Gujarat High Court
Satish P Agarwal vs Gandhidham Nagar Palika on 27 March, 2012
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No 10969 of 1998
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SATISH P AGARWAL
Versus
GANDHIDHAM NAGAR PALIKA
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Appearance:
MRS KETTY A MEHTA for Petitioner No. 1-13
MS KJ BRAHMBHATT for Respondent No. 1
MRS MANISHA LAVKUMAR for Respondent No. 2
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CORAM : CHIEF JUSTICE MR DM DHARMADHIKARI
and
MR.JUSTICE K.R.VYAS
Date of Order: 27/07/2001
ORAL ORDER
(Per : CHIEF JUSTICE MR DM DHARMADHIKARI) The learned counsel for the petitioners prays for three weeks' time to take instructions and to bring on record the present position with regard to various civic amenities provided in the local area of Gandhidham. In view of the long lapse of period after filing of this petition, time as prayed for is granted to ascertain the current status from the local authority at Gandhidham. Put up on 17th August, 2001.
(D.M.Dharmadhikari, C.J.) (K.R.Vyas, J.) (sunil)