Gujarat High Court
Jayantibhai Chhotabhai Patel vs Dedicated Freight Corridor ... on 9 June, 2025
Author: Sunita Agarwal
Bench: Sunita Agarwal
NEUTRAL CITATION
C/CA/3086/2025 ORDER DATED: 09/06/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO.
3086 of 2025
In F/FIRST APPEAL NO. 12557 of 2025
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JAYANTIBHAI CHHOTABHAI PATEL
Versus
DEDICATED FREIGHT CORRIDOR CORPORATION OF INDIA
LIMITED & ORS.
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Appearance:
MR GHANSHYAM AMIN(123) 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
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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 22:01:03 IST 2025NEUTRAL CITATION C/CA/3086/2025 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 22:01:03 IST 2025