Gujarat High Court
Manjibhai Bhikhabhai Mer vs State Of Gujarat & on 24 March, 2017
Author: S.G. Shah
Bench: S.G. Shah
C/SCA/6033/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 6033 of 2017
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MANJIBHAI BHIKHABHAI MER....Petitioner(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR NIKUNT K RAVAL, ADVOCATE for the Petitioner(s) No. 1
ADVANCE COPY SERVED TO GP/PP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.G. SHAH
Date : 24/03/2017
ORAL ORDER
Rule returnable on 20.06.2017.
Learned AGP waives service of notice of rule on behalf of respondent - State only on receipt of full set of pleadings within two days, if not provided till date.
Both the parties shall complete the pleadings before returnable date.
Respondent shall kept one post vacant for the petitioner if selection process is completed before 29th June, 2017.
(S.G. SHAH, J.) VARSHA Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Aug 15 07:04:05 IST 2017