Maheshbhai Patel vs State Of Gujarat
2026 Latest Caselaw 782 Guj

Gujarat High Court

Maheshbhai Patel vs State Of Gujarat on 25 February, 2026

Author: Sunita Agarwal

Bench: Sunita Agarwal

                                                                                                              NEUTRAL CITATION




                              C/SCA/1637/2014                                   ORDER DATED: 25/02/2026

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                       R/SPECIAL CIVIL APPLICATION NO. 1637 of 2014
                                                           With
                                       R/SPECIAL CIVIL APPLICATION NO. 1638 of 2014
                       ==========================================================
                                                          MAHESHBHAI PATEL
                                                                Versus
                                                       STATE OF GUJARAT & ANR.
                       ==========================================================
                       Appearance:
                       MR MITUL K SHELAT(2419) for the Petitioner(s) No. 1
                       MS. HETAL PATEL, AGP for the Respondent(s) No. 1
                       HASURKAR ASSOCIATES(6872) for the Respondent(s) No. 2
                       ==========================================================

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

                                                           Date : 25/02/2026

                                            COMMON ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE SUNITA AGARWAL)

Mr. Rushi Patel, learned advocate appearing on behalf of Mr. Mitul K. Shelat, the then counsel has filed Vakalatnama on behalf of the petitioners and now he has been designated as a Senior Advocate submitted that the petitioners have instructed the learned advocate to withdraw the present petitions.

Mr. S. P. Hasurkar, learned advocate has put in appearance on behalf of the respondent - Corporation.

In view of the above statement, both the present petitions are dismissed as withdrawn. Interim relief, if any, stands discharged.

(SUNITA AGARWAL, CJ )

(D.N.RAY,J) VARSHA DESAI