Gujarat High Court
Shobhanaben Dhaneshbhai Gaavit vs Roopdevji Prabhatji Sisodiya & 3 on 5 September, 2017
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
C/SCA/14884/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 14884 of 2017
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SHOBHANABEN DHANESHBHAI GAAVIT....Petitioner(s)
Versus
ROOPDEVJI PRABHATJI SISODIYA & 3....Respondent(s)
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Appearance:
MS DHARA M SHAH, ADVOCATE for the Petitioner(s) No. 1
MR UTKARSH SHARMA, AGP for the Respondent(s) No. 4
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 05/09/2017
ORAL ORDER
RULE returnable on 1st December 2017. Mr.Sharma, the learned AGP, waives service of notice of rule for and on behalf of the respondent no.4. Direct service to the respondent no.3. Let there be an ad-interim order in terms of para 9(C).
(J.B.PARDIWALA, J.) MOIN Page 1 of 1 HC-NIC Page 1 of 1 Created On Sun Sep 10 04:10:37 IST 2017