Gujarat High Court
State Of vs Shankarbhai on 2 July, 2013
Author: Ravi R.Tripathi
Bench: Ravi R.Tripathi, Mohinder Pal
STATE OF GUJARAT THRO. COLLECTOR, AHMEDABADV/SSHANKARBHAI PRAHALADBHAI PATEL C/CA/2717/2012 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CIVIL APPLICATION (FOR JOINING PARTY) NO. 2717 of 2012 In CIVIL APPLICATION NO. 1272 of 2007 In LETTERS PATENT APPEAL NO. 814 of 2011 In SPECIAL CIVIL APPLICATION NO. 9327 of 2006 ======================================================================= STATE OF GUJARAT THRO. COLLECTOR, AHMEDABAD & 1....Applicant(s) Versus SHANKARBHAI PRAHALADBHAI PATEL & 25....Respondent(s) ======================================================================= Appearance: MR RA RINDANI, AGP for the Applicant(s) No. 1 - 2 MR MEHUL SHARAD SHAH, ADVOCATE for the Respondent(s) No. 6 - 7 , 8.1 - 8.6 , 9 - 10 , 11.1 - 11.4 , 12.1 - 12.8 , 13.1 - 13.5 , 17.2 - 17.5 , 18 , 19.1 - 19.5 , 20 - 25 , 26.1 - 26.5 MR PARTHIV B SHAH, ADVOCATE for the Respondent(s) No. 1.1 - 1.2 MS ARCHANA R ACHARYA, ADVOCATE for the Respondent(s) No. 2 - 3 RULE SERVED for the Respondent(s) No. 1.1 - 1.2 , 6 - 7 , 9 - 10 , 14 - 16 , 18 , 20 , 21.1 - 21.4 , 22 , 24 - 25 UNSERVED-EXPIRED (R) for the Respondent(s) No. 5 , 23 ======================================================================= CORAM: HONOURABLE MR.JUSTICE RAVI R.TRIPATHI and HONOURABLE MR.JUSTICE MOHINDER PAL Date : 02/07/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE RAVI R.TRIPATHI) The matter was mentioned in the morning for priority by learned Advocate Mr.Parthiv B.Shah for respondent Nos.1.1 and 1.2.
When the matter is called out, learned Advocate Mr.Parthiv B.Shah is not present.
Learned AGP Mr.Rindani prays for two days time as he is awaiting written instructions from the Government officers. The matter is adjourned to 05.07.2013.
(RAVI R.TRIPATHI, J.) (MOHINDER PAL, J.) SHITOLE Page 2 of 2