Patel Bhagvanbhai Nagarbhai vs State Of Gujarat
2021 Latest Caselaw 1326 Guj

           C/SCA/888/2021                                      ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/SPECIAL CIVIL APPLICATION NO. 888 of 2021
==========================================================
                      PATEL BHAGVANBHAI NAGARBHAI
                                  Versus
                            STATE OF GUJARAT
==========================================================
Appearance:
MR VIRAL J DAVE(5751) for the Petitioner(s) No. 1
for the Respondent(s) No. 2,3,4
MR DHARMESH DEVNANI, ASST.GOVERNMENT PLEADER/PP(99) for the
Respondent(s) No. 1
==========================================================

  CORAM: HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH
         and
         HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI

                         Date : 28/01/2021
                          ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH)

Heard Shri Viral J. Dave, learned counsel for the petitioner and Shri Dharmesh Devnani, learned AGP for the State respondents on advance copy.

Shri Devnani prays for and is granted a week's time to obtain instructions in the matter as to what the authority has done in compliance to the directions contained in the judgment dated 03.12.2018 filed as Annexure­D to the petition. List this matter in top 10 cases on 08.02.2021.

(VIKRAM NATH, CJ)

(ASHUTOSH J. SHASTRI, J) GAURAV J THAKER