Gujarat High Court
Bavabhai Karshanbhai Korat vs Deputy Engineer on 1 September, 2015
Author: S.G.Shah
Bench: S.G.Shah
C/SCA/15695/2012 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 15695 of 2012
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BAVABHAI KARSHANBHAI KORAT....Petitioner(s)
Versus
DEPUTY ENGINEER....Respondent(s)
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Appearance:
MR GAURAV CHUDASAMA, ADVOCATE for the Petitioner(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.G.SHAH
Date : 01/09/2015
ORAL ORDER
Rule for final disposal, returnable on 3.11.2015. Interim relief in terms of paragraph 12(C) is granted till then. Direct service is permitted. Permitted to be served through the concerned Court. Process Server is permitted to affix the notice of rule at the given address, if it is not served in due course. Call for the R & P of Special Summary Suit no.74 of 2013.
(S.G.SHAH, J.) binoy Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed Sep 02 01:48:41 IST 2015