Gujarat High Court
Legal Heirs Of Decd. Bhikha Natha vs State Of Gujarat on 28 July, 2021
Author: Sangeeta K. Vishen
Bench: Sangeeta K. Vishen
C/SCA/15435/2020 ORDER DATED: 28/07/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 15435 of 2020
With
R/SPECIAL CIVIL APPLICATION NO. 7417 of 2018
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LEGAL HEIRS OF DECD. BHIKHA NATHA
Versus
STATE OF GUJARAT
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Appearance:
MR SP MAJMUDAR(3456) for the Petitioner(s) No. 1,1.1,1.2,1.3,1.4,1.5
MR VIRAL V DAVE(3846) for the Petitioner(s) No. 2
MR. NISHIT P GANDHI(6946) for the Petitioner(s) No. 1,1.1,1.2,1.3,1.4,1.5,2
NOTICE SERVED BY DS(5) for the Respondent(s) No. 1,2,3,4
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CORAM:HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
Date : 28/07/2021
ORAL ORDER
Mr.Kaushal Patel, learned advocate for Mr.S.P. Majmudar, learned advocate for the petitioners states that affidavit-in-reply, has been received and needs time to file rejoinder, if any. Request is made for an adjournment.
At his request, let the matter appear on 31.08.2021. Interim relief, granted earlier, to continue till then.
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