Rakeshbhai Bhupendrabhai Patel vs State Of Gujarat
2025 Latest Caselaw 8828 Guj

Gujarat High Court

Rakeshbhai Bhupendrabhai Patel vs State Of Gujarat on 11 December, 2025

Author: Bhargav D. Karia

Bench: Bhargav D. Karia

                                                                                                               NEUTRAL CITATION




                             C/MCA/1472/2025                                     ORDER DATED: 11/12/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/MISC. CIVIL APPLICATION (FOR CONTEMPT) NO. 1472 of 2025
                                                        In
                                     R/MISC. CIVIL APPLICATION NO. 225 of 2024
                      ================================================================
                                               RAKESHBHAI BHUPENDRABHAI PATEL
                                                            Versus
                                                   STATE OF GUJARAT & ORS.
                      ===============================================================
                      Appearance:
                      MR SHAILESH C SHARMA(3450) for the Applicant(s) No. 1
                      MR MITRAJEET SHUKLA, AGP for the Respondent-State
                      ==============================================================

                         CORAM:HONOURABLE MR. JUSTICE BHARGAV D. KARIA
                               and
                               HONOURABLE MR.JUSTICE L. S. PIRZADA

                                                           Date : 11/12/2025

                                                            ORAL ORDER

(PER : HONOURABLE MR. JUSTICE BHARGAV D. KARIA)

1. Heard learned advocate Mr.Shailesh C.

Sharma for the applicant and learned Assistant

Government Pleader Mr.Mitrajeet Shukla for the

respondent-State.

2. Learned advocate Mr.Shailesh Sharma for

the applicant, under instructions, submitted

that in compliance of the order passed by the

Co-ordinate Bench of this Hon'ble Court in

Misc. Civil Application No.225 of 2024, the

NEUTRAL CITATION

C/MCA/1472/2025 ORDER DATED: 11/12/2025

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competent authority has already heard the

matter and the matter is kept for

pronouncement of judgment today. It was

therefore submitted that the grievance raised

in this application would not survive.

3. In view of the above submissions, the

application is disposed of.

(BHARGAV D. KARIA, J)

(L. S. PIRZADA, J)

PALAK