Shrichand Tejumal Lalvani vs State Of Gujarat
2025 Latest Caselaw 5736 Guj

Gujarat High Court

Shrichand Tejumal Lalvani vs State Of Gujarat on 16 April, 2025

                                                                                                          NEUTRAL CITATION




                           C/SCA/5005/2025                                  ORDER DATED: 16/04/2025

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                                 IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                   R/SPECIAL CIVIL APPLICATION NO. 5005 of 2025

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                                              SHRICHAND TEJUMAL LALVANI
                                                        Versus
                                               STATE OF GUJARAT & ORS.
                     ==========================================================
                     Appearance:
                     MR MONAL S CHAGLANI(10240) for the Petitioner(s) No. 1
                     MR ADITYA PATHAK AGP for the Respondent(s) No. 1
                     MS NIYATI D CHAUHAN(9082) for the Respondent(s) No. 2,3,4
                     ==========================================================
                       CORAM:HONOURABLE MR. JUSTICE ANIRUDDHA P. MAYEE

                                                       Date : 16/04/2025

                                                         ORAL ORDER

The learned counsel for the petitioner submits that the notice dated 05.04.2025 has been issued in respect of Shop No.1, which is contrary to the judgment in Regular Civil Appeal No.78 of 2019.

The learned counsel for the respondent Nos.2 to 4 submits that the notices dated 06.11.2024 and 05.04.2025 impugned in the present petition are faulty and that the respondent No.3 has decided to withdraw the said notices and the same shall be withdrawn within a short time. She submits upon instructions that the fresh notices for the concerned portions in terms of the judgment in Regular Civil Appeal No.78 of 2019 shall be issued to the petitioner.

In view of the aforesaid statements, the learned counsel for the petitioner submits that he may be permitted to withdraw the present Special Civil Application. Permission is granted. The Special Civil Application is accordingly dismissed, as withdrawn.

NEUTRAL CITATION

C/SCA/5005/2025 ORDER DATED: 16/04/2025

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In case of difficulty, the petitioner is at liberty to revive the petition in respect of the premises mentioned in the notice dated 06.11.2024.

(ANIRUDDHA P. MAYEE, J.)

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