Gujarat High Court
Ajaykumar Nandlal Andharia vs Union Of India on 2 March, 2015
Author: N.V.Anjaria
Bench: N.V.Anjaria
C/CA/2492/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR FIXING DATE OF HEARING) NO. 2492 of 2015
In
SPECIAL CIVIL APPLICATION NO. 13866 of 2011
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AJAYKUMAR NANDLAL ANDHARIA....Applicant(s)
Versus
UNION OF INDIA....Respondent(s)
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Appearance:
MR TR MISHRA, ADVOCATE for the Applicant(s) No. 1
MR DEVANG VYAS, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA
Date : 02/03/2015
ORAL ORDER
Heard learned advocates for the parties.
2. This is an application praying for fixation of early date of final hearing of the main petition.
3. In the main petition while issuing Rule on 21.03.2012, Rule was ordered to be expedited. Considering the said aspect and age of the matter, the Registry shall notify Special Civil Application No. 13866 of 2011 for final hearing in the week beginning from 4th May, 2015.
4. This application is accordingly allowed and disposed of.
(N.V.ANJARIA, J.) chandrashekhar Page 1 of 1