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The State Of Gujarat vs Babubhai Chaturbhai Parmar
2022 Latest Caselaw 10114 Guj

Citation : 2022 Latest Caselaw 10114 Guj
Judgement Date : 14 December, 2022

Gujarat High Court
The State Of Gujarat vs Babubhai Chaturbhai Parmar on 14 December, 2022
Bench: A.J.Desai
    C/LPA/1492/2022                          ORDER DATED: 14/12/2022




        IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/LETTERS PATENT APPEAL NO. 1492 of 2022

         In R/SPECIAL CIVIL APPLICATION NO. 2771 of 2018

                               With
            CIVIL APPLICATION (FOR STAY) NO. 1 of 2022
           In R/LETTERS PATENT APPEAL NO. 1492 of 2022
==========================================================
                     THE STATE OF GUJARAT
                            Versus
             BABUBHAI CHATURBHAI PARMAR & 1 other(s)
==========================================================
Appearance:
Mr. Sahil Trivedi, Asst. GOVERNMENT PLEADER for the Appellant(s)
No. 1
for the Respondent(s) No. 2
MR P C CHAUDHARI(5770) for the Respondent(s) No. 1
==========================================================
 CORAM:HONOURABLE MR. JUSTICE A.J.DESAI
       and
       HONOURABLE MS. JUSTICE NISHA M. THAKORE
                     Date : 14/12/2022
                       ORAL ORDER

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

1.0. Heard Mr. Sahil Trivedi, learned Assistant Government Pleader for the appellant and Mr. PC Chaudhari, learned advocate for the respondent.

2.0. By way of the present appeal under clause 15 of the Letters Patent Appeal, the appellant has challenged the judgment and order dated 5.11.2019 passed by the learned Single Judge in Special Civil Application No.2771 of 2018.

3.0. This Court vide order dated 14.12.2022 has dismissed the group of Letters Patent Appeal being Letters Patent Appeal

C/LPA/1492/2022 ORDER DATED: 14/12/2022

No.1557 of 2022 and allied appeals. Considering the fact that the facts of the present case are identical to the facts of the above referred Appeals, in view of the reasons recorded in the Letters Patent Appeal No.1557 of 2022 and allied appeals, present Letters Patent Appeal deserves to be dismissed. Accordingly, the present appeal is dismissed.

In view of dismissal of Letters Patent Appeal, Civil Application also stands dismissed.

(A.J.DESAI, J)

(NISHA M. THAKORE,J) KAUSHIK J. RATHOD

 
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