STATE OF GUJARAT Vs. GOPALBHAI DEVABHAI PATEL

JUDGEMENT

(1.) This Court had an occasion to consider this matter for admission on 31.03.2014 and the Court, after hearing learned AGP Mr. Rindani setting out reasons in details deemed it proper to admit the appeal and on a request made by learned advocate Mrs. Ketty A. Mehta for respondents No. 1 to 7, Registry was directed to place the LPA for final hearing in the week commencing from 28.04.2014. Respondents No. 1 to 7, after having obtained an order of fixed date of final hearing were not satisfied and therefore, the matter was taken to the Hon'ble the Apex Court by way of Special Leave to Appeal (Civil) No.9533 of 2014. Order of the Hon'ble the Apex Court is reproduced hereunder for ready perusal:

(2.) It is after this order passed by the Hon'ble the Apex Court the matter is listed before this Court on 28.04.2014 and the Court passed the following order:

(3.) On 02.05.2014 the matter was adjourned to 05.05.2014 and on 05.05.2014 the Court passed the following order: