Gujarat High Court
Jadav Vikrambhai Narvatsinh vs State Of Gujarat on 3 April, 2025
Author: A. S. Supehia
Bench: A.S. Supehia
NEUTRAL CITATION
C/LPA/533/2025 ORDER DATED: 03/04/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/LETTERS PATENT APPEAL NO. 533 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 3770 of 2019
With
CIVIL APPLICATION (FOR INTERIM RELIEF) NO. 1 of
2025
In
R/LETTERS PATENT APPEAL NO. 533 of 2025
With
R/LETTERS PATENT APPEAL NO. 536 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 7178 of 2017
With
CIVIL APPLICATION (FOR INTERIM RELIEF) NO. 1 of
2025
In
R/LETTERS PATENT APPEAL NO. 536 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 7178 of 2017
With
R/LETTERS PATENT APPEAL NO. 538 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 20545 of 2016
With
CIVIL APPLICATION (FOR INTERIM RELIEF) NO. 1 of
2025
In
R/LETTERS PATENT APPEAL NO. 538 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 20545 of 2016
With
R/LETTERS PATENT APPEAL NO. 540 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 8456 of 2017
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2025
In
R/LETTERS PATENT APPEAL NO. 540 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 8456 of 2017
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NEUTRAL CITATION
C/LPA/533/2025 ORDER DATED: 03/04/2025
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JADAV VIKRAMBHAI NARVATSINH & ORS.
Versus
STATE OF GUJARAT & ORS.
======================================
Appearance:
MR PM LAKHANI(1326) for the Appellant Nos. 1,2,3,4,5,6,7,8,9
MRS R P LAKHANI(3811) for the Appellant Nos. 1,2,3,4,5,6,7,8,9
MR. JAY TRIVEDI, AGP for the Respondent No. 1
MR. G.M. JOSHI, SR. ADVOCATE WITH MR HS MUNSHAW(495) for the
Respondent No. 2
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CORAM: HONOURABLE MR. JUSTICE A.S. SUPEHIA
and
HONOURABLE MS. JUSTICE NISHA M. THAKORE
Date : 03/04/2025
COMMON ORAL ORDER
(PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA)
Draft amendment tendered is allowed. The same
shall be carried-out forthwith.
Mr. Lakhani, learned advocate for the appellant
submitted that the present matters were left-out from the
group of matters, which were decided by the judgment and
order dated 18th March, 2025 passed in Letters Patent Appeal
no.378 of 2025 and allied matters. It is requested that the
present matters may also be disposed of in terms of the said
judgment.
By the judgment dated 18th March, 2025 passed in
Letters Patent Appeal no.378 of 2025 and allied matters, we
had disposed of the similar matters emanating from similar
issue and facts, hence, present matters stand disposed of in
terms of the judgment and order dated 18 th March, 2025
NEUTRAL CITATION
C/LPA/533/2025 ORDER DATED: 03/04/2025
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passed in Letters Patent Appeal no.378 of 2025 and allied
matters.
In view of the disposal of the Letters Patent Appeals,
connected Civil Applications also stand disposed of.
(A. S. SUPEHIA, J.)
(NISHA M. THAKORE, J.)
AMAR RATHOD.../1, 3 to 5
