Gujarat High Court
Sonal Baldevbhai Panchasra vs State Of Gujarat on 7 July, 2025
Author: A. S. Supehia
Bench: A.S. Supehia
NEUTRAL CITATION
C/LPA/800/2025 ORDER DATED: 07/07/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/LETTERS PATENT APPEAL NO. 800 of 2025
In R/SPECIAL CIVIL APPLICATION NO. 5923 of 2019
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2025
In
R/LETTERS PATENT APPEAL NO. 800 of 2025
With
R/LETTERS PATENT APPEAL NO. 801 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 5443 of 2018
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2025
In R/LETTERS PATENT APPEAL NO. 801 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 5443 of 2018
With
R/LETTERS PATENT APPEAL NO. 802 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 2413 of 2019
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2025
In R/LETTERS PATENT APPEAL NO. 802 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 2413 of 2019
With
R/LETTERS PATENT APPEAL NO. 803 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 12568 of 2017
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2025
In R/LETTERS PATENT APPEAL NO. 803 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 12568 of 2017
With
R/LETTERS PATENT APPEAL NO. 804 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 13126 of 2017
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2025
In R/LETTERS PATENT APPEAL NO. 804 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 13126 of 2017
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SONAL BALDEVBHAI PANCHASRA
Versus
STATE OF GUJARAT & ORS.
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Page 1 of 3
Uploaded by MAHESH OMPRAKASH BHATI(HC01086) on Fri Jul 11 2025 Downloaded on : Fri Jul 11 23:02:35 IST 2025
NEUTRAL CITATION
C/LPA/800/2025 ORDER DATED: 07/07/2025
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Appearance:
MR VAIBHAV A VYAS(2896) for the Appellant(s) No. 1
MS MANISHA LAVKUMAR, ADDITIONAL ADVOCATE GENERAL with
MR JAY TRIVEDI, AGP for the Respondent(s) No. 1
MR HS MUNSHAW(495) for the Respondent(s) No. 3,4
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CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
and
HONOURABLE MR.JUSTICE R. T. VACHHANI
Date : 07/07/2025
COMMON ORAL ORDER
(PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA)
1. At the request of the learned advocate Mr. Vaibhav Vyas,
the private respondents in each of the matters are ordered to
be deleted from the array of parties.
2. Learned advocates appearing for the respective parties
have submitted that the present appeals are left out from the
group of appeals being Letters Patent Appeal No.776 of 2025
and allied matters, which were disposed of by this Court vide
judgment and order dated 03.07.2025. They have urged that
similar order may be passed in the present matters.
3. In view of the statement made by the learned advocates
appearing for the respective parties, the present appeals stand
disposed of in terms of the judgment and order dated
03.07.2025 passed in the group of appeals being Letters
NEUTRAL CITATION
C/LPA/800/2025 ORDER DATED: 07/07/2025
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Patent Appeal No.776 of 2025 and allied matters.
4. As a sequel, the connected civil applications also stand
disposed of accordingly.
5. Registry to place a copy of this order in each of the
connected matters.
(A. S. SUPEHIA, J)
(R. T. VACHHANI, J)
MAHESH/01-05
