Gujarat High Court
Rajkumar R Patel Since Minor Thro His ... vs Union Of India Thro Secretary & 3 on 17 February, 2014
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
C/SCA/2312/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 2312 of 2014
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RAJKUMAR R PATEL SINCE MINOR THRO HIS NATURAL....Petitioner(s)
Versus
UNION OF INDIA THRO SECRETARY & 3....Respondent(s)
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Appearance:
HCLS COMMITTEE, ADVOCATE for the Petitioner(s) No. 1
MRS KRISHNA G RAWAL, ADVOCATE for the Petitioner(s) No. 1
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CORAM: HONOURABLE SMT. JUSTICE ABHILASHA
KUMARI
Date : 17/02/2014
ORAL ORDER
Heard Mrs.Krishna G.Rawal, learned advocate for the petitioner.
Issue Notice returnable on 03.03.2014.
Learned advocate for the petitioner is permitted to serve respondents Nos. 1 and 2 by RPAD at the cost of petitioner.
In addition to the normal mode of service, direct service for respondents Nos. 3 and 4, is also permitted.
(SMT. ABHILASHA KUMARI, J.) Ashish Tripathi Page 1 of 1