Gujarat High Court
Arvind Mafatlal Patel vs State Of Gujarat on 16 April, 2019
Author: N.V.Anjaria
Bench: N.V.Anjaria
C/SCA/7477/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 7477 of 2019
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ARVIND MAFATLAL PATEL
Versus
STATE OF GUJARAT
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Appearance:
MR SP MAJMUDAR(3456) for the Petitioner(s) No.
1,10,11,12,13,14,15,2,3,4,5,6,7,8,9
RUSHABH H MUNSHAW(8958) for the Petitioner(s) No.
1,10,11,12,13,14,15,2,3,4,5,6,7,8,9
for the Respondent(s) No. 2
ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP(99) for the
Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA
Date : 16/04/2019
ORAL ORDER
Since it was submitted by learned advocate Mr.S.P. Majmudar that the issue is covered by the decision of this Court in Maheshkumar P. Kapadia v. State of Gujarat being Special Civil Application No.9615 of 2006 decided on 21st October, 2016, which judgment was confirmed by the Court in Letters Patent Appeal No.77 of 2018 and other allied Appeals, Notice for final disposal, returnable on 02nd May, 2019.
To be listed at 02.30 p.m. since the issue is shown to have been covered.
Direct service is permitted.
(N.V.ANJARIA, J) Anup Page 1 of 1