Gujarat High Court
Chaitanya Bansidhar Nagori vs Appropriate Authority ( Pc And Pndt ) And ... on 11 July, 2018
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
C/SCA/10623/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 10623 of 2018
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CHAITANYA BANSIDHAR NAGORI
Versus
APPROPRIATE AUTHORITY ( PC AND PNDT ) AND DEPUTY HEALTH
OFFICER
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Appearance:
MR DIPAK R DAVE(1232) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 1,2
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CORAM: HONOURABLE MS.JUSTICE BELA M. TRIVEDI
Date : 11/07/2018
ORAL ORDER
Notice to the respondents, returnable tomorrow.
Learned Advocate Mr.N.J.Shah, who is present in the Court states that he normally appears for respondent no.1 and waives service of notice on behalf of respondent no.1.
Learned AGP Mr.Tirthraj Pandya waives service of notice on behalf of Respondent no.2.
(BELA M. TRIVEDI, J) TUVAR Page 1 of 1