State Of Gujarat vs Kalusinh Parbatsinh Devda
2021 Latest Caselaw 16964 Guj

      C/LPA/862/2021                            ORDER DATED: 27/10/2021



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/LETTERS PATENT APPEAL NO. 862 of 2021
                                   In
              R/SPECIAL CIVIL APPLICATION NO. 3318 of 2016

                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
               In R/LETTERS PATENT APPEAL NO. 862 of 2021
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                           STATE OF GUJARAT
                                 Versus
                       KALUSINH PARBATSINH DEVDA
==========================================================
Appearance:
MR. TIRTHRAJ PANDYA, AGP, GOVERNMENT PLEADER(1) for the
Appellant(s) No. 1,2,3,4
MR PANKAJ S CHAUDHARY(3269) for the Respondent(s) No. 1
==========================================================

  CORAM:HONOURABLE THE CHIEF JUSTICE MR. JUSTICE
        ARAVIND KUMAR
        and
        HONOURABLE MRS. JUSTICE MAUNA M. BHATT

                            Date : 27/10/2021

                        ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MR. JUSTICE ARAVIND KUMAR)

Heard learned AGP Mr. Tirthraj Pandya for the appellants and Mr. Pankaj S. Chaudhary for the respondent.

Judgment is reserved.

(ARAVIND KUMAR,CJ)

(MAUNA M. BHATT,J) AMAR SINGH