Gujarat High Court
Chunilal Valji Satvara vs The Collector on 24 September, 2025
NEUTRAL CITATION
C/SCA/16977/2013 ORDER DATED: 24/09/2025
undefined
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 16977 of 2013
==========================================================
CHUNILAL VALJI SATVARA
Versus
THE COLLECTOR & ORS.
==========================================================
Appearance:
MR. NILAY A THAKER(7275) for the Petitioner(s) No. 1
MR.NISARG P RAVAL(7262) for the Petitioner(s) No. 1
MR SHAILESH DESAI, ASSISTANT GOVERNMENT PLEADER for the
Respondent(s) No. 1,2,3
==========================================================
CORAM:HONOURABLE MR. JUSTICE MAULIK J.SHELAT
Date : 24/09/2025
ORAL ORDER
1. Heard learned Advocate Mr. Nisarg P. Raval for the
petitioner and learned AGP Mr. Shailesh Desai for the
respondent nos. 1 to 3.
2. At the outset, learned Advocate Mr. Nisarg P. Raval
states that petitioner has taken back papers of the present writ
application and retired him from the matter as an Advocate.
So, learned Advocate Mr. Raval humbly submits this Court that
he would not be in a position to assist this Court.
3. Learned Advocate is permitted to file appropriate note
along with letter received by him from petitioner to get him
NEUTRAL CITATION
C/SCA/16977/2013 ORDER DATED: 24/09/2025
undefined
retired from the matter.
4. Registry shall replace such note in the matter.
5. On last date of hearing, this Court vide order dated
17.09.2025 passed the following order:-
"1. Heard learned advocate Mr.Nisarg P. Raval for the
petitioner and learned AGP Mr.Shailesh Desai for the
respondents.
2. At the outset, learned advocate Mr. Raval states that
the petitioner has already taken back the papers from
him and he has no further instruction in the matter but
as such, he has not formally filed a note of retirement in
the matter.
3. Per contra, learned AGP Mr.Desai has drawn the
attention of this Court that impugned order passed by
Executing Court on the ground that judgment and
decree sought to be executed was not executable one
due to the order passed by the Hon'ble Supreme Court.
4. Be that as it may, to give last opportunity to the
petitioner to make either alternate arrangement or
otherwise, stand over to 24.09.2025. To be listed on top
of the board."
6. It is very surprising that petitioner, happens to be an
applicant of an execution proceeding having filed the present
writ application in the year 2013, when the same is taken up
for hearing, changed the lawyer at fag end of hearing. Such
conduct of petitioner is not acceptable.
7. When the matter was called out, neither petitioner in
NEUTRAL CITATION
C/SCA/16977/2013 ORDER DATED: 24/09/2025
undefined
person nor any other Advocate in place of learned Advocate
Mr. Nisarg P. Raval appeared before this Court to assist this
Court in the matter.
8. In view of that, this writ application is dismissed for non
prosecution.
9. It is made clear to the petitioner that in a case where
any restoration application will be filed by him in the matter,
the same shall be considered subject to deposit of Rs. 25,000/-
by the petitioner before the GLSA, Ahmedabad. Rule
discharged.
(MAULIK J.SHELAT,J)
MOHD MONIS
