Gujarat High Court
Kamlesh vs Gandhidham on 26 April, 2012
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
Gujarat High Court Case Information System
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CA/1689/2012 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL
APPLICATION-FOR FIXING DATE OF HEARING No.1689 of 2012
In
SPECIAL
CIVIL APPLICATION No. 3340 of 2010
=========================================================
KAMLESH
D RATNANI & 7 - Petitioner(s)
Versus
GANDHIDHAM
MUNICIPALITY & 1 - Respondent(s)
=========================================================
Appearance
:
MR
VIRAL VYAS FOR MR ASHISH M DAGLI
for
Petitioner(s) : 1 - 8.
MS KJ BRAHMBHATT for Respondent(s) : 1,
MS
NISHA M THAKORE, ASST.GOVERNMENT PLEADER for Respondent(s) :
2,
=========================================================
CORAM
:
HON'BLE
SMT. JUSTICE ABHILASHA KUMARI
Date : 26/04/2012
ORAL ORDER
1. This application has been filed by the applicants (original petitioners) with a prayer to fix an early date of final hearing for Special Civil Application No.3340/2010.
2. Heard Mr.Viral Vyas, learned advocate for Mr.Ashish M. Dagli, learned advocate for the applicants, Ms.K.J.Brahmbhatt, learned advocate for respondent No.1 and Ms.Nisha M. Thakore, learned Assistant Government Pleader for respondent No.2 and perused the averments made in the application.
3. For reasons stated in the application, the following order is passed :
Special Civil Application No.3340/2010 be fixed for final hearing on 06.08.2012.
The application is disposed of, in the above terms.
(Smt. Abhilasha Kumari, J.) Gaurav+ Top