Gujarat High Court
Vaghela vs State on 24 February, 2012
Author: Akil Kureshi
Bench: Akil Kureshi
Gujarat High Court Case Information System
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MCA/3094/2011 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC.CIVIL
APPLICATION - FOR CONTEMPT No. 3094 of 2011
In
MISC.CIVIL
APPLICATION - FOR DIRECTION No. 1278 of 2011
In
CIVIL APPLICATION - FOR DIRECTION No. 1229 of 2011
=========================================================
VAGHELA
RAMESH MAVJIBHAI & 5 - Applicant(s)
Versus
STATE
OF GUJARAT & 10 - Opponent(s)
=========================================================
Appearance
:
MRMPSHAH
for
Applicant(s) : 1 - 6.MS. KRUTI M SHAH for Applicant(s) : 1 -
6.
NOTICE SERVED for Opponent(s) : 1 - 2, 4, 6,10 - 11.
NOTICE
SERVED BY DS for Opponent(s) : 3,
NOTICE NOT RECD BACK for
Opponent(s) : 5,8 - 9.
NOTICE UNSERVED for Opponent(s) :
7,
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE AKIL KURESHI
and
HONOURABLE
MR.JUSTICE C.L. SONI
Date
: 24/02/2012
ORAL
ORDER
(Per : HONOURABLE MR.JUSTICE AKIL KURESHI) Pursuant to our order dated 10/2/2012, one Shri Dinakarbhai B. Makwana, Trustee of the Dalit Vikas Samarpan Trust, Bharuch - respondent no. 3 is present before this Court. His advocate, learned advocate Shri Solanki prayed for time to file reply. At his request, s. o. to 5/3/2012. It is directed that said Shri Dinkarbhai B. Makwana shall remain personally present before this Court on the next date of hearing and on all subsequents date unless by order passed by the Court he is exempted from such personal present.
(AKIL KURESHI, J) (C.L.SONI, J) asma Top