Gautambhai Vipulbhai Patel vs State Of Gujarat
2021 Latest Caselaw 4316 Guj

           C/LPA/295/2021                                         ORDER




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/LETTERS PATENT APPEAL NO. 295 of 2021
           In R/SPECIAL CIVIL APPLICATION NO. 16444 of 2020
                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
              In R/LETTERS PATENT APPEAL NO. 295 of 2021
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                            GAUTAMBHAI VIPULBHAI PATEL
                                      Versus
                                STATE OF GUJARAT
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Appearance:
MANAN K PANERI(7959) for the Appellant(s) No. 1,2
Mr. Tirthraj Pandya, AGP for State for the Respondent(s) No. 1,10,9
MR KIRTIDEV R DAVE(3267) for the Respondent(s) No. 2,3,4,5,6,7,8
MR RAHUL K DAVE(3978) for the Respondent(s) No. 2,3,4,5,6,7,8
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 CORAM: HONOURABLE MR. JUSTICE R.M.CHHAYA
        and
        HONOURABLE MR. JUSTICE R.P.DHOLARIA
                      Date : 17/03/2021
                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE R.M.CHHAYA)

Heard Mr. Manan Paneri, learned advocate for the appellant, Mr. Kirtidev Dave, learned advocate for the private respondent and Mr. Tirthraj Pandya, Assistant Government Pleader for the respondent State.

By way of this intra court appeal under Clause 15 of the Letters Patent, the appellant has challenged the judgment and order dated 1.2.2021 passed by the learned Single Judge ( Coram: Hon'blr Mr. Justice Umesh Trivedi) in Special Civil Application No.16444 of 2020. The proceedings concerned arises out of an order passed under Section 5 of the Mamlatdar Courts Act, 1906 by the Mamlatdar dated 07.07.2020, which has been confirmed in Revision Application by the vide order dated 1.10.2020.

C/LPA/295/2021 ORDER

Considering the controversy involved in this petition which requires evidence to be adduced, Mr. Paneri, learned advocate for the appellant does not press this appeal with a view to avail other remedy under law. The observations made by the learned Single Judge as well as any observations made in this order shall not prejudice the rights of either parties before the appropriate forum. Appeal is thus disposed of as not pressed.

As the appeal is disposed of as not pressed, Civil Application does not survive and same stands disposed of.

(R.M.CHHAYA, J)

(R.P.DHOLARIA, J) KAUSHIK J. RATHOD