Gujarat High Court
Chandulal Gordhandas vs State Of Gujarat Thro on 4 March, 2013
Author: Chief Justice
Bench: Bhaskar Bhattacharya
CHANDULAL GORDHANDAS RANODRIYAV/SSTATE OF GUJARAT THRO SECRETARY C/MCA/400/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD MISC.CIVIL APPLICATION (FOR MODIFICATION OF ORDER) NO. 400 of 2013 In LETTERS PATENT APPEAL NO. 2117 of 2011 In SPECIAL CIVIL APPLICATION NO. 17803 of 2011 ================================================================ CHANDULAL GORDHANDAS RANODRIYA & 2....Applicant(s) Versus STATE OF GUJARAT THRO SECRETARY & 3....Opponent(s) ================================================================ Appearance: MR SANJAY D SUTHAR, ADVOCATE for the Applicant(s) No. 1 - 3 GOVERNMENT PLEADER for the Opponent(s) No. 1 ================================================================ CORAM: HONOURABLE THE CHIEF JUSTICE MR. BHASKAR BHATTACHARYA and HONOURABLE MR.JUSTICE J.B.PARDIWALA Date : 04/03/2013 ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. BHASKAR BHATTACHARYA) To enable the learned Assistant Government Pleader to take instructions in the matter, let the matter appear on 11th March, 2013.
(BHASKAR BHATTACHARYA, CJ.) (J.B.PARDIWALA, J.) shekhar Page 1 of 1