known As Grasim ... on 27 January, 2026

Author: Bhargav D. Karia

Bench: Bhargav D. Karia

                                                                                                                   NEUTRAL CITATION




                             C/CA/112/2026                                        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. 112 of
                                                        2026
                                       In F/LETTERS PATENT APPEAL/34426/2025
                                     In R/SPECIAL CIVIL APPLICATION/17802/2023
                      ==========================================================
                                      VIJAYGIRI SHANTIGIRI APARNATHI
                                                   Versus
                        INDIAN RAYON (PRESENTLY KNOWN AS GRASIM INDUSTRIES LTD.)
                      ==========================================================
                      Appearance:
                      MR SHREYANG S VAYEDA(10917) for the Applicant(s) No. 1
                      MR VATSAL PATEL FOR MR.VARUN K.PATEL(3802) 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.Shreyang S. Vayeda

appearing for the applicant and learned advocate Mr.Vatsal

Patel appearing for learned advocate Mr.Varun K. Patel for

the respondent.

2. Rule returnable forthwith. Learned advocate Mr.Vatsal

Patel 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/112/2026 ORDER DATED: 27/01/2026

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1963, the applicant seeks condonation of delay of 165 days

caused in filing the captioned Letters Patent Appeal against

the judgment dated 30.04.2025 passed in Special Civil

Application No.17802 of 2023 and modified on 09.05.2025.

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