Gujarat High Court
State Of Gujarat vs Jaisukhlal Babulal Joisar on 9 April, 2002
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL No 2595 of 2001
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STATE OF GUJARAT
Versus
JAISUKHLAL BABULAL JOISAR
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Appearance:
MR UDAY BHATT, AGP for Appellants
MR RC KAKKAD for Respondent No. 1
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CORAM : MR.JUSTICE Y.B.BHATT
and
MR.JUSTICE SHARAD D.DAVE
Date of Order: 09/04/2002
ORAL ORDER
(Per : MR.JUSTICE Y.B.BHATT) Heard the learned counsel for the respective parties. On the facts of the case, there does not appear to be any controversy that the present appellant has already filed a review application before the trial court for review of the judgement and decree, which is the subject matter of the present appeal. Although time has been granted earlier, which is two and half months by today, the fate of the said review application is not available, except a statement that it is now posted on 30th April 2002. The Registry is, therefore, directed not to circulate this appeal and/or the civil application therein, until the appellant places on record a certified copy of the result in the said review application.
[Y.B. BHATT J.] [SHARAD D. DAVE J.] *ar*