Gujarat High Court
Divisional Contorller vs V.T. Vaghela & on 17 July, 2015
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt
C/SCA/11413/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 11413 of 2015
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DIVISIONAL CONTORLLER....Petitioner
Versus
V.T. VAGHELA & 1....Respondents
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Appearance:
MR GM JOSHI, ADVOCATE for the Petitioner
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CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
Date : 17/07/2015
ORAL ORDER
Rule returnable on 27.08.2015. In the meantime and till the returnable date, the award impugned shall remain stayed for the reason of patent irregularity in cause of action and inadvertent delay in preferring the reference.
(S.R.BRAHMBHATT, J.) Pankaj Page 1 of 1