Gujarat High Court
Bhaveshkumar Karshan Kanjariya vs State Of Gujarat & 2 on 7 April, 2017
Author: S.G. Shah
Bench: S.G. Shah
C/SCA/7052/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 7052 of 2017
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BHAVESHKUMAR KARSHAN KANJARIYA....Petitioner(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
MR SAMIR B GOHIL, ADVOCATE for the Petitioner(s) No. 1
MR JANAK RAVAL, AGP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.G. SHAH
Date : 07/04/2017
ORAL ORDER
Petitioner is permitted to correct the spelling, so as to read "he" in place of "she".
Notice returnable on 03.07.2017. Learned AGP waives service of notice on behalf of the respondent - State only on receipt of full set of pleadings within two days, if not provided till date.
Both the parties shall complete the pleadings before returnable date.
One post is to be kept vacant. However, respondent shall complete the selection process but in that case, result of the petitioner be kept in sealed cover.
Direct service TODAY is permitted.
(S.G. SHAH, J.) Page 1 of 2 HC-NIC Page 1 of 2 Created On Sat Apr 08 00:51:26 IST 2017 C/SCA/7052/2017 ORDER drashti Page 2 of 2 HC-NIC Page 2 of 2 Created On Sat Apr 08 00:51:26 IST 2017