Gujarat High Court
Alfazmiya Ahmedmiya Shaikh & vs Chief Officer Bardoli Nagarpalika & on 18 March, 2016
Author: A.J.Desai
Bench: A.J.Desai
C/SCA/16042/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 16042 of 2015
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ALFAZMIYA AHMEDMIYA SHAIKH & 1....Petitioner(s)
Versus
CHIEF OFFICER BARDOLI NAGARPALIKA & 1....Respondent(s)
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Appearance:
MR MEHULSHARAD SHAH, ADVOCATE for the Petitioner(s) No. 1 - 2
GOVERNMENT PLEADER for the Respondent(s) No. 2
MR KAUSHAL D PANDYA, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 18/03/2016
ORAL ORDER
Mr.Kaushal D. Pandya, learned advocate appearing on behalf of respondent no.1 seeks time to file an affidavit-in-reply. Hence, the matter is adjourned to 21.04.2016. The copy of affidavit-in-reply shall be supplied to concerned learned advocates appearing on behalf of the respective parties on or before 31.03.2016. The affidavit-in-rejoinder, if any, shall be filed on or before 13.04.2016.
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