Gujarat High Court
Majid Bilalbhai Akbani Proprietor Of ... vs State Of Gujarat on 13 October, 2020
Author: Vikram Nath
Bench: Vikram Nath, J.B.Pardiwala
C/SCA/12754/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 12754 of 2020
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MAJID BILALBHAI AKBANI PROPRIETOR OF M/S IMRAN IMPEX
Versus
STATE OF GUJARAT & 3 other(s)
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Appearance:
MR TUSHAR HEMANI, SENIOR ADVOCATE WITH MS VAIBHAVI K
PARIKH(3238) for the Petitioner(s) No. 1
MR CHINTAN DAVE, AGP for the Respondent(s) No. 1
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CORAM:HONOURABLE THE CHIEF JUSTICE MR. VIKRAM NATH
and
HONOURABLE MR. JUSTICE J.B.PARDIWALA
Date : 13/10/2020
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. VIKRAM NATH) We have heard Shri Tushar Hemani, learned Senior Advocate assisted by Ms. Vaibhavi Parikh, learned counsel for the petitioner and Shri Chintan Dave, learned AGP for the State respondents on advance notice.
Shri Dave to obtain instructions in the matter within 48 hours. List this case again on Friday i.e. 16.10.2020 in top 10 cases.
(VIKRAM NATH, CJ) (J. B. PARDIWALA, J) A. B. VAGHELA / GAURAV THAKER Page 1 of 1 Downloaded on : Thu Oct 15 23:48:39 IST 2020