State Of Gujarat vs Vaishnani Arpitkumar Rasiklal
2021 Latest Caselaw 3924 Guj

      C/LPA/752/2020                        ORDER




     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

       R/LETTERS PATENT APPEAL NO. 752 of 2020
                            In
     R/SPECIAL CIVIL APPLICATION NO. 6434 of 2017
                          With
      CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                            In
        R/LETTERS PATENT APPEAL NO. 752 of 2020
                          With
        R/LETTERS PATENT APPEAL NO. 853 of 2020
                            In
      SPECIAL CIVIL APPLICATION NO. 14409 of 2018
                          With
      CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                            In
        R/LETTERS PATENT APPEAL NO. 853 of 2020
                            In
      SPECIAL CIVIL APPLICATION NO. 14409 of 2018
                          With
        R/LETTERS PATENT APPEAL NO. 857 of 2020
                            In
       SPECIAL CIVIL APPLICATION NO. 5936 of 2017
                          With
      CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                            In
        R/LETTERS PATENT APPEAL NO. 857 of 2020
                            In
       SPECIAL CIVIL APPLICATION NO. 5936 of 2017
                          With
        R/LETTERS PATENT APPEAL NO. 855 of 2020
                            In
       SPECIAL CIVIL APPLICATION NO. 5669 of 2017
                          With
      CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                            In
        R/LETTERS PATENT APPEAL NO. 855 of 2020
                           In
       SPECIAL CIVIL APPLICATION NO. 5669 of 2017
======================================
                   STATE OF GUJARAT
                         Versus
               VASOYA CHIRAG VINODBHAI


                       Page 1 of 2

                                     Downloaded on : Wed Aug 25 07:52:16 IST 2021
              C/LPA/752/2020                                     ORDER



======================================
Appearance:
GOVERNMENT PLEADER(1) for the Appellant Nos. 1, 2
NOTICE SERVED(4) for the Respondent
======================================

 CORAM: HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM
        NATH
        and
        HONOURABLE MR. JUSTICE BHARGAV D. KARIA

                               Date : 08/03/2021

                              COMMON ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH)

Ms. Mamta Vyas, learned counsel appearing for the respondent has submitted that these matters are covered by Division Bench Judgment dated 23rd February, 2021 passed in Letters Patent Appeal No.138 of 2021 and as such, the present appeals may also be decided in terms of the said judgment.

On the other hand, Ms. Shruti Pathak, learned AGP has expressed some difficulty in conducting these matters today on account of non­ availability of record.

As prayed by Ms. Pathak, learned AGP, let these matters be listed on 17th March, 2021.

(VIKRAM NATH, C.J.)

(BHARGAV D. KARIA, J.) AMAR RATHOD...