KESARBEN JESANGJI Vs. BABULAL JAMNADAS PATEL

JUDGEMENT

(1.) ON Office submission dated 26. 06. 2008, the Hon'ble the Chief Justice ordered to list the matters mentioned therein before this Court. The matters mentioned therein are as under:-Criminal Revision Application No. 252 of 2007. Criminal Misc. Application No. 7553 of 2008. Special Criminal Misc. Application No. 1060 of 2008 (the present petition ). Special Criminal Misc. Application No. 1061 of 2008 special Civil Application No. 13965 of 2007 special Civil Application No. 9334 of 2007 special Civil Application No. 28693 of 2007 special Civil Application No. 5256 of 2008 special Civil Application No. 7572 of 2008 the aforesaid matters are notified before this Court since 08. 07. 2008.

(2.) MR. Y. N. OZA, learned senior advocate for the petitioners, requested that all these matters be taken up as the Hon'ble the Apex Court has passed order on 05. 05. 2008 in Civil Appeal No. 3356 of 2008 arising out of SLP (C) No. 10129 of 2008 filed by one Shri Kashiram Patel (D) through LRS. and Others as under:-

(3.) LOOKING to the controversy involved in the matter, with the consent of the learned advocates, it is deemed fit to take up individual matter rather than combining all the matters. At the request of the learned advocates for the respondents, the present petition is taken up first for hearing amongst the matters notified.