Gujarat High Court
Ranjitsinh Natvarsinh Dabhi vs State Of Gujarat & 2 on 8 December, 2016
Author: Sonia Gokani
Bench: Sonia Gokani
C/SCA/20457/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 20457 of 2016
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RANJITSINH NATVARSINH DABHI....Petitioner(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
MR.HIREN M MODI, ADVOCATE for the Petitioner(s) No. 1
MR WADHWA, AGP for the Respondent(s) No. 1
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CORAM: HONOURABLE MS JUSTICE SONIA GOKANI
Date : 08/12/2016
ORAL ORDER
1. The petitioner is before this Court seeking the quashment of the order of respondent No.1 - Director General of Police passed in Revision Application No.114 of 2015 dated 19/06- 07/2016 aggrieved by the dismissal of his Revision Application. It is the say of the petitioner that, the appeal had been preferred under the Gujarat Police Act, 1951 under the applicable section / rules.
2. Notice returnable on 26.12.2016. Mr.Wadhwa, learned Assistant Government Pleader waives service of notice on behalf of the respondent - State.
(MS SONIA GOKANI, J.) Amit Page 1 of 1 HC-NIC Page 1 of 1 Created On Thu Jun 22 00:12:05 IST 2017