Aed Sangeetaben Shankarbhai vs State Of Gujarat
2022 Latest Caselaw 4792 Guj

Citation : 2022 Latest Caselaw 4792 Guj
Judgement Date : 5 May, 2022

Gujarat High Court

Aed Sangeetaben Shankarbhai vs State Of Gujarat on 5 May, 2022

Bench: Biren Vaishnav

      C/SCA/16791/2020                                     IA ORDER DATED: 05/05/2022



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
             In R/SPECIAL CIVIL APPLICATION NO. 16791 of 2020
                                   With
             CIVIL APPLICATION (FOR DIRECTION) NO. 2 of 2021
             In R/SPECIAL CIVIL APPLICATION NO. 15438 of 2020
==========================================================

AED SANGEETABEN SHANKARBHAI Versus STATE OF GUJARAT ========================================================== Appearance:

HARSHRAJSINH S VAGHELA(8538) for the PETITIONER(s) No. for the RESPONDENT(s) No. MR HS MUNSHAW(495) for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE BIREN VAISHNAV

Date : 05/05/2022

IA ORDER Today, vide common CAV judgment dated 05.05.2022, the main matters being Special Civil Application Nos.16791 and 15438 of 2020 are disposed of.

In view of the disposal of the main Special Civil Applications, these respective Civil Applications will not survive and hence, both the Civil Applications are hereby disposed of.

(BIREN VAISHNAV, J) ANKIT SHAH