Gujarat High Court
Narendra Chaudhary vs Bopal Gram Panchayat & on 27 July, 2015
Author: C.L.Soni
Bench: C.L. Soni
C/SCA/18501/2007 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 18501 of 2007
With
SPECIAL CIVIL APPLICATION NO. 18001 of 2007
With
SPECIAL CIVIL APPLICATION NO. 18002 of 2007
With
SPECIAL CIVIL APPLICATION NO. 18003 of 2007
With
SPECIAL CIVIL APPLICATION NO. 18004 of 2007
With
SPECIAL CIVIL APPLICATION NO. 17908 of 2007
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NARENDRA CHAUDHARY....Petitioner(s)
Versus
BOPAL GRAM PANCHAYAT & 1....Respondent(s)
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Appearance:
M/S TRIVEDI & GUPTA, ADVOCATE for the Petitioner(s) No. 1
MR. JANAK RAVAL, AGP for the Respondent(s) No. 2
MR BM MANGUKIYA, ADVOCATE for the Respondent(s) No. 1
MS BELA A PRAJAPATI, ADVOCATE for the Respondent(s) No. 1
RULE SERVED for the Respondent(s) No. 1 - 2
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CORAM: HONOURABLE MR.JUSTICE C.L. SONI
Date : 27/07/2015
ORAL ORDER
These matters were called out thrice. However, nobody has appeared for the petitioners in any of the calls. Hence, dismissed for default. Rule discharged. Interim relief stands vacated.
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