Gujarat High Court
Dineshbhai Palabhai Patar vs Gujarat State Election Commission & 2 on 17 November, 2016
Author: Harsha Devani
Bench: Harsha Devani, A.S. Supehia
C/SCA/19261/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 19261 of 2016
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DINESHBHAI PALABHAI PATAR....Petitioner(s)
Versus
GUJARAT STATE ELECTION COMMISSION & 2....Respondent(s)
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Appearance:
MR PS CHAMPANERI, ADVOCATE for the Petitioner(s) No. 1
ADVANCE COPY SERVED TO GP/PP for the RESPONDENT(s) No. 1
MR ASHISH M DAGLI, CAVEATOR for the Respondent(s) No. 3
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR.JUSTICE A.S. SUPEHIA
Date : 17/11/2016
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) Heard Mr. P. S. Champaneri, learned advocate for the petitioner.
Issue Notice returnable on 18th November, 2016. Ms. Roopal Patel, learned advocate waives service of notice on behalf of the respondents No.1 and 2 and Mr. Apurva Jani, learned advocate for Mr. Ashish Dagli, learned advocate waives service of notice on behalf of the respondent No.3.
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