Gujarat High Court
Idar vs Harshi on 24 March, 2011
Author: M.R. Shah
Bench: M.R. Shah
Gujarat High Court Case Information System
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SCA/15768/2010 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 15768 of 2010
======================================
IDAR
MUNICIPAL BUREAU - Petitioner
Versus
HARSHI
SHADULLAH AHMEDBHAI - Respondent
======================================
Appearance :
MR
VIJAY H NANGESH for the Petitioner.
MRHARSHADKPATEL for the
Respondent.
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CORAM
:
HONOURABLE
MR.JUSTICE M.R. SHAH
Date
: 24/03/2011
ORAL
ORDER
1. Learned advocate appearing on behalf of the respondent is absent, when the matter is called out.
2. RULE.
Ad-interim relief granted earlier is directed to be continued as interim relief till final disposal.
[M.R.SHAH,J] *dipti Top