Rameshbhai Ravjibhai Patel vs State Of Gujarat
2022 Latest Caselaw 5654 Guj

      C/SCA/3307/2018                                   ORDER DATED: 28/06/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/SPECIAL CIVIL APPLICATION NO. 3307 of 2018
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                        RAMESHBHAI RAVJIBHAI PATEL
                                   Versus
                        STATE OF GUJARAT & 10 other(s)
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Appearance:
V D MARU(7547) for the Petitioner(s) No. 1
MR DEVANG VYAS(2794) for the Respondent(s) No. 2
MR SATYAM Y CHHAYA(3242) for the Respondent(s) No. 4.6
NOTICE SERVED BY DS for the Respondent(s) No. 1,3,4.11,4.2,4.3,4.4,4.5,4.8,4.9
UNSERVED EXPIRED (N) for the Respondent(s) No. 4.1,4.10,4.7
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     CORAM:HONOURABLE THE CHIEF JUSTICE MR. JUSTICE ARAVIND
           KUMAR

                                 Date : 28/06/2022
                                  ORAL ORDER

1. The present Special Civil Application has been

filed challenging the order dated 20.02.2018 passed

below Exhibit 821 in Regular Civil Suit No.40 of 1967.

2. The suit itself having been disposed of by the

trial court by order / judgment dated 29.11.2021, the

present petition would not survive for consideration and

accordingly, it stands dismissed. Interim relief, if any,

stands vacated.

3. All pending applications, if any, stands

consigned to records.

(ARAVIND KUMAR, CJ) GAURAV J THAKER