Gujarat High Court
Gujarat Chapter Of Radiological And ... vs State Of Gujarat on 17 January, 2019
Author: Vipul M. Pancholi
Bench: Vipul M. Pancholi
C/SCA/2032/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 2032 of 2018
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GUJARAT CHAPTER OF RADIOLOGICAL AND
IMAGING ASSOCIATION
Versus
STATE OF GUJARAT
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Appearance:
MR KIRTIDEV R DAVE(3267) for the PETITIONER(s) No. 1,2
ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP(99) for
the RESPONDENT(s) No. 1
MR DEVANG VYAS(2794) for the RESPONDENT(s) No. 2
MS RV ACHARYA(1124) for the RESPONDENT(s) No. 4
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CORAM: HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
Date : 17/01/2019
ORAL ORDER
Notice returnable on 18th February, 2019. Learned advocate, Ms. R.V. Acharya waives service of notice for respondent no.4. In the meantime, the respondents shall not take any coercive action against the petitioners. Direct service through RPAD is permitted qua respondent nos.1 to 3.
(VIPUL M. PANCHOLI, J.) Gautam Page 1 of 1