Gujarat High Court
Sidsar Shampara Telibiya Utpaddak ... vs State Of Gujarat Thro Addl.Secretary & 4 on 15 March, 2016
Author: Akil Kureshi
Bench: Akil Kureshi, Z.K.Saiyed
C/SCA/2856/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 2856 of 2013
With
SPECIAL CIVIL APPLICATION NO. 10725 of 2013
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SIDSAR SHAMPARA TELIBIYA UTPADDAK CO.OP SOCEITY LTD &
3....Petitioner(s)
Versus
STATE OF GUJARAT THRO ADDL.SECRETARY & 4....Respondent(s)
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Appearance:
MR TULSHI R SAVANI, ADVOCATE for the Petitioner(s) No. 1 - 4
GOVERNMENT PLEADER for the Respondent(s) No. 1
MR VC VAGHELA, ADVOCATE for the Respondent(s) No. 5
RULE SERVED for the Respondent(s) No. 1 - 5
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE Z.K.SAIYED
Date : 15/03/2016
ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) We are informed that these petitions involve question of election to APMCs, a subject which is now assigned to the learned Single Judge.
To be placed before the appropriate Court accordingly.
(AKIL KURESHI, J.) Page 1 of 2 HC-NIC Page 1 of 2 Created On Wed Mar 16 02:59:00 IST 2016 C/SCA/2856/2013 ORDER (Z.K.SAIYED, J.) Jyoti Page 2 of 2 HC-NIC Page 2 of 2 Created On Wed Mar 16 02:59:00 IST 2016