Gujarat High Court
Virendra Kumar Sharma vs The Inspector General And Chief ... on 9 August, 2019
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt, A. P. Thaker
C/SCA/5233/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 5233 of 2019
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VIRENDRA KUMAR SHARMA
Versus
THE INSPECTOR GENERAL AND CHIEF SECURITY
COMMISSIONER
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Appearance:
PRITHU PARIMAL(9025) for the Petitioner
MR RAVI KARNAVAT(1650) for the Respondent Nos. 1, 2
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CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
and
HONOURABLE DR.JUSTICE A. P. THAKER
Date : 09/08/2019
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE S.R.BRAHMBHATT) Shri Karnavat, learned advocate for the respondents seeks time to place on record the Circular No.67 along with paragraph no.18, as referred in the order impugned. At his request, matter is kept on 29.08.2019.
The ad-interim arrangement permitting adjournment in the departmental proceedings shall continue till then.
(S.R.BRAHMBHATT, J.) (A. P. THAKER, J.) Pankaj Page 1 of 1 Downloaded on : Sat Aug 10 00:50:51 IST 2019