Gujarat High Court
Bina Kantilal Parikh & vs State Of Gujarat & on 2 May, 2017
Author: S.G. Shah
Bench: S.G. Shah
C/CA/5478/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR DIRECTION) NO. 5478 of 2017
In SPECIAL CIVIL APPLICATION NO. 4831 of 2017
With
SPECIAL CIVIL APPLICATION NO. 4831 of 2017
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BINA KANTILAL PARIKH & 1....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR VIMAL A PUROHIT, ADVOCATE for the Applicant(s) No. 1 - 2
ADVANCE COPY SERVED TO GP/PP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.G. SHAH
Date : 02/05/2017
ORAL ORDER
Notice, returnable on 26.7.2017. Learned AGP waives service of notice for respondent No.1. Interim relief in terms of paragraph 6(B) is granted till then.
(S.G. SHAH, J.) binoy Page 1 of 1 HC-NIC Page 1 of 1 Created On Mon Aug 14 06:08:15 IST 2017