Kishorbhai Daulatbhai Patel vs State Of Gujarat
2021 Latest Caselaw 312 Guj

          C/SCA/16438/2020                                              ORDER



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                   R/SPECIAL CIVIL APPLICATION NO. 16438 of 2020
                                       With
                    R/SPECIAL CIVIL APPLICATION NO. 8027 of 2020
                                       With
                    R/SPECIAL CIVIL APPLICATION NO. 7002 of 2020
                                       With
                    R/SPECIAL CIVIL APPLICATION NO. 7003 of 2020
                                       With
                    R/SPECIAL CIVIL APPLICATION NO. 7004 of 2020
                                       With
                    R/SPECIAL CIVIL APPLICATION NO. 7326 of 2020
                                       With
                    R/SPECIAL CIVIL APPLICATION NO. 8138 of 2020
                                       With
                   R/SPECIAL CIVIL APPLICATION NO. 10688 of 2020
                                       With
                   R/SPECIAL CIVIL APPLICATION NO. 10777 of 2020
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                                       CHANDANMALA AJAYBHAI PADVI
                                                    Versus
                                              STATE OF GUJARAT
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Appearance:
MR BA SURTI(876) for the Petitioner(s) No. 1 (SCA/16438/2020)
MR SP MAJMUDAR for the Petitioners (SCA/8027/2020 and other allied matters)
MR KUNAL S SHAH(5282) for the Petitioner(s) No. 1
for the Respondent(s) No. 2,3,4
MR K.M.ANTANI, AGP for the Respondent(s) No. 1
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  CORAM: HONOURABLE MR. JUSTICE BHARGAV D. KARIA

                               Date : 11/01/2021
                             COMMON ORAL ORDER

Heard learned advocate Mr.B.A.Surti for the petitioner (Special Civil Application No.16438 of 2020), learned advocate Mr.S.P.Majmudar for the petitioners (Special Civil Application No.8027 of 2020 and other allied matters) and learned Assistant Government Pleader Mr.K.M.Antani for the respondent­State through video conference.

Learned advocates for respective parties have concluded their arguments.

Reserved for Judgment.

(BHARGAV D. KARIA, J) PALAK