Gujarat High Court
Vishnubhai Naginbhai Desai & Ors. vs State Of Gujarat & Anr. on 23 February, 2007
Author: R.S.Garg
Bench: R.S.Garg
SCA/10787/1993 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 10787 OF 1993
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VISHNUBHAI NAGINBHAI DESAI & ORS. Petitioner(s)
Versus
STATE OF GUJARAT & ANR. Respondent(s)
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Appearance :
None for Petitioner(s) : 1 6.
Shri A.Y. Kogje, Asst. Government Pleader for Respondent(s) : 1.
None for Respondent(s) : 2.
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CORAM : HONOURABLE MR.JUSTICE R.S.GARG
Date : 23/02/2007
ORAL ORDER
None for the petitioners.
Shri A.Y. Kogje, learned Counsel for respondent No.1. The petition is dismissed for want of prosecution. Rule is discharged. Interim relief, if any, is vacated. No costs.
[R.S.Garg, J.] kamlesh*