Raval Kalpesh Mahendrabhai vs State Of Gujarat
2026 Latest Caselaw 3850 Guj

Gujarat High Court

Raval Kalpesh Mahendrabhai vs State Of Gujarat on 22 May, 2026

                                                                                                         NEUTRAL CITATION




                             C/SCA/7523/2026                              ORDER DATED: 22/05/2026

                                                                                                         undefined




                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                      R/SPECIAL CIVIL APPLICATION NO. 7523 of 2026

                       ==========================================================
                                           RAVAL KALPESH MAHENDRABHAI & ANR.
                                                         Versus
                                                STATE OF GUJARAT & ORS.
                       ==========================================================
                       Appearance:
                       MR KB PUJARA(680) for the Petitioner(s) No. 1,2
                       MR NIKUL K SONI(5122) for the Petitioner(s) No. 1,2
                       MR.MAYANK CHAVDA AGP for the Respondent(s) No. 1,2
                       ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE R. T. VACHHANI

                                                      Date : 22/05/2026

                                                       ORAL ORDER

1. Heard learned advocates for the respective parties.

2. Learned AGP has placed on record the order passed by the Authority concerned, whereby the impugned order dated 14th May, 2026, letter No.DTE/0177/05/2026, has been withdrawn along with the consequential communications issued therein and the impugned order has accordingly been cancelled.

3. A fresh notice shall be issued to the concerned petitioners after extending an opportunity of hearing.

4. It is apparent that, by way of filing the present petition, the consequential order dated 14.05.2026 has also been challenged. Therefore, in view of the aforesaid facts and circumstances, the impugned notice having been withdrawn with the aforesaid liberty.

5. The parties shall abide by the respective assurance

NEUTRAL CITATION

C/SCA/7523/2026 ORDER DATED: 22/05/2026

undefined

made herein. It is clarified that after service of notice to the petitioners and after extending an opportunity of hearing, if any adverse order is passed, the same shall not be executed for a period of 15 days.

6. With the above, the present petition stands disposed of accordingly.

Direct service is permitted today.

(R. T. VACHHANI, J) MANOJ