Gujarat High Court
Dulabhai Devjibhai Since Deceased Thro ... vs State Of Gujarat on 11 December, 2018
Author: Anant S. Dave
Bench: Anant S. Dave, Biren Vaishnav
C/LPA/1373/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/LETTERS PATENT APPEAL NO. 1373 of 2016
In SPECIAL CIVIL APPLICATION NO. 16933 of 2013
With
CIVIL APPLICATION NO. 1 of 2016
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DULABHAI DEVJIBHAI SINCE DECEASED THRO LEGAL HEIRS AND
REPRESENTATIVE
Versus
STATE OF GUJARAT
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Appearance:
MR BM MANGUKIYA(437) for the PETITIONER(s) No. 1,1.1,1.2,1.3
MS BELA A PRAJAPATI(1946) for the PETITIONER(s) No. 1,1.1,1.2,1.3
ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP(99) for the
RESPONDENT(s) No. 1,2,3,4
NOTICE NOT RECD BACK(3) for the RESPONDENT(s) No. 1,2,3,4
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CORAM: HONOURABLE THE ACTING CHIEF JUSTICE ANANT S. DAVE
and
HONOURABLE MR.JUSTICE BIREN VAISHNAV
Date : 11/12/2018
ORAL ORDER
(PER : HONOURABLE THE ACTING CHIEF JUSTICE ANANT S. DAVE) When the matter is called out, learned advocate for the appellants is not present. Stand over to 17.12.2018. Interim relief granted earlier to continue till then.
In case if there is no representation on the next date of hearing, order in accordance with law will be passed.
(ANANT S. DAVE, ACJ) (BIREN VAISHNAV, J) A.M. PIRZADA Page 1 of 1