Dalwadi Muljibhai Mathurbhai ... vs State Of Gujarat Through ...
2021 Latest Caselaw 1698 Guj

      C/LPA/555/2011 DALWADI MULJIBHAI MATHURBHAI SINCE DECD. THROUGH HEIRS
            Vs.   STATE OF GUJARAT THROUGH SECRETARY ORDERDt. 04..02..2021




       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/LETTERS PATENT APPEAL NO. 555 of 2011
                              In
        R/SPECIAL CIVIL APPLICATION NO. 15043 of 2010
                             With
          CIVIL APPLICATION (FOR STAY) NO. 2 of 2011
                               In
           R/LETTERS PATENT APPEAL NO. 555 of 2011
==============================================================
   DALWADI MULJIBHAI MATHURBHAI SINCE DECD. THROUGH
                         HEIRS
                         Versus
     STATE OF GUJARAT THROUGH SECRETARY & 2 other(s)
==============================================================
Appearance:
SAQUIB S ANSARI(7152) for the Appellant(s) No.
1,1.1,1.1.1,1.1.2,1.2,1.3,1.4,1.5,1.6
GOVERNMENT PLEADER(1) for the Respondent(s) No. 1
MR HARESH J TRIVEDI(927) for the Respondent(s) No. 3
NOTICE SERVED(4) for the Respondent(s) No. 2
==============================================================

CORAM: HONOURABLE DR. JUSTICE VINEET KOTHARI
       and
       HONOURABLE MS. JUSTICE GITA GOPI

                              Date : 04/02/2021

                       ORAL ORDER

(PER : HONOURABLE DR. JUSTICE VINEET KOTHARI)

After hearing the learned counsel and being fully satisfied that the

matter is covered by the Division Bench judgment of this Court rendered

on 22.01.2021, at the repeated request of the learned counsel for the

appellants, Mr. Saquib S.Ansari, who submitted that he would engage a

Senior Counsel to represent the appellants, while recording our

reservation for adjournment on this ground as sought, we still grant some

time to the learned counsel for the appellants to make his submissions on

C/LPA/555/2011 DALWADI MULJIBHAI MATHURBHAI SINCE DECD. THROUGH HEIRS Vs. STATE OF GUJARAT THROUGH SECRETARY ORDERDt. 04..02..2021

the case and on the issue as to why this appeal be not disposed of in terms

of the judgment rendered by this Court in the case of Decd. Jethaabhai

Ishwarbhai through Legal Heirs V/s. State of Gujarat, in Letters Patent

Appeal No.4051 of 2017 dated 22.01.2021.

List on 05.02.2021.

(DR. VINEET KOTHARI, J.)

(GITA GOPI, J.) Pankaj