Gujarat High Court
Taraben Rameshbhai Vasava vs State Of Gujarat & 2 on 22 September, 2017
Author: Rajesh H.Shukla
Bench: Rajesh H.Shukla
C/SCA/16981/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 16981 of 2017
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TARABEN RAMESHBHAI VASAVA....Petitioner(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
MR RITURAJ M MEENA for the Petitioner(s) No. 1
MS DIMPLE A THAKER for the Petitioner(s) No. 1
ADVANCE COPY SERVED TO GP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE RAJESH H.SHUKLA
Date : 22/09/2017
ORAL ORDER
Draft amendment is granted. Learned advocate is directed to carry out amendment forthwith. After the amendment is carried out, issue Notice th to the respondents returnable on 13 October, 2017 .
(RAJESH H.SHUKLA, J.) Gautam Page 1 of 1 HC-NIC Page 1 of 1 Created On Fri Sep 22 23:21:52 IST 2017