Maganlal Mohanlal Faldu vs State Of Gujarat
2026 Latest Caselaw 499 Guj

Gujarat High Court

Maganlal Mohanlal Faldu vs State Of Gujarat on 10 February, 2026

                                                                                                                  NEUTRAL CITATION




                            C/SCA/13925/2017                                       ORDER DATED: 10/02/2026

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                           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                              R/SPECIAL CIVIL APPLICATION NO.                      13925 of 2017

                      =======================================================
                                      MAGANLAL MOHANLAL FALDU
                                               Versus
                                      STATE OF GUJARAT & ORS.
                      =======================================================
                      Appearance:
                      MR BHARAT T RAO(697) for the Petitioner(s) No. 1
                      MS SURBHI BHATI AGP for the Respondent(s) No. 1
                      NOTICE SERVED BY DS for the Respondent(s) No. 2,3
                      =======================================================

                         CORAM:HONOURABLE MR. JUSTICE DIVYESH A. JOSHI

                                                       Date : 10/02/2026

                                                             ORAL ORDER

Even in second call, learned advocate, Mr. Rao for

the petitioner has not remained present. Hence, this

petition stands dismissed for default for want of

prosecution. Notice is discharged. Interim relief, if

any, stands vacated.

(DIVYESH A. JOSHI, J.)

Gautam