Gujarat High Court
Aniruddhsinh Temubha vs Executive Engineer & 2 on 26 November, 2014
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt
C/SCA/17066/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 17066 of 2014
To
SPECIAL CIVIL APPLICATION NO. 17072 of 2014
with
SPECIAL CIVIL APPLICATION NO. 17074 of 2014
with
SPECIAL CIVIL APPLICATION NO. 17123 of 2014
To
SPECIAL CIVIL APPLICATION NO. 17125 of 2014
with
CIVIL APPLICATION NO. 13029 of 2014
To
CIVIL APPLICATION NO. 13034 of 2014
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ANIRUDDHSINH TEMUBHA....Petitioner
Versus
EXECUTIVE ENGINEER & 2....Respondents
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Appearance:
MR NILESH M SHAH, ADVOCATE for the Petitioner
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CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
Date : 26/11/2014
COMMON ORAL ORDER
Office objections to be removed on or before 22.12.2014, failing which, the matter will stand dismissed for non-prosecution.
Registry is directed to keep copy of this order in each matter.
(S.R.BRAHMBHATT, J.) pallav Page 1 of 1