Gujarat High Court
Kakoshi vs State
Author: K.M.Thaker
Bench: K.M.Thaker
SCA/3154/2012 1/ 1 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION No. 3154 of 2012 ========================================================= KAKOSHI VIBHAG BUFFALO SALVAGECOM. AGENT ASSOCIATION - Petitioner(s) Versus STATE OF GUJARAT & 2 - Respondent(s) ========================================================= Appearance : NANAVATI ASSOCIATES for Petitioner(s) : 1, GOVERNMENT PLEADER for Respondent(s) : 1, NOTICE SERVED for Respondent(s) : 1 - 3. ========================================================= CORAM : HONOURABLE MR.JUSTICE K.M.THAKER Date : 12/10/2012 ORAL ORDER
Request for permission to amend the petition in terms of draft amendment is made.
Request is accepted. Leave to amend in terms of draft amendment is granted. Amendment to be carried out forthwith. It will be open to the respondents to file further affidavit, if necessary, in view of the amendment in the petition.
Learned advocate for petitioner has made reference of and relied on the decision in case of Valley Noor Mohomod & Anr. v. State of Gujarat reported in 1973 (Volume XIV) G.L.R. Page 10 and requested for time.
S.O. to 18.10.2012.
(K.M.THAKER, J.) jani