Gujarat High Court
Mahendrasinh Hathisinh Rana vs Union Of India & 5 on 25 February, 2015
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
C/SCA/3172/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 3172 of 2015
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MAHENDRASINH HATHISINH RANA....Petitioner(s)
Versus
UNION OF INDIA & 5....Respondent(s)
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Appearance:
MR PS CHAMPANERI, ADVOCATE for the Petitioner(s) No. 1
MR KP CHAMPANERI, ADVOCATE for the Petitioner(s) No. 1
MR UDIT D MEHTA, LEARNED ASSISTANT GOVERNMENT PLEADER for
the RESPONDENT(s) No. 2
MR SP HASURKAR, ADVOCATE for the Respondent(s) No. 4
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CORAM: HONOURABLE SMT. JUSTICE ABHILASHA
KUMARI
Date : 25/02/2015
ORAL ORDER
Leave to delete respondents Nos.1 and 5 from the array of respondents as sought by the learned advocate for the petitioner, is granted. The necessary amendment in the causetitle of the petition be carried out, forthwith.
Heard Mr.P.S. Champaneri, learned advocate for the petitioner.
Page 1 of 2 SPECIAL CIVIL APPLICATION/3172/2015 26/02/2015 02:53:55 AM C/SCA/3172/2015 ORDER It is submitted by Mr.P.S. Champaneri, learned advocate for the petitioner, that the petitioner is not pressing the prayer made at Paragraph20(B) in the present petition. However, liberty may be granted to the petitioner to file appropriate proceedings in respect of this prayer, if found necessary.
Having heard learned advocate for the petitioner, the following order is passed:
Issue Notice qua the prayers made at Paragraph 20(A), (C) and (D) only, making it returnable on 04.03.2015. Liberty is granted to the petitioner to file appropriate proceedings in respect of the prayer made at Paragraph20(B), if found necessary.
Mr.Udit D. Mehta, learned Assistant Government Pleader, waives service of notice for respondents Nos.2 and 3 and Mr.S.P. Hasurkar, learned advocate, waives service of notice for respondents Nos.4 and 6.
(SMT. ABHILASHA KUMARI, J.) piyush Page 2 of 2 SPECIAL CIVIL APPLICATION/3172/2015 26/02/2015 02:53:55 AM