Gujarat High Court
Jaskubhai Amrabhai Dhadhal vs State Of Gujarat & 2 on 23 March, 2017
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
C/SCA/5419/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 5419 of 2017
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JASKUBHAI AMRABHAI DHADHAL....Petitioner(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
MR DIPAL R RAVAIYA, ADVOCATE for the Petitioner(s) No. 1
ADVANCE COPY SERVED TO GP/PP for the Respondent(s) No. 1
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CORAM: HONOURABLE SMT. JUSTICE ABHILASHA KUMARI
Date : 23/03/2017
ORAL ORDER
Heard Mr.Dipal R. Ravaiya, learned advocate for the petitioner.
Issue Notice, returnable on 03.05.2017.
Status quo, as it exists today qua the land in question, shall be maintained till then.
In addition to the normal mode of service, Direct Service is also permitted.
(SMT. ABHILASHA KUMARI, J.) sunil Page 1 of 1 HC-NIC Page 1 of 1 Created On Fri Mar 24 00:28:06 IST 2017