Gujarat High Court
Gajabsinh Abhesinh Paramar vs The State Of Gujarat & 3 on 28 November, 2017
Author: K.M.Thaker
Bench: K.M.Thaker
C/SCA/14501/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 14501 of 2015
GAJABSINH ABHESINH PARAMAR....Petitioner(s)
Versus
THE STATE OF GUJARAT & 3....Respondent(s)
Appearance:
MR DEVDIP BRAHMBHATT, ADVOCATE for the Petitioner(s) No. 1
MR AMIT BAROT AGP for the Respondent(s) No. 1
MR RAKESH PATEL AGP for the Respondent(s) No. 1
MR HS MUNSHAW, ADVOCATE for the Respondent(s) No. 3
NOTICE SERVED BY DS for the Respondent(s) No. 2 , 4
CORAM: HONOURABLE MR.JUSTICE K.M.THAKER
Date : 28/11/2017
ORAL ORDER
Heard learned advocate for the petitioner and learned advocate for the respondent.
The details mentioned by the petitioner and/or the contention raised in the petition are not controverted.
The petitioner has placed reliance on the decision in case of Kandoi Chimanlal Brijlal & Ors. v. State of Gujarat & Ors. [2013 (1) GLH 766].
Having regard to the relief prayed for by the petitioner and his contentions, the petition deserves consideration.
RULE.
(K.M.THAKER, J.) Page 1 of 2 HC-NIC Page 1 of 2 Created On Tue Nov 28 23:43:24 IST 2017 C/SCA/14501/2015 ORDER kdc Page 2 of 2 HC-NIC Page 2 of 2 Created On Tue Nov 28 23:43:24 IST 2017