Premjibhai Devabhai Parmar vs State Of Gujarat
2021 Latest Caselaw 6067 Guj

     C/SCA/7232/2017                               ORDER DATED: 15/06/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 7232 of 2017

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                       PREMJIBHAI DEVABHAI PARMAR
                                  Versus
                       STATE OF GUJARAT & 1 other(s)
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Appearance:
MR BIPIN I MEHTA(456) for the Petitioner(s) No. 1
MR VICKY B MEHTA(5422) for the Petitioner(s) No. 1
GOVERNMENT PLEADER(1) for the Respondent(s) No. 1
MR.VARUN K.PATEL(3802) for the Respondent(s) No. 2
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  CORAM:HONOURABLE MR. JUSTICE BHARGAV D. KARIA

                              Date : 15/06/2021

                               ORAL ORDER

Heard learned advocate Mr. Vicky Mehta for the petitioner and learned advocate Mr. Varun Patel for respondent no.2 through video conference.

Learned advocate Mr. Vickey Mehta prays for time to go through the judgment of Division Bench of this Court in case of Narayansingh Karansingh v. State of Gujarat dated 14th May, 2009 relied upon by learned advocate Mr. Varun K. Patel.

Stand over to 1st July, 2021. To be listed on top of the Board.

(BHARGAV D. KARIA, J) RAGHUNATH R NAIR