Gujarat High Court
Balubha Ashabhai Manek vs Gujarat Water Supply And Sewarage Board on 12 June, 2019
Author: N.V.Anjaria
Bench: N.V.Anjaria
C/SCA/20894/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 20894 of 2017
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BALUBHA ASHABHAI MANEK & 1 other(s)
Versus
GUJARAT WATER SUPPLY AND SEWARAGE BOARD & 2 other(s)
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Appearance:
MR. MUKESH T MISHRA(5900) for the Petitioner(s) No. 1,2
MR DG CHAUHAN(218) for the Respondent(s) No. 1
NOTICE SERVED BY DS(5) for the Respondent(s) No. 2,3
RONAK D CHAUHAN(7709) for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA
Date : 12/06/2019
ORAL ORDER
Since learned advocate Mr. D. G. Chauhan for the respondent No.1 is to consider the applicability or otherwise of decision of this court in Ashwinbhai Maganbhai Bhalodiya vs. State of Gujarat being Special Civil Application No. 15294 of 2017 decided on 3.12.2017 to the point involved in the present petition, let the petition be listed at 2.30 p.m.. on 17.6.2019.
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