Gujarat High Court
Niranjan M Shah vs State Of Gujarat & 2 on 12 August, 2016
Author: R.Subhash Reddy
Bench: R.Subhash Reddy, Vipul M. Pancholi
C/LPA/707/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS PATENT APPEAL NO. 707 of 2016
In SPECIAL CIVIL APPLICATION NO. 8198 of 2012
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NIRANJAN M SHAH....Appellant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
MR AJ YAGNIK, ADVOCATE for the Appellant(s) No. 1
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CORAM: HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH
REDDY
and
HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
Date : 12/08/2016
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY) Notice returnable on 2.9.2016. Learned AGP Mr.Jayswal waives service of notice for all the respondents. Learned advocate for the appellant to serve a copy of the petition to learned Assistant Government Pleader. Direct service is permitted.
(R. SUBHASH REDDY, CJ) (VIPUL M. PANCHOLI, J.) Page 1 of 2 HC-NIC Page 1 of 2 Created On Sat Aug 13 04:24:55 IST 2016 C/LPA/707/2016 ORDER Srilatha Page 2 of 2 HC-NIC Page 2 of 2 Created On Sat Aug 13 04:24:55 IST 2016