Gujarat High Court
Viramgam Taluka Anusubhit Jati & vs State Of Gujarat & 3 on 25 October, 2017
Author: Biren Vaishnav
Bench: Biren Vaishnav
C/LPA/1832/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS PATENT APPEAL NO. 1832 of 2017
In SPECIAL CIVIL APPLICATION NO. 18538 of 2017
With
CIVIL APPLICATION NO. 13750 of 2017
In
LETTERS PATENT APPEAL NO. 1832 of 2017
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VIRAMGAM TALUKA ANUSUBHIT JATI & 1....Appellant(s)
Versus
STATE OF GUJARAT & 3....Respondent(s)
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Appearance:
MR TATTVAM K PATEL, ADVOCATE for the Appellant(s) No. 1 - 2
MR. VENUGOPAL PATEL, ASSISTANT GOVERNMENT PLEADER for the
Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE BIREN VAISHNAV
Date : 25/10/2017
ORAL ORDER
Notice returnable on 01st November, 2017. Status quo to be maintained by both the parties, till then.
Direct service, today, is permitted.
(BIREN VAISHNAV, J.) Bimal Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed Oct 25 22:57:27 IST 2017