Gujarat High Court
Babubhai Mafatbhai Patel vs State Of Gujarat on 27 January, 2021
Author: Vineet Kothari
Bench: Vineet Kothari, Gita Gopi
C/LPA/487/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/LETTERS PATENT APPEAL NO. 487 of 2017
In
R/SPECIAL CIVIL APPLICATION NO. 18463 of 2015
With
CIVIL APPLICATION (FOR INTERIM RELIEF) NO. 1 of 2019
In
R/LETTERS PATENT APPEAL NO. 487 of 2017
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BABUBHAI MAFATBHAI PATEL
Versus
STATE OF GUJARAT & 3 other(s)
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Appearance:
MR MIHIT THAKORE SENIOR COUNSEL WITH MR HARSHADRAY A
DAVE(3461) for the Appellant(s) No. 1
ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP(99) for
the Respondent(s) No. 1
MR SHALIN MEHTA SENIOR COUNSEL WITH MR TATTVAM K
PATEL(5455) for the Respondent(s) No. 3
RULE SERVED(64) for the Respondent(s) No. 2
VIRAL K SHAH(5210) for the Respondent(s) No. 4
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CORAM: HONOURABLE DR. JUSTICE VINEET KOTHARI
and
HONOURABLE MS. JUSTICE GITA GOPI
Date : 27/01/2021
ORAL ORDER
(PER : HONOURABLE DR. JUSTICE VINEET KOTHARI) Mr. Shalin Mehta, learned Senior Counsel appearing with Mr. Tatvam K.Patel, for respondent no.3, relies upon the recent decision of this Court in case of Deceased Jethabhai Ishwarbhai through Legal Heirs Vs. State of Gujarat in Letters Patent Appeal No.4051 of 2017 decided on 22.01.2021 and a Supreme Court decision in case of Kapilaben Vs. State of Gujarat, (2020) 6 Scale 869. However, Mr. Mihir Thakore, learned Page 1 of 2 Downloaded on : Fri Jan 29 00:31:53 IST 2021 C/LPA/487/2017 ORDER Senior Counsel for the appellant, prays for short accommodation to explain certain aspects of the matter, which are required to be considered by this Court and submitted that the present case is not squarely covered by the decision of this Court.
List again on 02.02.2021, as prayed.
(DR. VINEET KOTHARI, J.) (GITA GOPI, J.) Pankaj Page 2 of 2 Downloaded on : Fri Jan 29 00:31:53 IST 2021