Gujarat High Court
Thakorbhai Alias Pranshankar Dayaram ... vs State Thro' Chief Secretary on 6 May, 2013
Author: S.G.Shah
Bench: S.G.Shah
THAKORBHAI ALIAS PRANSHANKAR DAYARAM PATEL/DESAI....Petitioner(s)V/SSTATE THRO' CHIEF SECRETARY C/SCA/8707/2004 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 8707 of 2004 ================================================================ THAKORBHAI ALIAS PRANSHANKAR DAYARAM PATEL/DESAI....Petitioner(s) Versus STATE THRO' CHIEF SECRETARY & 6....Respondent(s) ================================================================ Appearance: MR ASHOK N PARMAR, ADVOCATE for the Petitioner(s) No. 1 - 1.2.2 MR TARESH J BHATTJI, ADVOCATE for the Petitioner(s) No. 1 GOVERNMENT PLEADER for the Respondent(s) No. 1 MR SHAKEEL A QURESHI, ADVOCATE for the Respondent(s) No. 2 ================================================================ CORAM: HONOURABLE MR.JUSTICE S.G.SHAH Date : 06/05/2013 ORAL ORDER
Though nobody is present for the petitioner even in third call, considering the fact that matter is pertaining to pensionary benefit, it would be appropriate to adjourn it as a last chance. However, let there be notice to the petitioner that why his matter should not be disposed of in the next date of hearing.
(S.G.SHAH, J.) binoy Page 1 of 1