Gujarat High Court
Trivedi Shakutalaben Ambalal 1 & 7 vs State Of Gujarat - Through Thedirector ... on 18 July, 2016
Author: N.V.Anjaria
Bench: N.V.Anjaria
C/SCA/207/2011 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 207 of 2011
With
SPECIAL CIVIL APPLICATION NO. 4146 of 2011
With
SPECIAL CIVIL APPLICATION NO. 4147 of 2011
With
SPECIAL CIVIL APPLICATION NO. 4149 of 2011
With
SPECIAL CIVIL APPLICATION NO. 4150 of 2011
With
SPECIAL CIVIL APPLICATION NO. 4152 of 2011
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TRIVEDI SHAKUTALABEN AMBALAL 1 & 7....Petitioner(s)
Versus
STATE OF GUJARAT - THROUGH THEDIRECTOR SOCIAL SECURITY &
3....Respondent(s)
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Appearance:
MR SUNIL K SHAH, ADVOCATE for the Petitioner(s) No. 1 - 8
GOVERNMENT PLEADER for the Respondent(s) No. 1
MR MANOJ N POPAT, ADVOCATE for the Respondent(s) No. 2
NOTICE SERVED for the Respondent(s) No. 3
SERVED BY RPAD - (N) for the Respondent(s) No. 4
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CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA
Date : 18/07/2016
COMMON ORAL ORDER
The petitions have been placed before this Bench pursuant to decision of the Full Bench with regard to the status of the respondent-Board that it is a State within the meaning of Article 12 of the Constitution.
Respondents shall file their reply to the subject matter controversy before the next date. Stand Page 1 of 2 HC-NIC Page 1 of 2 Created On Wed Jul 20 02:58:09 IST 2016 C/SCA/207/2011 ORDER over to 03rd August, 2016.
(N.V.ANJARIA, J.) Anup Page 2 of 2 HC-NIC Page 2 of 2 Created On Wed Jul 20 02:58:09 IST 2016