Dudhabhai Khatrabhai Damor vs State Of Gujarat
2021 Latest Caselaw 1529 Guj

       C/SCA/4176/2019                              IA ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 CIVIL APPLICATION (FIXING DATE OF EARLY HEARING) NO. 1 of 2021
          In R/SPECIAL CIVIL APPLICATION NO. 4176 of 2019
                               With
 CIVIL APPLICATION (FIXING DATE OF EARLY HEARING) NO. 1 of 2021
          In R/SPECIAL CIVIL APPLICATION NO. 4180 of 2019
                               With
 CIVIL APPLICATION (FIXING DATE OF EARLY HEARING) NO. 1 of 2021
          In R/SPECIAL CIVIL APPLICATION NO. 4182 of 2019
                               With
 CIVIL APPLICATION (FIXING DATE OF EARLY HEARING) NO. 1 of 2021
          In R/SPECIAL CIVIL APPLICATION NO. 4183 of 2019
                               With
 CIVIL APPLICATION (FIXING DATE OF EARLY HEARING) NO. 1 of 2021
          In R/SPECIAL CIVIL APPLICATION NO. 4193 of 2019
                               With
           R/SPECIAL CIVIL APPLICATION NO. 4192 of 2019
                               With
 CIVIL APPLICATION (FIXING DATE OF EARLY HEARING) NO. 1 of 2021
          In R/SPECIAL CIVIL APPLICATION NO. 4192 of 2019
                               With
 CIVIL APPLICATION (FIXING DATE OF EARLY HEARING) NO. 1 of 2021
          In R/SPECIAL CIVIL APPLICATION NO. 4188 of 2019
                               With
 CIVIL APPLICATION (FIXING DATE OF EARLY HEARING) NO. 1 of 2021
          In R/SPECIAL CIVIL APPLICATION NO. 4189 of 2019
                               With
 CIVIL APPLICATION (FIXING DATE OF EARLY HEARING) NO. 1 of 2021
          In R/SPECIAL CIVIL APPLICATION NO. 4190 of 2019
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KADUBHAI UDABHAI DAMOR Versus STATE OF GUJARAT ========================================================== Appearance:

MR P C CHAUDHARI for the PETITIONER(s) No. MS ASMITA PATEL, ASST. GOVERNMENT PLEADER/PP for the RESPONDENT(s) No. ==========================================================

CORAM: HONOURABLE MR. JUSTICE NIRZAR S. DESAI

Date : 02/02/2021

C/SCA/4176/2019 IA ORDER

IA ORDER

All these civil applications are preferred by the applicants with a prayer to fix the main matters for early hearing.

According to Mr. P. C. Chaudhari, learned advocate for the applicants, all these matters involve identical issue and, therefore, required to be heard together. He further submits that all the main petitions are squarely covered by the judgment dated 05/11/2020 rendered in Special Civil Application No.2767 of 2018 and allied matters.

Ms. Asmita Patel, learned AGP requests for time of four weeks to get instructions and also to look into the judgment cited by Mr. P. C. Chaudhari, learned advocate for the applicants.

Mr. P. C. Chaudhari, learned advocate submits that though today civil applications are being adjourned, on the next day of hearing, he may insist for hearing of the main petitions since the issue involved in the matters is squarely covered and the judgment upon which he is relying upon is already there on record.

Accordingly, stand over to 03/03/2021. Copy of this order be placed in all the matters.

(NIRZAR S. DESAI,J) ila