VISHNUBHAI MANILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Jal Unwala, the learned Senior advocate and Mr. Prakash Jani, the learned Senior advocate for the petitioner.

(2.) It is submitted by learned Senior advocates that original informant has challenged the ad-interim relief granted by this Court vide order dated 14.6.2021 in Special Criminal Application No. 5097 of 2021 and therefore, in view of the pendency of the Special Leave Petition (Cri.) No. 6567 of 2021, matters may be adjourned.

(3.) On the other hand, Mr. IH Syed, the learned Senior advocate assisted by Mr. Aniq Kadri, the learned advocate appearing for the original informant has fairly stated that the Special Leave petition (Cri.) filed by the original informant is pending before the Apex Court, however, he is ready to proceed with the matters.