Gujarat High Court
Nitinkumar Vithaldas Sagar vs State Of Gujarat on 16 January, 2026
NEUTRAL CITATION
C/MCA/120/2026 ORDER DATED: 16/01/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/MISC. CIVIL APPLICATION NO. 120 of 2026
In R/SPECIAL CIVIL APPLICATION/12755/2014
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NITINKUMAR VITHALDAS SAGAR
Versus
STATE OF GUJARAT & ORS.
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Appearance:
MR NITINKUMAR V SAGAR(8632) for the Applicant(s) No. 1
MS FORUM SHAH, AGP for the Opponent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE MAULIK J.SHELAT
Date : 16/01/2026
ORAL ORDER
1. Heard Mr.Nitinkumar V. Sagar, the applicant, party-in- person, who happens to be the practicing Advocate and Ms.Nidhi Vyas, learned AGP appearing for the respondent State.
2. After hearing the learned advocates for the respective parties, prima facie, the order which is sought to be reviewed, which was passed by my predecessor on 30.09.2025 in Special Civil Application No.12755 of 2014, cannot be said to be a perverse order which requires interference of this Court while exercising its power of review, inasmuch as, the opening words of the said judgment would indicate that the said order was passed on a broad consensus and considering the submissions of the learned advocates for the respective parties and having placed reliance upon a decision of this Court in Urmila D. Patel vs. State of Gujarat and others - 2023 (1) GLH 622.
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3. In view of the aforesaid, no case for review is made out by the applicant. Hence, the present application is rejected.
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