Gujarat High Court
Samson vs State on 2 July, 2007
SCA/2666/2003 1/ 1 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION No. 2666 of 2003 ========================================================= SAMSON C CHRISTIAN - Petitioner(s) Versus STATE OF GUJARAT & 2 - Respondent(s) ========================================================= Appearance : MR RD RAVAL for Petitioner(s) : 1, MS SANGEETA VISHEN with MR KAMAL TRIVEDI A.G for Respondents:1 - 3. ========================================================= CORAM : HONOURABLE MR.JUSTICE AKSHAY H.MEHTA Date : 02/07/2007 ORAL ORDER
I have heard Mr. Raval learned advocate for the petitioner. At this stage he prays that the amendment which has been submitted may kindly be allowed. Considering the nature of the amendment, it deserves to be granted and it is hereby granted. The petitioner is directed to carry out the amendment on or before 9th July, 2007.
Upon amendment being carried out, the office is directed to issue notice to newly added respondents returnable on 16th July, 2007.
The petitioner is permitted to serve them by Speed Post.
[Akshay H. Mehta, J.] /phalguni/