Gujarat High Court
Sundeep Mahendrakumar Sanghavi vs Union Of India on 27 July, 2020
Author: J.B.Pardiwala
Bench: Vikram Nath, J.B.Pardiwala
C/SCA/8669/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 8669 of 2020
==========================================================
SUNDEEP MAHENDRAKUMAR SANGHAVI
Versus
UNION OF INDIA
==========================================================
Appearance:
MR CHETAN K PANDYA(1973) for the Petitioner(s) No. 1
for the Respondent(s) No. 1,2
==========================================================
CORAM:HONOURABLE THE CHIEF JUSTICE MR. VIKRAM NATH
and
HONOURABLE MR. JUSTICE J.B.PARDIWALA
Date : 27/07/2020
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE J.B.PARDIWALA) We have heard Mr. Chetan Pandya, the learned counsel appearing for the writ applicant.
Let notice be issued to the respondents returnable on 04.08.2020.
Mr. Devang Vyas, the learned Additional Solicitor General, has appeared before us on an advance copy furnished to him by Mr. Parth Contractor.
Mr. Vyas seeks some reasonable time to take appropriate instructions in the matter and thereafter assist Page 1 of 2 Downloaded on : Tue Jul 28 21:02:52 IST 2020 C/SCA/8669/2020 ORDER this Court, if need be on the legal submissions canvassed by Mr. Pandya.
(VIKRAM NATH, CJ) (J. B. PARDIWALA, J) ABDULVAHID A SHAIKH Page 2 of 2 Downloaded on : Tue Jul 28 21:02:52 IST 2020