Chandrikaben Dhanjibhai Vaghela vs State Of Gujarat
2021 Latest Caselaw 13657 Guj

     C/SCA/20370/2019                                ORDER DATED: 08/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/SPECIAL CIVIL APPLICATION NO. 20370 of 2019

                                 With
           CIVIL APPLICATION (FOR DIRECTION) NO. 1 of 2020
           In R/SPECIAL CIVIL APPLICATION NO. 20370 of 2019
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                    CHANDRIKABEN DHANJIBHAI VAGHELA
                                 Versus
                           STATE OF GUJARAT
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Appearance:
MR NK MAJMUDAR(430) for the Petitioner(s) No. 1
MR CHAITANYA S JOSHI(5927) for the Respondent(s) No. 2
NOTICE SERVED BY DS(5) for the Respondent(s) No. 1,3
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  CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA

                              Date : 08/09/2021

                               ORAL ORDER

The respondent No.2 is directed to examine the case of the present petitioner in light of the judgment dated 05.08.2020 in Letters Patent Appeal No.1910 of 2019. After the examinations of such case and in view of the judgment, appropriate affidavit shall be filed by the respondent no.2 on or before the next date of hearing.

To be heard along with Special Civil Application No. 19091 of 2019 on 05.10.2021.

Interim relief granted in Civil Application (For Direction) No.1 of 2020 shall continue till the next date of hearing.

(A. S. SUPEHIA, J) VARSHA DESAI