Gujarat High Court
Shokatali Barkatali Hemani vs State Of Gujarat & on 19 January, 2015
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
C/SCA/18564/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 18564 of 2014
================================================================
SHOKATALI BARKATALI HEMANI....Petitioner(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
================================================================
Appearance:
MS. KRUTI M SHAH, ADVOCATE for the Petitioner(s) No. 1
GOVERNMENT PLEADER for the Respondent(s) No. 1
NOTICE SERVED for the Respondent(s) No. 1 - 2
================================================================
CORAM: HONOURABLE SMT. JUSTICE ABHILASHA
KUMARI
Date : 19/01/2015
ORAL ORDER
Mr.Udit Mehta, learned Assistant Government Pleader submits that the affidavit-in-reply is ready and will be filed with the Registry during the course of the day. He prays for adjournment.
Learned Assistant Government Pleader may take instructions regarding the willingness of the petitioner to pay the penalty for overloading the vehicle. List on 3rd February, 2015.
(SMT. ABHILASHA KUMARI, J.) vijay Page 1 of 1