Kiritkumar Bhagwandas Parmar vs State Of Gujarat
2026 Latest Caselaw 444 Guj

Gujarat High Court

Kiritkumar Bhagwandas Parmar vs State Of Gujarat on 9 February, 2026

                                                                                                              NEUTRAL CITATION




                           C/SCA/4152/2024                                      ORDER DATED: 09/02/2026

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                                 IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                   R/SPECIAL CIVIL APPLICATION NO. 4152 of 2024

                     ==========================================================
                                             KIRITKUMAR BHAGWANDAS PARMAR
                                                           Versus
                                                  STATE OF GUJARAT & ORS.
                     ==========================================================
                     Appearance:
                     MR RIYAZ R PARMAR(11846) for the Petitioner(s) No. 1
                     MR MAYANK CHAVDA AGP for the Respondent(s) No. 1
                     NOTICE SERVED for the Respondent(s) No. 1,2,3,4
                     ==========================================================

                        CORAM:HONOURABLE MR. JUSTICE ANIRUDDHA P. MAYEE

                                                       Date : 09/02/2026

                                                         ORAL ORDER

The learned counsel for the petitioner submits that the prayers prayed for in the present Special Civil Application are rendered infructuous since the petitioner's son has been granted admission.

The Special Civil Application is disposed of accordingly.

(ANIRUDDHA P. MAYEE, J.) cmk