Gujarat High Court
Patel Kantilal Tribhovandas vs State Of Gujarat on 4 January, 2021
Author: A.G.Uraizee
Bench: A.G.Uraizee
C/SCA/16962/2020 ORDER
IN THEHIGHCOURTOF GUJARATAT AHMEDABAD
R/SPECIALCIVILAPPLICATIONNO. 16962of 2020
==========================================================
PATELKANTILALTRIBHOVANDAS Versus STATEOF GUJARAT ========================================================== Appearance:
MRCP CHAMPANERI(5920)for the Petitioner(s)No. 1 ADVANCECOPYSERVEDTO GOVERNMENTPLEADER/PP(99)for the Respondent(s)No. 1 MRASHISHH SHAH(2142)for the Respondent(s)No. 3 NOTICENOTRECDBACK(3)for the Respondent(s)No. 2 ========================================================== CORAM: HONOURABLE MR. JUSTICE A.G.URAIZEE Date: 04/01/2021 ORALORDER Present petition arises from the Co-operative Societies Act.
As per current roster, the matters i.e. Special Civil Application pertaining to non-service arising from the Co-
operative Societies Act are assigned to co-ordinate Bench.
In view of above, registry is directed to verify and place the matter before appropriate Bench.
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