Gujarat High Court
Thakor Pravinsinh Nathusinh vs State Of Gujarat on 17 July, 2025
Author: A.S. Supehia
Bench: A.S. Supehia
NEUTRAL CITATION
C/LPA/856/2025 ORDER DATED: 17/07/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/LETTERS PATENT APPEAL NO. 856 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 13821 of 2015
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2025
In
R/LETTERS PATENT APPEAL NO. 856 of 2025
With
R/LETTERS PATENT APPEAL NO. 839 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 14334 of 2022
With
R/LETTERS PATENT APPEAL NO. 840 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 4574 of 2018
With
R/LETTERS PATENT APPEAL NO. 841 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 14927 of 2015
With
R/LETTERS PATENT APPEAL NO. 842 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 18641 of 2019
With
R/LETTERS PATENT APPEAL NO. 843 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 7924 of 2023
With
R/LETTERS PATENT APPEAL NO. 848 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 7493 of 2017
With
R/LETTERS PATENT APPEAL NO. 849 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 19872 of 2017
With
R/LETTERS PATENT APPEAL NO. 850 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 13126 of 2017
With
R/LETTERS PATENT APPEAL NO. 851 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 4917 of 2019
With
Page 1 of 5
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NEUTRAL CITATION
C/LPA/856/2025 ORDER DATED: 17/07/2025
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R/LETTERS PATENT APPEAL NO. 852 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 12928 of 2017
With
R/LETTERS PATENT APPEAL NO. 853 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 8937 of 2017
With
R/LETTERS PATENT APPEAL NO. 854 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 16363 of 2015
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2025
In
R/LETTERS PATENT APPEAL NO. 839 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 14334 of 2022
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2025
In
R/LETTERS PATENT APPEAL NO. 840 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 4574 of 2018
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2025
In
R/LETTERS PATENT APPEAL NO. 841 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 14927 of 2015
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2025
In
R/LETTERS PATENT APPEAL NO. 842 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 18641 of 2019
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2025
In
R/LETTERS PATENT APPEAL NO. 843 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 7924 of 2023
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2025
In
R/LETTERS PATENT APPEAL NO. 848 of 2025
Page 2 of 5
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NEUTRAL CITATION
C/LPA/856/2025 ORDER DATED: 17/07/2025
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In
R/SPECIAL CIVIL APPLICATION NO. 7493 of 2017
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2025
In
R/LETTERS PATENT APPEAL NO. 849 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 19872 of 2017
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2025
In
R/LETTERS PATENT APPEAL NO. 850 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. 851 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 4917 of 2019
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2025
In
R/LETTERS PATENT APPEAL NO. 852 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 12928 of 2017
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2025
In
R/LETTERS PATENT APPEAL NO. 853 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 8937 of 2017
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2025
In
R/LETTERS PATENT APPEAL NO. 854 of 2025
In
R/SPECIAL CIVIL APPLICATION NO. 16363 of 2015
==========================================================
THAKOR PRAVINSINH NATHUSINH & ORS.
Versus
STATE OF GUJARAT & ORS.
==========================================================
Appearance:
MS ARTI K BHIL(10522) for the Appellant(s) No.
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NEUTRAL CITATION
C/LPA/856/2025 ORDER DATED: 17/07/2025
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1,10,100,101,102,103,104,105,106,107,108,109,11,110,111,112,113,114,115
,116,117,118,119,12,120,121,13,14,15,16,17,18,19,2,20,21,22,23,24,25,26,2
7,28,29,3,30,31,32,33,34,35,36,37,38,39,4,40,41,42,43,44,45,46,47,48,49,5,5
0,51,52,53,54,55,56,57,58,59,6,60,61,62,63,64,65,66,67,68,69,7,70,71,72,73,
74,75,76,77,78,79,8,80,81,82,83,84,85,86,87,88,89,9,90,91,92,93,94,95,96,9
7,98,99
SIDDHARTH R KHESKANI(9483) for the Appellant(s) No.
1,10,100,101,102,103,104,105,106,107,108,109,11,110,111,112,113,114,115
,116,117,118,119,12,120,121,13,14,15,16,17,18,19,2,20,21,22,23,24,25,26,2
7,28,29,3,30,31,32,33,34,35,36,37,38,39,4,40,41,42,43,44,45,46,47,48,49,5,5
0,51,52,53,54,55,56,57,58,59,6,60,61,62,63,64,65,66,67,68,69,7,70,71,72,73,
74,75,76,77,78,79,8,80,81,82,83,84,85,86,87,88,89,9,90,91,92,93,94,95,96,9
7,98,99
MR RAJ TANNA & MR JAY TRIVEDI AGPs for the Respondent(s) No. 1,2
MS SEJAL K MANDAVIA(436) for the Respondent(s) No. 208
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CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
and
HONOURABLE MR.JUSTICE R. T. VACHHANI
Date : 17/07/2025
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.
3. Under the circumstances, the present Letters Patent Appeal is
disposed of in terms of the judgment and order dated 03.07.2025 in
NEUTRAL CITATION
C/LPA/856/2025 ORDER DATED: 17/07/2025
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Letters Patent Appeal No.776 of 2005 and allied matters.
(A. S. SUPEHIA, J)
(R. T. VACHHANI, J)
sompura / PC 1 & RB-18-29
