Amrutaben Ganpatsinh Thakor vs State Of Gujarat
2026 Latest Caselaw 477 Guj

Gujarat High Court

Amrutaben Ganpatsinh Thakor vs State Of Gujarat on 10 February, 2026

Author: Sunita Agarwal

Bench: Sunita Agarwal

                                                                                                                     NEUTRAL CITATION




                             C/SCA/4878/2019                                          ORDER DATED: 10/02/2026

                                                                                                                     undefined




                             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                              R/SPECIAL CIVIL APPLICATION NO. 4878 of 2019

                      =============================================
                                           AMRUTABEN GANPATSINH THAKOR
                                                       Versus
                                              STATE OF GUJARAT & ORS.
                      =============================================
                      Appearance:
                      MS.DIVYA PANCHAL FOR MR BHUNESH C RUPERA(3896) for the
                      Petitioner(s) No. 1
                      MR SM CHUDASAMA(3712) for the Petitioner(s) No. 1
                      MS.HETAL PATEL, ASST.GOVERNMENT PLEADER for the
                      Respondent(s) No. 1,2,3
                      =============================================

                        CORAM:HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE
                              SUNITA AGARWAL
                              and
                              HONOURABLE MR.JUSTICE D.N.RAY

                                                        Date : 10/02/2026

                                                 ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE SUNITA AGARWAL) Ms.Divya Panchal, the learned advocate holding brief of Mr.Bhunesh C. Rupera, the learned counsel for the petitioner submitted that the present petition has become infructuous with the passage of time and she has been instructed to say so.

In view of the above statement, the writ petition is dismissed as infructuous. Interim order(s), if any, stand(s) discharged.

(SUNITA AGARWAL, CJ )

(D.N.RAY,J) SAHIL S. RANGER