State Of Gujarat vs Bhavanbhai Somabhai Parmar
2021 Latest Caselaw 629 Guj

          C/LPA/94/2021                                           ORDER



         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/LETTERS PATENT APPEAL NO. 94 of 2021
                               In
          R/SPECIAL CIVIL APPLICATION NO. 2579 of 2019
===========================================================
                      STATE OF GUJARAT
                             Versus
                BHAVANBHAI SOMABHAI PARMAR
================================================================
Appearance:
MS SHRUTI PATHAK, AGP (1) for the Appellant(s) No. 1,2,3,4,5
for the Respondent(s) No. 1,2,3,4,5
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 CORAM: HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM
        NATH
        and
        HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI

                                Date : 18/01/2021

                                 ORAL ORDER

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

Heard Ms. Shruti Pathak, learned Assistant Government Pleader for the State - appellants.

Learned Single Judge, after considering the material facts on record as also the legal position as settled by this Court by order dated 05.09.2018 in Special Civil Application No. 14504 of 2016 confirmed in Letters Patent Appeal No. 764 of 2019, order dated 22.12.2016 passed in Special Civil Application No. 12350 of 2016 confirmed in Letters Patent Appeal No.2152 of 2017 as also affirmed by the Supreme Court vide judgment and order passed in Special Leave Petition (Civil Diary) No.45860 of 2018, has allowed the petition. In that view of the matter,the impugned

C/LPA/94/2021 ORDER

judgment and order does not have any infirmity.

The Appeal lacks merits and we accordingly dismiss the same.

(VIKRAM NATH, CJ)

(ASHUTOSH J. SHASTRI, J)

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