Kalpesh Devendrabhai Bhatt vs State Of Gujarat
2025 Latest Caselaw 5457 Guj

Gujarat High Court

Kalpesh Devendrabhai Bhatt vs State Of Gujarat on 3 April, 2025

Author: A.S. Supehia

Bench: A.S. Supehia

                                                                                                          NEUTRAL CITATION




                              C/LPA/534/2025                              ORDER DATED: 03/04/2025

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                          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          R/LETTERS PATENT APPEAL NO. 534 of 2025
                                             In
                        R/SPECIAL CIVIL APPLICATION NO. 9556 of 2023
                                            With
                         CIVIL APPLICATION (FOR STAY) NO. 1 of 2025
                                             In
                          R/LETTERS PATENT APPEAL NO. 534 of 2025
                      ======================================
                                KALPESH DEVENDRABHAI BHATT
                                           Versus
                                  STATE OF GUJARAT & ANR.
                      ======================================
                      Appearance:
                      MR. SHALIN MEHTA, SR. ADVOCATE WITH ADITI S RAOL(8128) for the
                      Appellant
                      MR. JAY TRIVEDI, AGP for the Respondent No. 1
                      MR. G.M. JOSHI, SR. ADVOCATE MR HS MUNSHAW(495) for the
                      Respondent No. 2
                      ======================================

                      CORAM: HONOURABLE MR. JUSTICE A.S. SUPEHIA
                             and
                             HONOURABLE MS. JUSTICE NISHA M. THAKORE

                                                      Date : 03/04/2025

                                                       ORAL ORDER

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

Mr. Shalin Mehta, learned Senior Advocate for the appellant submitted that the present matter is 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 matter may also be disposed of in terms of the said judgment.

NEUTRAL CITATION

C/LPA/534/2025 ORDER DATED: 03/04/2025

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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 matter stand disposed of in terms of the judgment and order dated 18 th March, 2025 passed in Letters Patent Appeal no.378 of 2025 and allied matters.

In view of the disposal of the Letters Patent Appeal, connected Civil Application also stands disposed of.

(A. S. SUPEHIA, J.)

(NISHA M. THAKORE, J.) AMAR RATHOD.../2