Ukabhai Vasabhai Ram vs Maheshwar Sahu State Of Gujarat
2026 Latest Caselaw 532 Guj

Citation : 2026 Latest Caselaw 532 Guj
Judgement Date : 12 February, 2026

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Gujarat High Court

Ukabhai Vasabhai Ram vs Maheshwar Sahu State Of Gujarat on 12 February, 2026

Author: Bhargav D. Karia

Bench: Bhargav D. Karia

                                                                                                             NEUTRAL CITATION




                             C/MCA/1667/2024                                  ORDER DATED: 12/02/2026

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                                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                           R/MISC. CIVIL APPLICATION (FOR CONTEMPT) NO. 1667 of 2024
                                    In R/SPECIAL CIVIL APPLICATION/1352/2023
                                                       With
                                    R/MISC. CIVIL APPLICATION NO. 1746 of 2024
                                                        In
                                  R/SPECIAL CIVIL APPLICATION NO. 1871 of 2023
                      ================================================================
                                              UKABHAI VASABHAI RAM
                                                      Versus
                                      MAHESHWAR SAHU STATE OF GUJARAT & ORS.
                      ================================================================
                      Appearance:
                      MR R.K.MANSURI(3205) for the Applicant(s) No. 1
                      ================================================================
                         CORAM:HONOURABLE MR. JUSTICE BHARGAV D. KARIA
                               and
                               HONOURABLE MR.JUSTICE L. S. PIRZADA

                                                       Date : 12/02/2026

                                                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE BHARGAV D. KARIA)

Heard learned advocate Mr.R.K. Mansuri appearing for the applicant and learned Assistant Government Pleader Ms.Shruti Dhruve appearing for the respondent - State.

Learned advocate Mr.R.K. Mansuri appearing for the applicant submitted that the order, contempt of which is alleged, is complied with and, therefore, the present applications would not survive.

In view of the above submission, the present applications are disposed of.

(BHARGAV D. KARIA, J)

(L. S. PIRZADA, J) STANCY GOMES