Gujarat High Court
Ghusabhai Jinabhai Bharola vs The State Of Gujarat on 20 January, 2021
Author: A.G.Uraizee
Bench: A.G.Uraizee
C/SCA/11531/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 11531 of 2020
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GHUSABHAI JINABHAI BHAROLA & 5 other(s)
Versus
THE STATE OF GUJARAT & 7 other(s)
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Appearance:
MR N R DESAI(6504) for the Petitioner(s) No. 1,2,3,4,5,6
MR SP MAJMUDAR(3456) for the Petitioner(s) No. 1,2,3,4,5,6
for the Respondent(s) No. 7
MR KRUTIK PARIKH, AGP for the Respondent(s) No. 1
MR PJ KANABAR(1416) for the Respondent(s) No. 6,7.1,7.2,7.3,7.4,7.5,7.6
RULE SERVED(64) for the Respondent(s) No. 2,3,4,5,8
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CORAM: HONOURABLE MR. JUSTICE A.G.URAIZEE
Date : 20/01/2021
ORAL ORDER
Heard Mr.Jamshed Kavina, learned advocate appearing for Mr.S.P. Majmudar, learned advocate for the petitioners, Mr. Krutik Parikh, learned AGP for the respondent No.1 and Mr.P.J. Kanabar, learned advocate for respondent Nos.6, 7.5 and 7.6.
At the request of Mr.Kavina, learned advocate for the petitioner, stand over to 09.02.2021.
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