Latifbhai Mahammadbhai Bhatti vs State Of Gujarat
2026 Latest Caselaw 561 Guj

Gujarat High Court

Latifbhai Mahammadbhai Bhatti vs State Of Gujarat on 16 February, 2026

                                                                                                                    NEUTRAL CITATION




                             C/SCA/622/2026                                          ORDER DATED: 16/02/2026

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                       R/SPECIAL CIVIL APPLICATION NO. 622 of 2026

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                                         LATIFBHAI MAHAMMADBHAI BHATTI & ANR.
                                                         Versus
                                                STATE OF GUJARAT & ORS.
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                      Appearance:
                      MR. AMMAR SAIYED(17184) for the Petitioner(s) No. 1,2
                      MR NIKUNJ KANARA AGP for the Respondent(s) No. 1
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                         CORAM:HONOURABLE MR. JUSTICE ANIRUDDHA P. MAYEE

                                                             Date : 16/02/2026

                                                              ORAL ORDER

After some submissions, learned advocate for the petitioners submits that he will not press the present writ petition. He submits that he may be granted liberty to move appropriate authority for necessary exemption.

Considering the submissions, permission is granted. The present Special Civil Application is dismissed as not pressed.

All the contentions raised in the present writ petition are kept open.

(ANIRUDDHA P. MAYEE, J.) KAUSHIK D. CHAUHAN