Gujarat High Court
S A Jafai & 9 vs State Of Gujarat & 2 on 3 February, 2015
Author: Akil Kureshi
Bench: Akil Kureshi, Sonia Gokani
C/CA/8173/2009 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION NO. 8173 of 2009
In SPECIAL CIVIL APPLICATION NO. 2274 of 2008
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S A JAFAI & 9....Applicant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
MR GM JOSHI, ADVOCATE for the Applicant(s) No. 1 - 10
MR JAIMIN GANDHI, AGP for the Respondent(s) No. 1
MR MB PARIKH, ADVOCATE for the Respondent(s) No. 3
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MS JUSTICE SONIA GOKANI
Date : 03/02/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) In view of the fact that the main petition has already been disposed of, this Civil Application does not survive. Disposed of accordingly.
(AKIL KURESHI, J.) (MS SONIA GOKANI, J.) (vjn) Page 1 of 1