Gujarat High Court
State Of Gujarat vs Sanjay Bhanubhai Makwana on 3 September, 2020
Author: Vikram Nath
Bench: Vikram Nath, J.B.Pardiwala
C/LPA/493/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/LETTERS PATENT APPEAL NO. 493 of 2020
In R/SPECIAL CIVIL APPLICATION NO. 15773 of 2018
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
In R/LETTERS PATENT APPEAL NO. 493 of 2020
==========================================================
STATE OF GUJARAT
Versus
SANJAY BHANUBHAI MAKWANA
==========================================================
Appearance:
MR DHARMESH DEVNANI, AGP for the Appellant(s) No. 1,2
MR. JIT P PATEL(6994) for the Respondent(s) No. 1
==========================================================
CORAM:HONOURABLE THE CHIEF JUSTICE MR. VIKRAM NATH
and
HONOURABLE MR. JUSTICE J.B.PARDIWALA
Date : 03/09/2020
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. VIKRAM NATH) 1 Heard Shri Dharmesh Devnani, learned Assistant Government Pleader for the State appellants and Shri Jit Patel, learned counsel for the respondent.
2 As stated by Shri Devnani today that the issue raised in this appeal stands squarely covered by a Division Bench judgment of this Court dated 24th July 2020 passed in Letters Patent Appeal Nos. 1596 of 2019 and 1597 of 2019. In view of the above no fault can be found with the judgment of the learned Single Judge.
3 In that view of the matter, the only fate of this appeal is that it needs to be dismissed. It is accordingly dismissed.
Page 1 of 2 Downloaded on : Sat Feb 27 14:32:38 IST 2021 C/LPA/493/2020 ORDER4 Consequently, the connected Civil Application stands disposed of.
(VIKRAM NATH, CJ) (J. B. PARDIWALA, J) DRASHTI K. SHUKLA Page 2 of 2 Downloaded on : Sat Feb 27 14:32:38 IST 2021