Gujarat High Court
Tushar Jagdishchandra Vyas vs State Of Gujarat on 30 November, 2018
Author: Anant S. Dave
Bench: Anant S. Dave, Biren Vaishnav
C/MCA/979/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/MISC. CIVIL APPLICATION NO. 979 of 2018
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TUSHAR JAGDISHCHANDRA VYAS
Versus
STATE OF GUJARAT
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Appearance:
MR DHIRENDRA MEHTA(458) for the PETITIONER(s) No. 1
MS KHYATI P HATHI(346) for the RESPONDENT(s) No. 2
MS NISHA THAKORE, ASSTT. GOVT. PLEADER for RESPONDENT No. 1
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CORAM: HONOURABLE THE ACTING CHIEF JUSTICE ANANT S. DAVE
and
HONOURABLE MR.JUSTICE BIREN VAISHNAV
Date : 30/11/2018
ORAL ORDER
(PER : HONOURABLE THE ACTING CHIEF JUSTICE ANANT S. DAVE) It is fairly stated by learned advocate for the petitioner that against the order under contempt, Letters Patent Appeal is preferred along with an application for condonation of delay and the same are pending before this Court.
In view of the above position, at this stage, we are not inclined to proceed further in this application. The Misc. Civil Application stands disposed of. Notice is discharged.
(ANANT S. DAVE, ACJ) (BIREN VAISHNAV, J) sunil Page 1 of 1