Gujarat High Court
Jagabhai Ramjibhai Rathod vs Gujarat Maritime Board - Chief ... on 11 December, 2013
Author: K.M.Thaker
Bench: K.M.Thaker
C/SCA/3770/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 3770 of 2013
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JAGABHAI RAMJIBHAI RATHOD....Petitioner(s)
Versus
GUJARAT MARITIME BOARD - CHIEF EXECUTIVE OFFICER &
1....Respondent(s)
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Appearance:
MRPPMAJMUDAR, ADVOCATE for the Petitioner(s) No. 1
MR DHAVAL D VYAS, ADVOCATE for the Respondent(s) No. 1
NOTICE SERVED for the Respondent(s) No. 1 - 2
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CORAM: HONOURABLE MR.JUSTICE K.M.THAKER
Date : 11/12/2013
ORAL ORDER
1. Heard learned counsel appearing for the contesting parties.
2. Having regard to the issue involved in the matter, the matter requires consideration. Hence, Rule.
3. Mr. R.R. Patel, learned AGP, waives service of Rule for respondent no.2 and Mr. Vyas, learned advocate waives service of Rule for respondent no.1.
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