Gujarat High Court
Pravinkumar Vrajlal Sedani vs State Of Gujarat on 28 July, 2021
Author: Nikhil S. Kariel
Bench: Nikhil S. Kariel
C/SCA/11790/2009 IA ORDER DATED: 28/07/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FIXING DATE OF EARLY HEARING) NO. 1
of 2021
In R/SPECIAL CIVIL APPLICATION NO. 11790 of 2009
============================================
PRAVINKUMAR VRAJLAL SEDANI Versus COLLECTOR ============================================ Appearance:
MR AMIT MISTRI FOR MR AMAR D MITHANI for the PETITIONER(s) No. MR ISHAN JOSHI AGP for the RESPONDENT(s) No. MR KV SHELAT for the RESPONDENT(s) No. ============================================ CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL Date : 28/07/2021 IA ORDER Heard learned Advocate Shri Amit Mistry for learned Advocate Shri Amar Mithani for the applicant and learned AGP Shri Ishan Joshi for the respondent - State. None appears for remaining respondent.
Rule. Learned AGP Shri waives service of Rule on behalf of the respondent No.1 - State.
By way of this application, the applicant prays for fixing the Special Civil Application No.11790 of 2009 for hearing on any early date as may be convenient to this Court.
Having regard to the submissions made by learned Advocate Shri Mistri and having regard to the averments made in the application, Special Civil Application No.11790 of 2009 shall be listed for hearing in the week starting from 31.08.2021.
In view of the above, this application is disposed of as allowed. Rule is made absolute.
(NIKHIL S. KARIEL,J) Y.N. VYAS Page 1 of 1 Downloaded on : Thu Jul 29 09:50:26 IST 2021