Mahezbin Mohammad Arif Kureshi vs State Of Gujarat
2021 Latest Caselaw 17218 Guj

      C/SCA/10640/2021                                    ORDER DATED: 15/11/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/SPECIAL CIVIL APPLICATION NO. 10640 of 2021

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                     MAHEZBIN MOHAMMAD ARIF KURESHI
                                  Versus
                            STATE OF GUJARAT
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Appearance:
MR HARSHADRAY A DAVE(3461) for the Petitioner(s) No. 1,2,3
MR JB DASTOOR(239) for the Respondent(s) No. 3,4,5,6,7
NOTICE SERVED(4) for the Respondent(s) No. 1
RULE NOT RECD BACK(63) for the Respondent(s) No. 2
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  CORAM:HONOURABLE DR. JUSTICE A. P. THAKER

                                Date : 15/11/2021

                                 ORAL ORDER

This matter was heard earlier and arguments were almost over. Today, Mr.Dastoor, learned advocate for the private respondents has submitted that he relies upon one judgment in the case of Canara Bank v. V.K.Awasthy reported in (2005) 6 SCC 321 for the proposition that there is no prejudice caused to the petitioner herein due to passing of the order by the competent authority. Heard learned advocates for both the sides. Arguments are concluded. Kept for orders on 16.11.2021.

(DR. A. P. THAKER, J) R.S. MALEK