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Gujarat High Court

Jagadishbhai Manibhai Patel vs Dedicated Freight Corridor ... on 9 June, 2025

Author: Sunita Agarwal

Bench: Sunita Agarwal

                                                                                                                 NEUTRAL CITATION




                             C/CA/2999/2025                                       ORDER DATED: 09/06/2025

                                                                                                                  undefined




                             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO.
                                            2999 of 2025

                                        In F/FIRST APPEAL NO. 11596 of 2025

                      =============================================
                                     JAGADISHBHAI MANIBHAI PATEL
                                                 Versus
                           DEDICATED FREIGHT CORRIDOR CORPORATION OF INDIA
                                            LIMITED & ORS.
                      =============================================
                      Appearance:
                      MR SAURABH G AMIN(2168) for the Applicant(s) No. 1
                      MS. HETAL PATEL, ASST.GOVERNMENT PLEADER for the
                      Respondent(s) No. 2,3,4
                      MS ARCHANA U AMIN(2462) for the Respondent(s) No. 1
                      =============================================
                        CORAM:HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE
                              SUNITA AGARWAL
                              and
                              HONOURABLE MR.JUSTICE D.N.RAY

                                                        Date : 09/06/2025

                                                  ORAL ORDER

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

1. Ms. Archana Amin, the learned advocate appearing for the respondent No.1 would submit that she has no objection to the delay in filing the instant appeal. The delay otherwise has been explained to the satisfaction of the Court. The Delay Condonation Application is hereby allowed. The delay in filing the appeal is condoned. The Office shall allot regular number to the appeal.

2. Connect and put up along with the First Appeal No.1089 of 2025 on the date fixed therein, i.e. 25.06.2025.

Page 1 of 2 Uploaded by MR. SAHIL SAMIULLA RANGER(HC01898) on Wed Jun 11 2025 Downloaded on : Wed Jun 11 21:57:51 IST 2025

NEUTRAL CITATION C/CA/2999/2025 ORDER DATED: 09/06/2025 undefined By the next date fixed, the respondents may file their reply.

3. The other issues pertaining to the decision of valuation committee will also be heard in the instant appeal.

(SUNITA AGARWAL, CJ ) (D.N.RAY,J) SAHIL S. RANGER Page 2 of 2 Uploaded by MR. SAHIL SAMIULLA RANGER(HC01898) on Wed Jun 11 2025 Downloaded on : Wed Jun 11 21:57:51 IST 2025