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Mahendrasinh Ratnasinh ... vs State Of Gujarat
2021 Latest Caselaw 1563 Guj

Citation : 2021 Latest Caselaw 1563 Guj
Judgement Date : 2 February, 2021

Gujarat High Court
Mahendrasinh Ratnasinh ... vs State Of Gujarat on 2 February, 2021
Bench: Biren Vaishnav
              C/SCA/12068/2020                               ORDER



               IN THEHIGHCOURTOF GUJARATAT AHMEDABAD

                R/SPECIALCIVILAPPLICATIONNO. 12068of 2020
                                  With
             CIVILAPPLICATION(FORJOININGPARTY) NO. 1 of 2020
               In R/SPECIALCIVILAPPLICATIONNO. 12068of 2020
==========================================================
                     MAHENDRASINHRATNASINHKARMARIYA
                                 Versus
                            STATEOF GUJARAT
==========================================================
Appearance:
MR.DIPAN DESAI, LD. ADVOCATE with MR HR PRAJAPATI(674)
for the Petitioner(s) No. 1
MS.MANISHA LUVKUMAR, LD. GOVERNMENT PLEADER with
MS.AISHVARYA GUPTA, LD. AGP for the Respondent(s) No. 1,2,3,4
MR.ZUBIN BHARDA, LD. ADVOCATE for the APPLICANT of Civil
Application No.1 of 2020 in Special Civil Application No.12068 of 2020.
==========================================================

 CORAM: HONOURABLE MR. JUSTICE BIREN VAISHNAV

                                 Date: 02/02/2021

                                  ORALORDER

1. Heard Mr.Dipan Desai learned advocate with Mr.H.R.Prajapati learned advocate for the petitioner, Ms.Manisha Luvkumar learned Government Pleader with Ms.Aishvarya Gupta learned AGP for the State and Mr.Zubin Bharda learned advocate for the applicant of Civil Application No.1 of 2020 in Special Civil Application No.12068 of 2020.

2. Arguments concluded. Reserved for Judgment.

(BIRENVAISHNAV,J) ANKITSHAH

 
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