Gujarat High Court
The State Of Gujarat vs Hussainbhai Satarbhai Meman on 17 December, 2019
Author: Vikram Nath
Bench: Vikram Nath, A.J. Shastri
C/LPA/1825/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/LETTERS PATENT APPEAL NO. 1825 of 2019
In R/SPECIAL CIVIL APPLICATION NO. 21151 of 2015
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
In R/LETTERS PATENT APPEAL NO. 1825 of 2019
With
R/LETTERS PATENT APPEAL NO. 1826 of 2019
In SPECIAL CIVIL APPLICATION NO. 9925 of 2011
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
In R/LETTERS PATENT APPEAL NO. 1826 of 2019
In SPECIAL CIVIL APPLICATION NO. 9925 of 2011
With
R/LETTERS PATENT APPEAL NO. 1827 of 2019
In SPECIAL CIVIL APPLICATION NO. 21153 of 2015
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
In R/LETTERS PATENT APPEAL NO. 1827 of 2019
In SPECIAL CIVIL APPLICATION NO. 21153 of 2015
With
R/LETTERS PATENT APPEAL NO. 1828 of 2019
In SPECIAL CIVIL APPLICATION NO. 13375 of 2013
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
In R/LETTERS PATENT APPEAL NO. 1828 of 2019
In SPECIAL CIVIL APPLICATION NO. 13375 of 2013
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THE STATE OF GUJARAT
Versus
HUSSAINBHAI SATARBHAI MEMAN
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Appearance:
MS MANISHA L SHAH GOVERNMENT PLEADER(1) for the Appellant(s) No.
1,2,3
MR JV VAGHELA(5809) for the Respondent(s) No. 1
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CORAM: HONOURABLE THE CHIEF JUSTICE MR. VIKRAM NATH
and
HONOURABLE MR.JUSTICE A.J. SHASTRI
Page 1 of 4
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C/LPA/1825/2019 ORDER
Date : 17/12/2019
COMMON ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. VIKRAM NATH) When all these matters were called out, learned Senior Advocates Shri Mehul S. Shah and Shri Anshin Desai, and learned advocates Shri Rutvij S. Oza, Amar Mithani, and Hriday Buch, state that they are appearing in other similar matters, which are also Letters Patent Appeals filed by the State, but the same are not listed today. The details of such Letters Patent Appeals have been provided by them, which are mentioned as below:
"R/CIVIL APPLICATION NO. 3275 of 2019 In F/LETTERS PATENT APPEAL NO. 29348 of 2019 With R/CIVIL APPLICATION NO. 3336 of 2019 With R/CIVIL APPLICATION NO. 3337 of 2019 With R/CIVIL APPLICATION NO. 3338 of 2019 With R/CIVIL APPLICATION NO. 3340 of 2019 With R/CIVIL APPLICATION NO. 3341 of 2019 With R/CIVIL APPLICATION NO. 3342 of 2019 With R/CIVIL APPLICATION NO. 3343 of 2019 With F/LETTERS PATENT APPEAL NO. 29348 of 2019 In SPECIAL CIVIL APPLICATION NO. 7499 of 2013 Page 2 of 4 Downloaded on : Tue Dec 17 22:54:10 IST 2019 C/LPA/1825/2019 ORDER With F/LETTERS PATENT APPEAL NO. 29340 of 2019 In SPECIAL CIVIL APPLICATION NO. 21151 of 2015 With F/LETTERS PATENT APPEAL NO. 30660 of 2019 In SPECIAL CIVIL APPLICATION NO. 1565 of 2016 With F/LETTERS PATENT APPEAL NO. 29852 of 2019 In SPECIAL CIVIL APPLICATION NO. 2507 of 2013 With F/LETTERS PATENT APPEAL NO. 29338 of 2019 In SPECIAL CIVIL APPLICATION NO. 21153 of 2015 With F/LETTERS PATENT APPEAL NO. 30665 of 2019 In SPECIAL CIVIL APPLICATION NO. 17638 of 2015 With F/LETTERS PATENT APPEAL NO. 28485 of 2019 In SPECIAL CIVIL APPLICATION NO. 3273 of 2016 With F/LETTERS PATENT APPEAL NO. 28483 of 2019 In SPECIAL CIVIL APPLICATION NO. 17180 of 2012 With R/CIVIL APPLICATION NO. 3346 of 2019 With F/LETTERS PATENT APPEAL NO. 29343 of 2019 In SPECIAL CIVIL APPLICATION NO. 7496 of 2013"
The request made by the above learned Senior Advocates and learned Advocates is that all the matters may be heard together.
We accordingly direct that all these matters Page 3 of 4 Downloaded on : Tue Dec 17 22:54:10 IST 2019 C/LPA/1825/2019 ORDER may be tagged with the present Letters Patent Appeals and may be listed on 19.12.2019.
(VIKRAM NATH, CJ) (A.J. SHASTRI, J) P. SUBRAHMANYAM Page 4 of 4 Downloaded on : Tue Dec 17 22:54:10 IST 2019