The State Of Gujarat vs Labhubhai Bhikhabhai Koli on 18 October, 2019

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Gujarat High Court

The State Of Gujarat vs Labhubhai Bhikhabhai Koli on 18 October, 2019

Author: Vikram Nath

Bench: Vikram Nath, A.J. Shastri

C/CA/3275/2019                                 ORDER




IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

        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
                      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


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         C/CA/3275/2019                                      ORDER



           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 STATE OF GUJARAT
                                   Versus
                         LABHUBHAI BHIKHABHAI KOLI
==========================================================
Appearance:
MS MANISHA LAVKUMAR SHAH, GOVERNMENT PLEADER with MR
CHINTAN DAVE AND MS. AISHVARYA GUPTA, ASSISTANT
GOVERNMENT PLEADERS (1) for the Applicants in all appeals
for the Respondent(s) No. 1,2
==========================================================

 CORAM: HONOURABLE THE CHIEF JUSTICE MR. VIKRAM NATH
        and
        HONOURABLE MR.JUSTICE A.J. SHASTRI

                              Date : 18/10/2019

                   COMMON ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MR. VIKRAM NATH) Heard Ms. Manisha Lavkumar Shah, learned Government Pleader along with Shri Chintan Dave and Ms. Aishvarya Gupta, learned Assistant Government Pleaders for the State applicants.

Let notices be issued, making it returnable on 26th November, 2019.

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Since the matters involve a question of law, therefore, the same would be taken up for final disposal on the next date.

Direct service permitted.

(VIKRAM NATH, CJ) (A.J. SHASTRI, J) A.M. PIRZADA Page 3 of 3 Downloaded on : Sun Oct 20 01:37:36 IST 2019

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