Gujarat High Court
S K Pandya & 4 vs State Of Gujarat & 3 on 17 June, 2006
Author: D.H.Waghela
Bench: D.H.Waghela
SCA/6138/2006 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No. 6138 of 2006
To
SPECIAL CIVIL APPLICATION No. 6142 of 2006
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S K PANDYA & 4 - Petitioner(s)
Versus
STATE OF GUJARAT & 3 - Respondent(s)
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Appearance :
MR IS SUPEHIA for Petitioner(s) : 1 - 5.
GOVERNMENT PLEADER for Respondent(s) : 1,
NOTICE NOT RECD BACK for Respondent(s) : 1 - 4.
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CORAM : HONOURABLE MR.JUSTICE D.H.WAGHELA
Date : 17/06/2006
ORAL ORDER
The Board shows that notices are not received back. It is surprising that for three months notices are not received back. The Register (Admn.) to enquire and find out as to why in so many matters it is happening that, for months together, endorsement before the Court is "Notice not received back" resulting into unnecessary listing and adjournments without any meaningful hearing taking place. A separate report as to what steps are being taken to address this problem may be placed before this Court. S.O. to 03.7.2006 awaiting service.
Sd/-
( D.H.WAGHELA, J.) (KMG Thilake)