Gujarat High Court
Arvind Ratilal Vithlani vs State Of Gujarat on 22 July, 2019
Author: N.V.Anjaria
Bench: N.V.Anjaria
C/SCA/12537/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 12537 of 2019
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ARVIND RATILAL VITHLANI
Versus
STATE OF GUJARAT
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Appearance:
MR SP MAJMUDAR(3456) for Petitioner(s) No. 1,10,11,12,13,14,15,2,3,4,5,6,7,8,9
MR RUSHABH H MUNSHAW for Petitioner No. 1,10,11,12,13,14,15,2,3,4,5,6,7,8,9
for the Respondent(s) No. 2
ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP(99) for Respondent No.1
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CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA
Date : 22/07/2019
ORAL ORDER
Heard learned advocate Mr.Rushabh Munshaw for the petitioners.
2. Notice returnable on 31.07.2019.
3. The issue is shown to have been covered by the decision of this Court in Maheshkumar P. Kapadia vs. State of Gujarat and another, being Special Civil Application No.9615 of 2006 and allied matters, decided on 21.10.2016, confirmed in Letters Patent Appeal No.77 of 2018 and cognate appeals, by judgment dated 12.03.2018. However, learned Assistant Government Pleader stated that the State has carried the judgment in the Letters Patel Appeal before the Apex Court. Put up at 2:30 p.m. Direct service is permitted.
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