Gujarat High Court
Salim Mohammed Aslam Ansari vs Commissioner Of Police & 2 on 23 January, 2015
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
C/SCA/1238/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 1238 of 2015
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SALIM MOHAMMED ASLAM ANSARI....Petitioner(s)
Versus
COMMISSIONER OF POLICE & 2....Respondent(s)
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Appearance:
MR PARTHIV A BHATT, ADVOCATE for the Petitioner(s) No. 1
MR HARSHEEL SHUKLA, AGP for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 23/01/2015
ORAL ORDER
RULE. Mr.Shukla, the learned AGP waives service of notice of rule for and on behalf of the respondent no.3 - Jail Authority. The respondent nos.1 and 2 be served directly.
Registry is directed to list this matter for final hearing in seriatim considering the actual date of detention.
(J.B.PARDIWALA, J.) MOIN Page 1 of 1