Dantani Kanubai Savjibhai vs State Of Gujarat
2021 Latest Caselaw 10141 Guj

     C/SCA/9138/2020                               ORDER DATED: 30/07/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 9138 of 2020
                                 With
             R/SPECIAL CIVIL APPLICATION NO. 9091 of 2020
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                       VORA ZAKIRHUSAIN VALIBHAI
                                 Versus
                          STATE OF GUJARAT
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Appearance:
MR JAYANT P BHATT(169) for the Petitioner(s) No.
1,10,100,101,102,103,104,105,106,107,108,109,11,110,111,112,113,114,115
,116,117,118,119,12,120,121,122,123,124,125,126,127,128,129,13,130,131,
132,133,134,135,136,137,138,139,14,140,141,142,143,144,145,146,147,148,
149,15,150,151,152,153,154,155,156,157,158,159,16,160,161,162,163,164,1
65,166,167,168,169,17,170,171,172,173,174,175,176,177,178,179,18,180,18
1,182,183,184,185,186,187,19,2,20,21,22,23,24,25,26,27,28,29,3,30,31,32,3
3,34,35,36,37,38,39,4,40,41,42,43,44,45,46,47,48,49,5,50,51,52,53,54,55,56,
57,58,59,6,60,61,62,63,64,65,66,67,68,69,7,70,71,72,73,74,75,76,77,78,79,8,
80,81,82,83,84,85,86,87,88,89,9,90,91,92,93,94,95,96,97,98,99
MR JEET J BHATT(6154) for the Petitioner(s) No.
1,10,100,101,102,103,104,105,106,107,108,109,11,110,111,112,113,114,115
,116,117,118,119,12,120,121,122,123,124,125,126,127,128,129,13,130,131,
132,133,134,135,136,137,138,139,14,140,141,142,143,144,145,146,147,148,
149,15,150,151,152,153,154,155,156,157,158,159,16,160,161,162,163,164,1
65,166,167,168,169,17,170,171,172,173,174,175,176,177,178,179,18,180,18
1,182,183,184,185,186,187,19,2,20,21,22,23,24,25,26,27,28,29,3,30,31,32,3
3,34,35,36,37,38,39,4,40,41,42,43,44,45,46,47,48,49,5,50,51,52,53,54,55,56,
57,58,59,6,60,61,62,63,64,65,66,67,68,69,7,70,71,72,73,74,75,76,77,78,79,8,
80,81,82,83,84,85,86,87,88,89,9,90,91,92,93,94,95,96,97,98,99
 for the Respondent(s) No. 1,3,4
MR HS MUNSHAW(495) for the Respondent(s) No. 2
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 CORAM:HONOURABLE THE CHIEF JUSTICE MR. JUSTICE
       VIKRAM NATH
       and
       HONOURABLE MR. JUSTICE J.B.PARDIWALA
                   Date : 30/07/2021
                    ORAL ORDER

(PER : HONOURABLE MR. JUSTICE J.B.PARDIWALA)

We have perused the office submission put-up by the registry.

2. The registry has pointed out that the main judgment delivered by this Court is in the Letters Patent Appeal No.661

C/SCA/9138/2020 ORDER DATED: 30/07/2021

of 2020 and the Letters Patent appeal No.766 of 2020. It is further pointed out that with the disposal of the two appeals, the main writ applications also came to be disposed of, however, there is no reference of the same in the cause title. Therefore, we clarify that with the disposal of the Letters Patent Appeal No.661 of 2020 and Letters Patent appeal No.766 of 2020, the Special Civil Application No.9138 of 2020 and the Special Civil Application No.9091 of 2020 should also be construed as finally disposed of.

Both the writ applications shall be shown in the cause title.

The registry to effect the necessary correction and issue a fresh writ of the order.

(VIKRAM NATH, CJ)

(J. B. PARDIWALA, J) KAUSHIK D. CHAUHAN