State Of Gujarat vs Kuvariya Rambhai Dhanabhai
2024 Latest Caselaw 4861 Guj

Gujarat High Court

State Of Gujarat vs Kuvariya Rambhai Dhanabhai on 18 June, 2024

Author: A.S. Supehia

Bench: A.S. Supehia

                                                                            NEUTRAL CITATION




    C/LPA/557/2024                          ORDER DATED: 18/06/2024

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      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/LETTERS PATENT APPEAL NO. 557 of 2024

      In R/SPECIAL CIVIL APPLICATION NO. 777 of 2021
                           With
        CIVIL APPLICATION (FOR STAY) NO. 1 of 2023
        In R/LETTERS PATENT APPEAL NO. 557 of 2024
=============================================
                      STATE OF GUJARAT & ORS.
                               Versus
                 KUVARIYA RAMBHAI DHANABHAI & ORS.
=============================================
Appearance:
MR ADITYA S. PATHAK, AGP for the Appellant(s) No. 1,2,3,4,5,6
for the Respondent(s) No. 1,2,3,4,5
ADITI S RAOL(8128) for the Respondent(s) No. 1,2,3,4,5
=============================================
  CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
        and
        HONOURABLE MRS. JUSTICE MAUNA M. BHATT
                   Date : 18/06/2024
                     ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA)

The present appeal is filed by the original respondents under Clause 15 of the Letters Patent against the order dated 19.07.2022 passed by the learned Single Judge in the captioned writ petition.

Today, the application seeking condonation of delay in filing the present appeal is allowed by this Court. While condoning the delay, learned Assistant Government Pleader has submitted that the issue raised in the writ petition as well as in the present appeal is squarely covered by the judgment and order dated 11.08.2023 passed in the Letters Patent Appeal No.724 of 2023 and group of matters, no further order needs to be passed in the present appeal.

NEUTRAL CITATION

C/LPA/557/2024 ORDER DATED: 18/06/2024

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The Letters Patent Appeal is rejected in terms of the judgment and order dated 11.08.2023 and group of matters. Rule is discharged.

Civil application for Stay also stands disposed of accordingly.

(A. S. SUPEHIA, J)

(MAUNA M. BHATT,J) MAHESH/30