Gujarat High Court
State Of Gujarat & 2 vs Pm Bedheka on 20 June, 2014
Author: Vijay Manohar Sahai
Bench: Vijay Manohar Sahai, R.P.Dholaria
C/LPA/19/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS PATENT APPEAL NO. 19 of 2014
In SPECIAL CIVIL APPLICATION NO. 2191 of 2002
With
CIVIL APPLICATION NO. 288 of 2014
In
LETTERS PATENT APPEAL NO. 19 of 2014
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STATE OF GUJARAT & 2....Appellant(s)
Versus
PM BEDHEKA....Respondent(s)
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Appearance:
GOVERNMENT PLEADER for the Appellant(s) No. 1 - 3
MR VILAS G GOSWAMY, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE VIJAY MANOHAR
SAHAI
and
HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 20/06/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI) Further two months' time is allowed to learned AGP for the appellants to supply translated copies of all vernacular documents in view of Chapter IV, Rule 53 of the Gujarat High Court Rules, 1993. List on 21.08.2014.
(V.M.SAHAI, J.) Page 1 of 2 C/LPA/19/2014 ORDER (R.P.DHOLARIA,J.) Ashish Tripathi Page 2 of 2