Gujarat High Court
Kalpanaben Harshadbhai Gandhi vs Ahmedabad Municipal Corporation & on 27 November, 2015
Author: Sonia Gokani
Bench: Sonia Gokani
C/CA/11135/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR FIXING DATE OF HEARING) NO. 11135 of
2015
In SPECIAL CIVIL APPLICATION NO. 4804 of 2011
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KALPANABEN HARSHADBHAI GANDHI....Applicant(s)
Versus
AHMEDABAD MUNICIPAL CORPORATION & 1....Respondent(s)
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Appearance:
MR PRABHAKAR UPADYAY, ADVOCATE for the Applicant(s) No. 1
MR HS MUNSHAW, ADVOCATE for the Respondent(s) No. 1 - 2
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CORAMHONOURABLE MS JUSTICE SONIA
: GOKANI
Date : 27/11/2015
ORAL ORDER
For fixing early date of final hearing of Special Civil Application No.4804 of 2011, the applicant has preferred present application.
From the subject matter of the main petition, it transpires that the petitioner seeks benefit of pension. It could be noticed that in the main petition, Rule has been issued on April 23, 2012, which is ordered to be expedited. In that view of the matter, the request is acceded to. Let the main petition be listed for final hearing on December 16, 2015.
Disposed of accordingly.
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