Vipulbhai Manilal Suthariya vs State Of Gujarat
2021 Latest Caselaw 13521 Guj

Citation : 2021 Latest Caselaw 13521 Guj
Judgement Date : 6 September, 2021

Gujarat High Court

Vipulbhai Manilal Suthariya vs State Of Gujarat on 6 September, 2021

Bench: A.S. Supehia

     C/SCA/2458/2018                                ORDER DATED: 06/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/SPECIAL CIVIL APPLICATION NO. 2458 of 2018

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                 VIPULBHAI MANILAL SUTHARIYA & 1 other(s)
                                 Versus
                      STATE OF GUJARAT & 2 other(s)
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Appearance:
MR GAURAV K MEHTA(5227) for the Petitioner(s) No. 1,2
ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP(99) for the
Respondent(s) No. 1
MR PINAKIN M RAVAL(2495) for the Respondent(s) No. 3
RULE SERVED(64) for the Respondent(s) No. 1,2
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  CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA

                              Date : 06/09/2021
                               ORAL ORDER

Learned advocate Mr.Gaurav Mehta has submitted that the issue is squarely covered by the judgment dated 08.04.2019 passed in Special Civil Application No.6480 of 2016 by this Court.

Learned AGP Mr.Ronak Raval requests for some time.

At his request, the matter is kept on 13.09.2021 on the top of the board.

(A. S. SUPEHIA, J) ABHISHEK