Gujarat High Court
Ghusabhai Jinabhai Bharola vs The State Of Gujarat on 10 December, 2020
Author: Bhargav D. Karia
Bench: Bhargav D. Karia
C/SCA/11531/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 11531 of 2020
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GHUSABHAI JINABHAI BHAROLA & 5 other(s)
Versus
THE STATE OF GUJARAT & 7 other(s)
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Appearance:
MR N R DESAI(6504) for the Petitioner(s) No. 1,2,3,4,5,6
MR SP MAJMUDAR(3456) for the Petitioner(s) No. 1,2,3,4,5,6
for the Respondent(s) No. 7
GOVERNMENT PLEADER(1) for the Respondent(s) No. 1
MR PJ KANABAR(1416) for the Respondent(s) No. 6,7.1,7.2,7.3,7.4,7.5,7.6
NOTICE SERVED BY DS(5) for the Respondent(s) No. 2,3,4,5,8
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CORAM: HONOURABLE MR. JUSTICE BHARGAV D. KARIA
Date : 10/12/2020
ORAL ORDER
Heard learned advocate Mr. S.P. Majmudar for the petitioner and learned advocate Mr. P.J. Kanabar for the respondent No.6, 7.1 to 7.6 through video conference.
Issue Rule returnable on 6th January, 2021. Learned advocate Mr. P.J. Kanabar waives service of notice of rule on behalf of respondent No.6, 7.1 to 7.6.
To be listed on top of the board.
(BHARGAV D. KARIA, J) Pradhyuman Page 1 of 1 Downloaded on : Sat Dec 12 03:19:13 IST 2020