Gujarat High Court
Sterling Bopal City Co Operative ... vs State Of Gujarat & on 30 April, 2015
Author: Rajesh H.Shukla
Bench: Rajesh H.Shukla
C/SCA/17191/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 17191 of 2014
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STERLING BOPAL CITY CO OPERATIVE HOUSING SOCIETY LTD &
1....Petitioner(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR MAYUR RAJGURU, ADVOCATE for the Petitioner(s) No. 1 - 2
GOVERNMENT PLEADER for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE RAJESH H.SHUKLA
Date : 30/04/2015
ORAL ORDER
At the request made by learned AGP Shri RA Rindani, the matter is adjourned to enable him to take instructions. S.O. to 7.5.2015.
(RAJESH H.SHUKLA, J.) (hn) Page 1 of 1