Gujarat High Court
Ashish Edvin Khristi Pastor And ... vs State Of Gujarat on 11 June, 2019
Author: S.H.Vora
Bench: S.H.Vora
R/SCR.A/6038/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 6038 of 2019
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ASHISH EDVIN KHRISTI PASTOR AND ADMINISTRATOR OF THE CNI
CHURCH AT VALSAD
Versus
STATE OF GUJARAT
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Appearance:
MR.MRUDUL M BAROT(3750) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3,4
MR PRANAV TRIVEDI, ADDL. PUBLIC PROSECUTOR(2) for the
Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 11/06/2019
ORAL ORDER
Prima facie, it appears that subject land being City Survey Nos.4563 and 4565 are subject matter of Regular Civil Suit Nos.34 and 39 both of 2019 pending before the competent Court at Valsad. In view of decision rendered in case of Kunjbihari Vs. Balram and another reported in (2006) 11 SCC 66, present petition deserves consideration.
Notice returnable on 25.7.2019. Learned APP waives service of notice for the respondent - State. Meanwhile, relief in terms of para 7(C) is granted.
Direct service permitted.
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