Gujarat High Court
Dharmeshbhai Gopalbhai Patel vs The State Of Gujarat on 11 July, 2025
Author: A. S. Supehia
Bench: A.S. Supehia
NEUTRAL CITATION
C/LPA/819/2025 ORDER DATED: 11/07/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/LETTERS PATENT APPEAL NO. 819 of 2025
In R/SPECIAL CIVIL APPLICATION NO. 4574 of 2018
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2025
In R/LETTERS PATENT APPEAL NO. 819 of 2025
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R/LETTERS PATENT APPEAL NO. 820 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 16363 of 2015
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CIVIL APPLICATION (FOR STAY) NO. 1 of 2025 In R/LETTERS
PATENT APPEAL NO. 820 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 16363 of 2015
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R/LETTERS PATENT APPEAL NO. 821 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 14927 of 2015
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CIVIL APPLICATION (FOR STAY) NO. 1 of 2025 In R/LETTERS
PATENT APPEAL NO. 821 of 2025
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R/SPECIAL CIVIL APPLICATION NO. 4376 of 2018
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CIVIL APPLICATION (FOR STAY) NO. 1 of 2025 In R/LETTERS
PATENT APPEAL NO. 822 of 2025
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R/SPECIAL CIVIL APPLICATION NO. 6043 of 2017
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NEUTRAL CITATION
C/LPA/819/2025 ORDER DATED: 11/07/2025
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With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2025 In R/LETTERS
PATENT APPEAL NO. 825 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 8937 of 2017
With
R/LETTERS PATENT APPEAL NO. 829 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 22414 of 2017
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2025 In R/LETTERS
PATENT APPEAL NO. 829 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 22414 of 2017
=============================================
DHARMESHBHAI GOPALBHAI PATEL & ORS.
Versus
THE STATE OF GUJARAT & ORS.
=============================================
Appearance:
MS PRACHI UPADHYAY, ADVOCATE for
MR VAIBHAV A VYAS(2896) for the Appellant(s) No.
1,10,11,12,13,14,15,16,17,2,3,4,5,6,7,8,9
MS MANISHA LAVKUMAR, ADDITIONAL ADVOCATE GENERAL with
MR JAY TRIVEDI AND MR.RAJ TANNA, AGPs for the Respondent No. 1
MR HJ DHOLAKIA(5862) for the Respondent(s) No.
10,11,12,13,14,15,16,17,18,19,20,21,22,6,7,8,9
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CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
and
HONOURABLE MR.JUSTICE R. T. VACHHANI
Date : 11/07/2025
COMMON ORAL ORDER
(PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA)
1. At the request of the learned advocate Ms.Prachi Upadhyay, appearing for learned advocate Mr.Vaibhav Vyas for the appellants, the private respondents in each of the matters are ordered to be deleted from the array of parties.
2. Learned advocates appearing for the respective parties have submitted that the present appeals are left out from the Page 2 of 3 Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Fri Jul 11 2025 Downloaded on : Fri Jul 11 23:43:43 IST 2025 NEUTRAL CITATION C/LPA/819/2025 ORDER DATED: 11/07/2025 undefined group of appeals being Letters Patent Appeal No.776 of 2025 and allied matters, which were disposed of by this Court vide judgment and order dated 03.07.2025. They have urged that similar order may be passed in the present matter.
3. In view of the statement made by the learned advocates appearing for the respective parties, the present appeals stand disposed of in terms of the judgment and order dated 03.07.2025 passed in the group of appeals being Letters Patent Appeal No.776 of 2025 and allied matters.
4. As a sequel, the connected civil applications also stand disposed of accordingly.
5. Registry to place a copy of this order in each of the connected matters.
Sd/-
(A. S. SUPEHIA, J) Sd/-
(R. T. VACHHANI, J) MAHESH/SB-01 (01-06) & SB-02-(1) Page 3 of 3 Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Fri Jul 11 2025 Downloaded on : Fri Jul 11 23:43:43 IST 2025