HASMUKHBHAI GOPALBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court issued urgent notice on 22/2/2023. Today, the learned advocate Mr. Hriday Buch representing the respondent no.6 is appeared. Mr. Sahil Trivedi, learned AGP would represent the respondent nos.1, 4 and 5. Mr. Dhaval Nanavati, learned advocate would represent the respondent nos.2 and 3.

(2.) Noticing the fact that the Special Civil Application No.2964 of 2023 and Special Civil Application No.23828 of 2022 are coming for hearing tomorrow before the learned Single Judge.

(3.) We have chosen not to hear the parties and decide anything today as that may result in changing equities, when the challenge is to the interim order. As the parties have agreed to contest the matter before the learned Single Judge without seeking any adjournment, we would request that if convenient to the learned Single Judge, the matter can be finally put to the rest.