Gujarat High Court
Nalin Himatlal Shah vs Appropriate Authority (Pc And Pndt) And ... on 29 April, 2019
Author: A.Y. Kogje
Bench: A.Y. Kogje
C/SCA/17701/2018 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR AMENDMENT) NO. 1 of 2019
In
R/SPECIAL CIVIL APPLICATION NO. 17701 of 2018
=============================================
NALIN HIMATLAL SHAH Versus APPROPRIATE AUTHORITY (PC AND PNDT) AND CHIEF DISTRICT HEALTH OFFICER ============================================= Appearance:
MR AD OZA for the PETITIONER(s) No. MS RV ACHARYA for the RESPONDENT(s) No. ============================================= CORAM: HONOURABLE MR.JUSTICE A.Y. KOGJE Date : 29/04/2019 IA ORDER Civil Application is allowed.
The petitioner is permitted to amend the petition in terms of Civil Application. Amendment to be carried out within a period of three days from today.
(A.Y. KOGJE, J) PARESH SOMPURA Page 1 of 1 Downloaded on : Sun Jun 30 12:38:23 IST 2019