Maheshkumar Nathubhai Chaudhari vs State Of Gujarat
2021 Latest Caselaw 17219 Guj

    C/SCA/12451/2019                           ORDER DATED: 15/11/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 12451 of 2019

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                  MAHESHKUMAR NATHUBHAI CHAUDHARI
                               Versus
                         STATE OF GUJARAT
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Appearance:
MR. ALKESH N SHAH(3749) for the Petitioner(s) No. 1
MR HARDIK M MEHTA, AGP for the Respondent(s) No. 1,2
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 CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA

                           Date : 15/11/2021

                            ORAL ORDER

Mr.Hardik Mehta, learned Assistant Government Pleader has submitted that the judgment on which the petitioner has placed reliance, is challenged before the Supreme Court of India in Petition being Special Leave to Appeal (C) No.15479 of 2021, wherein the Supreme Court has issued notice. In this view, the matter is adjourned to 13.12.2021.

(A. S. SUPEHIA, J) MAHESH OMPRAKASH