Gujarat High Court
Adarsh vs State on 5 September, 2011
Author: S.J.Mukhopadhaya
Bench: S.J. Mukhopadhaya
Gujarat High Court Case Information System
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LPA/1092/2011 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS
PATENT APPEAL No. 1092 of 2011
In
SPECIAL
CIVIL APPLICATION No. 6988 of 2011
WITH
CIVIL
APPLICATION No. 8832 of 2011
=========================================================
ADARSH
KELAVNI MANDAL & 1 - Appellant(s)
Versus
STATE
OF GUJARAT & 9 - Respondent(s)
=========================================================
Appearance
:
MR
CHIRAG B PATEL for Appellant(s) : 1 - 2.
MR PRANAV DAVE, ASST.
GOVT. PLEADER for Respondents : 1 &
3
=========================================================
CORAM
:
HONOURABLE
THE CHIEF JUSTICE MR. S.J. MUKHOPADHAYA
and
HONOURABLE
MR.JUSTICE J.B.PARDIWALA
Date
: 05/09/2011
ORAL
ORDER
(Per : HONOURABLE THE CHIEF JUSTICE MR. S.J. MUKHOPADHAYA) Let notice be issued on respondents.
Mr. Pranav Dave, learned Assistant Government Pleader accepts and waives notice on behalf of 1st and 3rd respondents. No further notice be issued on them. Learned counsel for the appellants shall serve a copy of the paper book on learned AGP by tomorrow.
Notice on rest of the respondents through Court. Direct Notice is also permitted.
Post the matter on 3rd October 2011.
Application for interim relief is rejected. The Civil Application stands disposed of accordingly.
[S.J. MUKHOPADHAYA, C.J] [J.B.PARDIWALA, J.] mathew Top