State Of Gujarat vs Pujabhai Rumalbhai Khant
2021 Latest Caselaw 73 Guj

Citation : 2021 Latest Caselaw 73 Guj
Judgement Date : 5 January, 2021

Gujarat High Court

State Of Gujarat vs Pujabhai Rumalbhai Khant on 5 January, 2021

Bench: Nirzar S. Desai, Nirzar S. Desai

              C/SCA/5640/2018                            IA ORDER




               IN THEHIGHCOURTOF GUJARATAT AHMEDABAD

              CIVILAPPLICATION(FORDIRECTION) NO. 1 of 2020
               In R/SPECIALCIVILAPPLICATIONNO. 5640of 2018
                                  With
       CIVILAPPLICATION(FIXINGDATEOF EARLYHEARING) NO. 2 of 2020
               In R/SPECIALCIVILAPPLICATIONNO. 5640of 2018
                                  With
       CIVILAPPLICATION(FIXINGDATEOF EARLYHEARING) NO. 2 of 2020
               In R/SPECIALCIVILAPPLICATIONNO. 5643of 2018
                                  With
              CIVILAPPLICATION(FORDIRECTION) NO. 1 of 2020
               In R/SPECIALCIVILAPPLICATIONNO. 5643of 2018
                                  With
       CIVILAPPLICATION(FIXINGDATEOF EARLYHEARING) NO. 2 of 2020
               In R/SPECIALCIVILAPPLICATIONNO. 5644of 2018
                                  With
              CIVILAPPLICATION(FORDIRECTION) NO. 1 of 2020
               In R/SPECIALCIVILAPPLICATIONNO. 5644of 2018
                                  With
       CIVILAPPLICATION(FIXINGDATEOF EARLYHEARING) NO. 2 of 2020
               In R/SPECIALCIVILAPPLICATIONNO. 5645of 2018
                                  With
              CIVILAPPLICATION(FORDIRECTION) NO. 1 of 2020
               In R/SPECIALCIVILAPPLICATIONNO. 5645of 2018
                                  With
       CIVILAPPLICATION(FIXINGDATEOF EARLYHEARING) NO. 2 of 2020
               In R/SPECIALCIVILAPPLICATIONNO. 5646of 2018
                                  With
              CIVILAPPLICATION(FORDIRECTION) NO. 1 of 2020
               In R/SPECIALCIVILAPPLICATIONNO. 5646of 2018
                                  With
       CIVILAPPLICATION(FIXINGDATEOF EARLYHEARING) NO. 2 of 2020
               In R/SPECIALCIVILAPPLICATIONNO. 5647of 2018
                                  With
              CIVILAPPLICATION(FORDIRECTION) NO. 1 of 2020
               In R/SPECIALCIVILAPPLICATIONNO. 5647of 2018
=============================================================================

DHIRABHAILEBABHAICHOKIYAT Versus STATEOF GUJARAT ============================================================================ Appearance:

MRDIPAKR DAVEfor the PETITIONER(s)No.

C/SCA/5640/2018 IA ORDER

GOVERNMENTPLEADERfor the RESPONDENT(s)No. ===========================================================================

CORAM: HONOURABLE MR. JUSTICE NIRZAR S. DESAI

Date: 05/01/2021

COMMONIA ORDER

Parties are at liberty to file written notes alongwith the judgments, upon which they are relying and Registry is directed to accept the same.

Registry is further directed to list all the main matters alongwith Civil Applications for hearing on 21.01.2021.

Stand over to 21.01.2021.

(NIRZARS. DESAI,J) Pradhyuman