Karanbhai Bhadreshbhai Mistry vs State Of Gujarat
2021 Latest Caselaw 948 Guj

          C/SCA/16013/2019                                   ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/SPECIAL CIVIL APPLICATION NO. 16013 of 2019
                              With
      CIVIL APPLICATION (FOR VACATING STAY) NO. 1 of 2020
         In R/SPECIAL CIVIL APPLICATION NO. 16013 of 2019
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                    KARANBHAI BHADRESHBHAI MISTRY
                                Versus
                          STATE OF GUJARAT
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Appearance:
MR. MAULIK NANAVATI FROM NANAVATI AND CO.(7105) for the
Petitioner(s) No. 1
MR. ADITYASINH JADEJA, AGP for the Respondent(s) No. 1
MR. KAUSHAL H PATEL(9328) for the Respondent(s) No. 2,3
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 CORAM: HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                             Date : 20/01/2021

                              ORAL ORDER

Learned advocates for the respective parties and learned AGP Mr. Adityasinh Jadeja for the Respondent State appeared through video conference.

Learned advocate Mr. Kaushal Patel for the respondents No. 2 and 3 has requested for two weeks time to submit some citations and judgments. Time is granted.

Registry to accept citations /judgments which may be submitted by learned advocate Mr. Kaushal Patel and place on record.

Stand over to 23.02.2021.

(DR. ASHOKKUMAR C. JOSHI,J) prk