Gujarat High Court
Chief Secretary - State Of Gujarat vs Pucl Gujarat Chapter & Ors on 12 September, 2014
Bench: Chief Justice, J.B.Pardiwala
C/MCA/2136/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC.CIVIL APPLICATION (FOR CLARIFICATION) NO. 2136 of
2014
In
MISC.CIVIL APPLICATION NO. 2765 of 2013
In
WRIT PETITION (PIL) NO. 216 of 2012
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CHIEF SECRETARY - STATE OF GUJARAT
Versus
PUCL GUJARAT CHAPTER & ORS.
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Appearance:
MR PK JANI, ADDL. ADVOCATE GENERAL for the Applicant.
MR AJ YAGNIK, ADVOCATE for the Opponents.
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CORAM: HONOURABLE THE CHIEF JUSTICE
MR. BHASKAR BHATTACHARYA
and
HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 12/09/2014
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. BHASKAR BHATTACHARYA) Mr. P.K. Jani, the learned Additional Advocate General appearing for the applicant State states that he has instructions not to press this Misc. Civil Application. The application is, thus, dismissed as not pressed. We make it clear that we have not gone into the merits of the application.
The written instructions dated 11.09.2014 given to Mr. Jani by the State of Gujarat be kept with the records.
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