Kokilaben Jayendra Mistry W/O ... vs State Of Gujarat Served To A J Shah ...
2021 Latest Caselaw 14676 Guj

       C/MCA/62/2021                              ORDER DATED: 21/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                  R/MISC. CIVIL APPLICATION NO. 62 of 2021

                 In R/LETTERS PATENT APPEAL NO. 498 of 2015

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KOKILABEN JAYENDRA MISTRY W/O LATE JAYENDRA TRIBHUVANDAS
                         MISTRY
                          Versus
STATE OF GUJARAT SERVED TO A J SHAH THROUGH COMMISSIONER
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Appearance:
MR ATRAYA K TRIVEDI(11333) for the Applicant(s) No. 1
GOVERNMENT PLEADER(1) for the Opponent(s) No. 1,2
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  CORAM:HONOURABLE MR. JUSTICE A.J.DESAI
        and
        HONOURABLE MR. JUSTICE NIRZAR S. DESAI

                              Date : 21/09/2021

                              ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.J.DESAI)

In view of the compliance of the directions issued by the Division Bench vide common CAV judgment dated 20.06.2017 rendered in Letters Patent Appeal No.1175 of 2014 and allied matters, the present application would not survive. Accordingly, present application is disposed of as not survive. Notice is discharged.

(A.J.DESAI, J)

(NIRZAR S. DESAI,J) MISHRA AMIT V.