Gujarat High Court
Thakkar Vasudev Kanaiyalal vs The State Of Gujarat on 13 September, 2022
Author: Umesh A. Trivedi
Bench: Umesh A. Trivedi
C/SCA/18240/2022 ORDER DATED: 13/09/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 18240 of 2022
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THAKKAR VASUDEV KANAIYALAL
Versus
THE STATE OF GUJARAT
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Appearance:
PARTY IN PERSON(5000) for the Petitioner(s) No. 1
for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE UMESH A. TRIVEDI
Date : 13/09/2022
ORAL ORDER
Party-in-person - Vasudev K. Thakkar, though has filed this application for transfer of a Civil Misc. Application No. 27 of 2022 under Sections 24 and 151 of the Code of Civil Procedure, 1908 from Nadiad Court to Anand Court, however, he has no issue wherever it proceeds. If that is so, this application is misconceived, and therefore, it is rejected.
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