Gujarat High Court
Parimal Lalubhai Patel vs State Of Gujarat & 2 on 29 March, 2017
Author: S.H.Vora
Bench: S.H.Vora
C/SCA/5913/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 5913 of 2017
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PARIMAL LALUBHAI PATEL....Petitioner(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
MR. KISHAN H DAIYA, ADVOCATE for the Petitioner(s) No. 1
MR.KISHAN PRAJAPATI, ADVOCATE for the Petitioner(s) No. 1
ADVANCE COPY SERVED TO GP/PP for the Respondent(s) No. 1
NOTICE NOT RECD BACK for the Respondent(s) No. 1 - 3
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 29/03/2017
ORAL ORDER
Learned AGP Mr. Krutik Parikh, places on record communication dated 23.2.2017, whereby it is communicated to the office of the Government Pleader that proposal to detain the petitioner under the PASA Act, has been rejected. The said communication is ordered to be taken on record. Under the circumstances, present petition stands disposed of as having become infructuous. Notice is discharged.
(S.H.VORA, J.) shekhar Page 1 of 1 HC-NIC Page 1 of 1 Created On Mon Aug 14 21:47:42 IST 2017