Gujarat State Judicial ... vs State Of Gujarat
2025 Latest Caselaw 7841 Guj

Gujarat High Court

Gujarat State Judicial ... vs State Of Gujarat on 12 November, 2025

Author: Nirzar S. Desai

Bench: Nirzar S. Desai

                                                                                                                        NEUTRAL CITATION




                            C/SCA/13667/2012                                              ORDER DATED: 12/11/2025

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                               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                                                 1.
                            R/SPECIAL CIVIL APPLICATION NO. 13667 of 2012

                      =====================================================
                      GUJARAT STATE JUDICIAL STENOGRAPHER/P.A'S ASSOCIATION
                                              Versus
                                     STATE OF GUJARAT & ORS.
                      =====================================================
                      Appearance:
                      MR VK JOSHI(2329) for the Petitioner(s) No. 1
                      LAW OFFICER BRANCH(420) for the Respondent(s) No. 2
                      MR P P MAJMUDAR(5284) for the Respondent(s) No.
                      10,3,4,5,6,7,8,9
                      MR. R.D.KINARIWALA(6146) for the Respondent(s) No. 2
                      RULE SERVED for the Respondent(s) No. 1
                      =====================================================

                        CORAM:HONOURABLE MR. JUSTICE NIRZAR S. DESAI

                                                       Date : 12/11/2025

                                                            ORAL ORDER

1. Learned advocate Mr. V. K. Joshi, appearing for

the petitioner, upon instructions, seeks

permission to withdraw this petition as the

prayer made herein has already been complied

with, as recorded in the order passed by the

Division Bench of this Court by way of CAV

Judgment dated 07.09.2011 in Special Civil

Application No. 7813 of 2010. However, learned

advocate Mr. Joshi submits that, for the

NEUTRAL CITATION

C/SCA/13667/2012 ORDER DATED: 12/11/2025

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remaining grievances of the petitioner which may

have arisen after the aforesaid CAV Judgment of

the Division Bench of this Court, liberty may be

reserved in favour of the petitioner to initiate

appropriate proceedings.

2. Permission, as prayed for, is granted. It is

clarified that nothing in respect of any

subsequent event after the CAV Judgment dated

07.09.2011 in Special Civil Application No. 7813

of 2010 was argued by learned advocate Mr.

Joshi, and therefore, the Court has not

considered any submission other than the

contentions raised in the petition concerning

the grievance of the petitioner.

3. The present petition stands disposed of as

withdrawn with the aforesaid liberty. Rule is

discharged. There shall be no order as to costs.

(NIRZAR S. DESAI,J)

Pallavi