Gujarat High Court
Tatwajnana vs State
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt
SCA/6937/2011 1/ 1 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION No. 6937 of 2011 With SPECIAL CIVIL APPLICATION No. 9058 of 2011 ========================================================= TATWAJNANA VIDYAPITH THROUGH TRUSTEE BIPIN G THAKKER - Petitioner Versus STATE OF GUJARAT THROUGH SECRETARY & 5 - Respondents ========================================================= Appearance : MR HR PRAJAPATI for Petitioner: 1, GOVERNMENT PLEADER for Respondents : 1 - 2. NOTICE SERVED BY DS for Respondents : 2 - 3. NOTICE NOT RECD BACK for Respondents : 4 - 6. ========================================================= CORAM : HONOURABLE MR.JUSTICE S.R.BRAHMBHATT Date : 07/10/2011 COMMON ORAL ORDER
Shri Prajapati, learned advocate appearing for the petitioner has submitted that though two months time have passed, no reply affidavit is filed and today also, request for time is made. In view of this, ordinary the Court would not have granted time, however, in order to afford an opportunity to learned AGP, the time is granted upto 12.10.2011. S.O to 12.10.2011. Ad-interim granted earlier shall remain in force till further orders.
Registry is directed to keep copy of this order in Special Civil Application No. 9058 of 2011.
(S.R.BRAHMBHATT, J.) pallav