Gujarat High Court
Mukesh @ Ballu Balram Kavandar ... vs State Of Gujarat & 2 on 3 May, 2016
Author: P.P.Bhatt
Bench: P.P.Bhatt
C/SCA/7339/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 7339 of 2016
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MUKESH @ BALLU BALRAM KAVANDAR (MADRASI)....Petitioner(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
O I PATHAN , ADVOCATE for the Petitioner(s) No. 1
MR HARDIK VORA, AGP for the respondent No.3
ADVANCE COPY SERVED TO GP/PP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE P.P.BHATT
Date : 03/05/2016
ORAL ORDER
Rule. Mr.Hardik Vora, learned Additional Government Pleader waives service of notice of rule on behalf of respondent No.3.
Registry is directed to list the matter as per seriatim.
Direct service for rest of the respondents is permitted.
(P.P.BHATT, J.) Ashish Tripathi Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed May 04 05:12:27 IST 2016