Gujarat High Court
Rameshbhai Ganeshbhai Chaudhri vs State Of Gujarat & 2 on 19 August, 2015
Author: Akil Kureshi
Bench: Akil Kureshi, Mohinder Pal
C/SCA/1340/2010 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 1340 of 2010
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RAMESHBHAI GANESHBHAI CHAUDHRI....Petitioner(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
MR DIPEN DESAI, ADVOCATE for the Petitioner(s) No. 1
MR DHAVAN JAYSWAL, AGP for the Respondent(s) No. 1
NOTICE SERVED BY DS for the Respondent(s) No. 1 - 3
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE MOHINDER PAL
Date : 19/08/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Learned counsel for the petitioner stated that with passage of time, this petition has become infructuous. Petition is disposed of accordingly.
(AKIL KURESHI, J.) (MOHINDER PAL, J.) Jyoti Page 1 of 1 HC-NIC Page 1 of 1 Created On Sat Aug 22 00:28:42 IST 2015