Gujarat High Court
Aye Shri Khodiyar Harijan Co Op Society ... vs State Of Guarat Thro.Revenue ... on 8 January, 2015
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt
C/CA/13957/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR ORDERS) NO. 13957 of 2014
In CIVIL APPLICATION NO. 6717 of 2013
In SPECIAL CIVIL APPLICATION NO. 8397 of 2013
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AYE SHRI KHODIYAR HARIJAN CO OP SOCIETY LTD....Applicant(s)
Versus
STATE OF GUARAT THRO.REVENUE SECRETARY(APPEAL) &
3....Respondent(s)
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Appearance:
MR. KSHITIJ P VAKIL, ADVOCATE for the Applicant(s) No. 1
MS.VRUNDA SHAH AGP. GOVERNMENT PLEADER for the Respondent(s)
No. 1
MR. NIRAV D TRIVEDI, ADVOCATE for the Respondent(s) No. 4
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CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
Date : 08/01/2015
ORAL ORDER
Learned counsel appearing for the applicant submits that the orders whereby the clarification is sought is passed by Hon'ble Ms. Justice Harsha Devani, office may examine and obtain appropriate orders for placement of the matters.
(S.R.BRAHMBHATT, J.) mary Page 1 of 1