Gujarat High Court
D D Desai & 5 vs State Of Gujarat Health & Family Welfare ... on 12 January, 2016
Author: Akil Kureshi
Bench: Akil Kureshi
C/SCA/4570/1985 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 4570 of 1985
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D D DESAI & 5....Petitioner(s)
Versus
STATE OF GUJARAT HEALTH & FAMILY WELFARE DEPT. &
6....Respondent(s)
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Appearance:
MR MUKUND M DESAI, ADVOCATE for the Petitioner(s) No. 5 - 6
NOTICE UNSERVED for the Petitioner(s) No. 1 - 4
MR MJ MEHTA, ADVOCATE for the Respondent(s) No. 3
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
Date : 12/01/2016 ORAL ORDER
This petition is more than 30 years old. Notice for engaging another advocate issued to petitioner Nos. 1 to 4 has returned unserved as not found at the given address. This notice had to be issued since the advocate appearing for the petitioners Shri M.S.Shah had been elevated as a Judge of this Court. Justice M.S.Shah since then also retired. However, some of the petitioners are not traceable. Shri M.J.Mehta appearing for GPSC also not showed up on last couple of occasions. Ms. Vacha Desai, learned AGP stated that she is not sure whether the notice has been served on the Government or not. This is despite the fact that earlier the Government itself had field application for modification of the orders of the Court. Shri M.M.Desai, whose appearance is shown for petitioner Nos. 5 and 6, is consistently absent on one or the other ground. It seems that everyone has lost interest in the matter. Dismissed accordingly.
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