Prajapati Hetal Jitendrakumar vs State Of Gujarat
2025 Latest Caselaw 926 Guj

Gujarat High Court

Prajapati Hetal Jitendrakumar vs State Of Gujarat on 15 July, 2025

Author: A.S. Supehia

Bench: A.S. Supehia

                                                                                                               NEUTRAL CITATION




                              C/LPA/823/2025                                   ORDER DATED: 15/07/2025

                                                                                                               undefined




                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                        R/LETTERS PATENT APPEAL NO. 823 of 2025

                                    In R/SPECIAL CIVIL APPLICATION NO. 1064 of 2020

                                                           With
                                        CIVIL APPLICATION (FOR STAY) NO. 1 of 2025
                                       In R/LETTERS PATENT APPEAL NO. 823 of 2025
                      ==========================================================
                                         PRAJAPATI HETAL JITENDRAKUMAR & ORS.
                                                         Versus
                                               STATE OF GUJARAT & ORS.
                      ==========================================================
                      Appearance:
                      MS ARTI K BHIL(10522) for the Appellant(s) No. 1,2,3,4,5
                      SIDDHARTH R KHESKANI(9483) for the Appellant(s) No. 1,2,3,4,5
                      GOVERNMENT PLEADER for the Respondent(s) No. 1,2,3
                      MR HJ DHOLAKIA(5862) for the Respondent(s) No. 4,5
                      ==========================================================

                           CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
                                 and
                                 HONOURABLE MR.JUSTICE R. T. VACHHANI

                                                           Date : 15/07/2025

                                                    ORAL ORDER

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

1. At the outset, Mr. P.V. Patadiya, learned advocate on behalf of Ms. Arti K. Bhil, learned advocate for the appellants, has pointed out that the present Letters Patent Appeal has been left out from the group of matters which have been decided by this Court vide judgment and order dated 03.07.2025 in Letters Patent Appeal No.776 of 2005 and allied matters.

2. It is submitted that the present matter may be disposed of in terms of the judgment and order dated 03.07.2025 in Letters Patent Appeal No.776 of 2005 and allied matters.

NEUTRAL CITATION

C/LPA/823/2025 ORDER DATED: 15/07/2025

undefined

3. Under the circumstances, the present Letters Patent Appeal is disposed of in terms of the judgment and order dated 03.07.2025 in Letters Patent Appeal No.776 of 2005 and allied matters.

                                                                                              Sd/-    .
                                                                                     (A. S. SUPEHIA, J)


                                                                                             Sd/-    .
                                                                                   (R. T. VACHHANI, J)
                      MVP/14