Gujarat High Court
Bhupendrabhai Govindbhai vs State Of Gujarat & on 31 August, 2012
Author: Harsha Devani
Bench: Harsha Devani
SCA/4825/1999 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No. 4825 of 1999
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BHUPENDRABHAI GOVINDBHAI - Petitioner(s)
Versus
STATE OF GUJARAT & 1 - Respondent(s)
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Appearance :
APPEARANCE WITHDRAWN for Petitioner(s) : 1,
GOVERNMENT PLEADER for Respondent(s) : 1,
RULE SERVED for Respondent(s) : 2,
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CORAM : HONOURABLE MS.JUSTICE HARSHA DEVANI
Date : 31/08/2012
ORAL ORDER
1. Vide order dated 11.1.2011, it had been recorded that Mr. J. M. Patel, learned advocate for the petitioner is no longer appearing on his behalf. Accordingly, it had been directed that the name of Mr. J. M. Patel be deleted.
2. Under the circumstances, notice be issued to the petitioner returnable on 28th September, 2012 so as to enable him to make alternate arrangement if he so desires.
[HARSHA DEVANI, J.] parmar*