Umeshkumar Pratapsinh Parmar vs State Of Gujarat
2025 Latest Caselaw 6053 Guj

Gujarat High Court

Umeshkumar Pratapsinh Parmar vs State Of Gujarat on 24 April, 2025

Author: A. S. Supehia

Bench: A.S. Supehia, Gita Gopi

                                                                                                                   NEUTRAL CITATION




                            C/LPA/849/2022                                        IA ORDER DATED: 24/04/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                       CIVIL APPLICATION (FOR STAY) NO. 1 of 2022

                                                          In
                                        R/LETTERS PATENT APPEAL NO. 849 of 2022

                                                          In
                                      R/SPECIAL CIVIL APPLICATION NO. 3714 of 2020
                      ==========================================================

UMESHKUMAR PRATAPSINH PARMAR & ORS.

Versus STATE OF GUJARAT & ORS. ========================================================== Appearance:

MS MEGHA JANI(1028) for the PETITIONER(s) No. 1,2,3,4,5 DELETED for the RESPONDENT(s) No. 15,16,7,9

NOTICE SERVED for the RESPONDENT(s) No. 10,11,12,13,14,2,3,4,5,6,8 ==========================================================

CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA and HONOURABLE MS. JUSTICE GITA GOPI

Date : 24/04/2025 IA ORDER (PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA)

1. Perused the note dated 22.04.2025 placed by the Registry.

2. On 17.04.2025, this Court disposed of the Civil Application (For Stay) No.1 of 2022 in Letters Patent Appeal No.849 of 2022 as not pressed, while reserving the Letters Patent Appeal No.849 of 2022 for judgment. However, the order of disposal of captioned Civil Application as not pressed could not find place in the order dated 17.04.2025.

3. Hence, the order dated 17.04.2025 passed in Letters Patent Appeal No.849 of 2022 with Civil Application (For

NEUTRAL CITATION

C/LPA/849/2022 IA ORDER DATED: 24/04/2025

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Stay) No.1 of 2022 is rectified and it is clarified that the Civil Application (For Stay) No.1 of 2022 in Letters Patent Appeal No.849 of 2022 be treated as not pressed and disposed accordingly.

(A. S. SUPEHIA, J)

(GITA GOPI,J) Pankaj /1