Gujarat High Court
Thakkar Vasudev Kanaiyalal vs The State Of Gujarat Through App on 18 August, 2022
Author: Umesh A. Trivedi
Bench: Umesh A. Trivedi
C/SCA/15505/2022 ORDER DATED: 18/08/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 15505 of 2022
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THAKKAR VASUDEV KANAIYALAL
Versus
THE STATE OF GUJARAT THROUGH APP
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Appearance:
PARTY IN PERSON(5000) for the Petitioner(s) No. 1
MR. AKASH K. CHHAYA, AGP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE UMESH A. TRIVEDI
Date : 18/08/2022
ORAL ORDER
The prayer as prayed for in this application in the form, in view of Section 24 of the Code of Civil Procedure, 1908, cannot be granted. However, the applicant is at liberty to apply afresh with appropriate relief and appropriate pleading therein for the purpose.
In view thereof, this application stands disposed of.
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