Artiben Manilal Makwana vs State Of Gujarat
2021 Latest Caselaw 7759 Guj

    C/LPA/1428/2015                                        ORDER DATED: 05/07/2021
               ARTIBEN MANILAL MAKWANA Versus STATE OF GUJARAT & 1 other(s)



          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/LETTERS PATENT APPEAL NO. 1428 of 2015
          In R/SPECIAL CIVIL APPLICATION NO. 10863 of 2015
                                With
             R/LETTERS PATENT APPEAL NO. 1432 of 2015
                                  In
             SPECIAL CIVIL APPLICATION NO. 8992 of 2015
                                With
             R/LETTERS PATENT APPEAL NO. 1435 of 2015
                                  In
             SPECIAL CIVIL APPLICATION NO. 8894 of 2015
                                With
             R/LETTERS PATENT APPEAL NO. 1442 of 2015
                                  In
             SPECIAL CIVIL APPLICATION NO. 8995 of 2015
                                With
             R/LETTERS PATENT APPEAL NO. 1443 of 2015
                                  In
             SPECIAL CIVIL APPLICATION NO. 9697 of 2015
                                With
              R/LETTERS PATENT APPEAL NO. 19 of 2016
                                  In
             SPECIAL CIVIL APPLICATION NO. 8992 of 2015
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                       ARTIBEN MANILAL MAKWANA
                                Versus
                      STATE OF GUJARAT & 1 other(s)
==========================================================
Appearance:
MR JAYSINH R JADEJA(6542) for the Appellant(s) No. 1
for the Respondent(s) No. 2
MR KRUTIK PARIKH, AGP for the Respondent(s) No. 1
==========================================================

 CORAM:HONOURABLE DR. JUSTICE VINEET KOTHARI
       and
       HONOURABLE MR. JUSTICE B.N. KARIA

                                Date : 05/07/2021

                        ORAL ORDER

(PER : HONOURABLE DR. JUSTICE VINEET KOTHARI)

Since the SLPs arising out of the Division Bench Judgment on

same controversy are still pending before the Hon'ble Supreme

C/LPA/1428/2015 ORDER DATED: 05/07/2021 ARTIBEN MANILAL MAKWANA Versus STATE OF GUJARAT & 1 other(s)

Court, we consider it appropriate to adjourn the hearing of these

cases sine die .

The Parties are at liberty to apply for listing of these matters

once the Hon'ble Supreme Court decides the SLPs/Civil Appeals, as

these matters are likely to be covered by such decision from Hon'ble

Apex Court.

(DR. VINEET KOTHARI,J)

(B.N. KARIA, J) K. S. DARJI