The State Of Gujarat vs Mukeshbhai Madhabhai Tumbadiya
2023 Latest Caselaw 6092 Guj

                                                                         NEUTRAL CITATION




   C/LPA/1140/2023                        ORDER DATED: 19/08/2023

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   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/LETTERS PATENT APPEAL NO. 1140 of 2023
                            In
       R/SPECIAL CIVIL APPLICATION NO. 10512 of 2020
                           With
 CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 1 of
                           2023
                            In
         R/LETTERS PATENT APPEAL NO. 1140 of 2023
                           With
        CIVIL APPLICATION (FOR STAY) NO. 2 of 2023
                            In
         R/LETTERS PATENT APPEAL NO. 1140 of 2023

=============================================
                   THE STATE OF GUJARAT
                          Versus
              MUKESHBHAI MADHABHAI TUMBADIYA
=============================================
Appearance:
MR KRUTIK PARIKH, ASSISTANT GOVERNMENT PLEADER for
the Appellant(s) No. 1,2,3
MS ADITI S. RAOL, COUNSEL for the Respondent(s) No. 1
=============================================

CORAM:HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE
      SUNITA AGARWAL
      and
      HONOURABLE MR. JUSTICE N.V.ANJARIA

                      Date : 19/08/2023
                       ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE SUNITA AGARWAL)

CIVIL APPLICATION (FOR CONDONATION OF DELAY) No. 1 OF 2023

There is no serious objection to the delay in filing

the instant appeal. Having gone through the affidavit

accompanying the delay condonation application, we find

NEUTRAL CITATION

C/LPA/1140/2023 ORDER DATED: 19/08/2023

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that the delay in filing appeal has been explained to the

satisfaction of the Court. The delay condonation

application is allowed. Delay is hereby condoned. Office is

directed to list the appeal today itself.

LETTERS PATENT APPEAL No. 1140 OF 2023 WITH CIVIL APPLICATION (FOR STAY) No. 2 OF 2023

Heard Mr. Krutik Parikh, learned AGP for the

appellants and Ms. Aditi S. Raol, learned counsel for the

respondent.

The issues raised in the instant appeals are squarely

covered by the judgment and order dated 11.8.2023

passed in Letters Patent Appeal No. 724 of 2023 and

allied matters. What is laid down in Letters Patent Appeal

No.724 of 2023 shall apply to present case and shall

govern the rights and obligations of the parties flowing

therefrom. Hence, present appeal stands disposed of

accordingly.

NEUTRAL CITATION

C/LPA/1140/2023 ORDER DATED: 19/08/2023

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In view of the disposal of the appeal, civil application

would not survive and it stands disposed of accordingly.

(SUNITA AGARWAL, CJ )

(N.V.ANJARIA, J) Bharat