Nikunjkumar Govindbhai Gohil vs State Of Gujarat
2021 Latest Caselaw 13908 Guj

      C/SCA/1197/2021                                       ORDER DATED: 13/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 1197 of 2021
                                With
            R/SPECIAL CIVIL APPLICATION NO. 3199 of 2021
                                With
            R/SPECIAL CIVIL APPLICATION NO. 4061 of 2021
                                With
            R/SPECIAL CIVIL APPLICATION NO. 6544 of 2021
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                 ANSSARI SAHAJADHUSSEIN GULAMHUSSEIN
                                 Versus
                           STATE OF GUJARAT
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Appearance:
SUDHANSHU A JHA(8345) for the Petitioner(s) No. 1,2,3,4,5,6,7,8
MR UTTKARSH SHARMA, AGP for the Respondent(s) No. 1
NOTICE SERVED(4) for the Respondent(s) No. 2
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  CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL
                   Date : 13/09/2021
                COMMON ORAL ORDER

Heard learned Advocate Mr. Sudhashu A. Jha, learned Advocate Mr. Gaurav Chudasama and learned Advocate Mr. B.H. Kher for the respective petitioners and learned Advocate Mr. Uttkarsh Sharma for the respondent- State.

Learned Advocates for the petitioners would submit that the issue raised in the present petitions is squarely covered by decision of this Court dated 24.01.2020 in Special Civil Application No. 18767 of 2017, which order has been confirmed by the judgment of the Hon'ble Division Bench in Letters Patent Appeal No. 138 of 2021, dated 23.02.2021.

Learned AGP Mr. Uttkarsh Shama seeks time to verify the same and would also submits that, if required, he may file an additional affidavit-in- reply.

Having regard to the same, stand over to 30.09.2021.

(NIKHIL S. KARIEL,J) BDSONGARA