Patel Jitendrakumar Somabhai vs State Of Guajrat
2021 Latest Caselaw 3235 Guj

        C/SCA/22802/2019                                   ORDER




      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

    R/SPECIAL CIVIL APPLICATION NO. 22802 of 2019
                         With
 CIVIL APPLICATION (FOR JOINING PARTY) NO. 1 of 2020
                          In
    R/SPECIAL CIVIL APPLICATION NO. 22802 of 2019
                         With
    CIVIL APPLICATION (FOR ORDERS) NO. 4 of 2020
                          In
    R/SPECIAL CIVIL APPLICATION NO. 22802 of 2019
                         With
    CIVIL APPLICATION (FOR ORDERS) NO. 5 of 2020
                          In
    R/SPECIAL CIVIL APPLICATION NO. 22802 of 2019
                         With
    CIVIL APPLICATION (FOR ORDERS) NO. 6 of 2020
                          In
    R/SPECIAL CIVIL APPLICATION NO. 22802 of 2019
===================================
           PATEL JITENDRAKUMAR SOMABHAI
                        Versus
                  STATE OF GUAJRAT
===================================
Appearance:
MR. PRAKASH JANI, SENIOR ADVOCATE WITH MR JIGAR G GADHAVI(5613) for the
Petitioner Nos. 1, 2, 3, 4, 5, 6, 7, 8, 9
MR. K.M. ANTANI, AGP for the Respondent Nos. 1, 3
MS SEJAL K MANDAVIA(436) for the Respondent No. 2
===================================

CORAM: HONOURABLE MR. JUSTICE BHARGAV D. KARIA

                           Date : 24/02/2021

                             ORAL ORDER

Heard learned Senior Advocate Mr. Prakash Jani assisted by learned advocate Mr. Jigar Gadhavi for the petitioners, learned advocate Ms. Sejal K. Mandavia for respondent no.2, learned

C/SCA/22802/2019 ORDER

advocate Mr. Tejas Satta in the Civil Application and learned Government Pleader Mr. K.M. Antani for the respondent - State through video conference.

Order in Civil Applications :

Learned advocate Mr. Tejas Satta is also heard in Special Civil Application in respect of the applicants, who have preferred the application for joining as party. However, as learned advocate Mr. Satta is heard on merits, the application is not required to be entertained and is accordingly disposed of. Civil Application no.1 of 2020 is disposed of.

With regard to the other applications, the same are also disposed of as the main matter is heard finally. Accordingly, the Civil Application no.4 of 2020, Civil Application no.5 of 2020 and Civil Application no.6 of 2020 are disposed of.

Order in Special Civil Application :

Rule returnable forthwith. Learned advocate Ms. Sejal Mandavia waives service of notice of rule on behalf of the respondent no.2, learned AGP Mr. Antani waives service of notice of rule on behalf of the respondent - State.

Both the sides have completed their arguments.

Reserved for judgment.

Status­quo as on today shall continue to operate till final disposal of the petition.

(BHARGAV D. KARIA, J.) AMAR RATHOD...