Gujarat High Court
Rameshchandra Tulsidas Vachhani vs State Of Gujarat & 3 on 22 January, 2018
Author: N.V.Anjaria
Bench: N.V.Anjaria
C/SCA/14936/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 14936 of 2017
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RAMESHCHANDRA TULSIDAS VACHHANI....Petitioner(s)
Versus
STATE OF GUJARAT & 3....Respondent(s)
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Appearance:
SAN ASSOCIATES LLP, ADVOCATE for the Petitioner(s) No. 1
GOVERNMENT PLEADER for the Respondent(s) No. 1
MR AMAR D MITHANI, ADVOCATE for the Respondent(s) No. 2 - 3
NOTICE SERVED BY DS for the Respondent(s) No. 4
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CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA
Date : 22/01/2018
ORAL ORDER
Since complaint is coming-forth from the side of the petitioner that subsistence allowance is not paid.
On the next date, learned advocate Mr.Amar Mithani shall place on record the details with regard to payment of subsistence allowance and if subsistence allowance is not paid, learned advocate shall see to it that in accordance with law the same is paid. This is, however, without prejudice to the rights and contentions of either side.
Stand over to 30th January, 2018.
(N.V.ANJARIA, J.) Anup Page 1 of 1 HC-NIC Page 1 of 1 Created On Mon Jan 22 23:41:43 IST 2018