Gujarat High Court
Chandkheda Kutra Dharmada Trust vs Special Secretary(Appeal) Revenue ... on 27 October, 2020
Author: N.V.Anjaria
Bench: N.V.Anjaria
C/SCA/15235/2018 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR FIXING DATE OF HEARING) NO. 1 of 2020
In R/SPECIAL CIVIL APPLICATION NO. 15235 of 2018
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CHANDKHEDA KUTRA DHARMADA TRUST Versus Special Secretary(Appeal) Revenue Department ========================================================== Appearance:
MR VIMAL A PUROHIT for the PETITIONER(s) No. GOVERNMENT PLEADER for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MR. JUSTICE N.V.ANJARIA Date : 27/10/2020 IA ORDER The present application is filed seeking fixation of the date of early final hearing of Special Civil Application No.15235 of 2018.
2. In the main petition, Rule is issued and ordered to be expedited.
3. However, in view of the present situation, it will be proper if the applicant-petitioner files a Note with the Registry after passage of six weeks, showing urgency for early final hearing of the main petition. If the Registry is satisfied with the urgency, it may place the petition on board for final hearing.
This application is accordingly disposed of.
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