Samatbhai Ukabhai Parmar vs State Of Gujarat
2021 Latest Caselaw 5867 Guj

     C/SCA/6737/2021                                  ORDER DATED: 11/06/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 6737 of 2021
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                        SAMATBHAI UKABHAI PARMAR
                                  Versus
                            STATE OF GUJARAT
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Appearance:
MR MURALI N DEVNANI(1863) for the Petitioner(s) No. 1
for the Respondent(s) No. 2,3
MR.ROHAN N. SHAH, AGP, (99) for the Respondent(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE A.Y. KOGJE

                                Date : 11/06/2021
                                 ORAL ORDER

From the pleadings, it appears that the impugned communication pertaining to executing of the judgment of a Civil Court qua which according to the petitioner, appeal is pending.

In view of the aforesaid, the Court is not inclined to interfere in this petition. However, liberty is reserved in favour of the petitioner to move an application before the appropriate forum.

With the aforesaid, present petition stands disposed of.

(A.Y. KOGJE, J) SIDDHARTH