Vinodkumar Premjibhai Mehta vs The State Of Gujarat
2021 Latest Caselaw 638 Guj

             C/SCA/727/2021                                ORDER




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/SPECIAL CIVIL APPLICATION NO. 727 of 2021

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                        VINODKUMAR PREMJIBHAI MEHTA
                                    Versus
                            THE STATE OF GUJARAT
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Appearance:
BHAVIN B THAKAR(9371) for the Petitioner(s) No. 1
MR KAMLESH N BRAHMKSHATRIYA(10543) for the Petitioner(s) No. 1
for the Respondent(s) No. 2,3,4
ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP(99) for the
Respondent(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 18/01/2021

                                ORAL ORDER

Heard Mr.Bhavin B. Thakar, learned advocate for the petitioner.

Mr.Thakar seeks time to produce judgment of LPA and PIL.

Stand over to 02.02.2021. Registry is directed to accept the copies of judgment of LPA and PIL and then place it in the compilation of the Court.

(A.G.URAIZEE, J) KUMAR ALOK