Gujarat High Court
Idar Municipal Bureau vs Mohmamad Hanif Alifkhan Nagori on 2 March, 2020
Author: Sonia Gokani
Bench: Sonia Gokani
C/SCA/15683/2010 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FIXING DATE OF EARLY HEARING) NO. 1 of 2020
In R/SPECIAL CIVIL APPLICATION NO. 15683 of 2010
==========================================================
MOHMAMAD HANIF ALIFKHAN NAGORI Versus IDAR MUNICIPAL BUREAU ========================================================== Appearance:
MR MANISH S SHAH for the PETITIONER(s) No. GOVERNMENT PLEADER for the RESPONDENT(s) No. MR VIJAY H NANGESH for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MS JUSTICE SONIA GOKANI Date : 02/03/2020 IA ORDER The main matter being Special Civil Application No.15683 of 2010 is posted for final hearing, which was the request in the Civil Application, the learned advocate does not press the same. Let Special Civil Application No.15683 of 2010 to be posted for hearing soon after the urgent hearing on 11.03.2020.
With the above, present application stands disposed of as not pressed.
(MS SONIA GOKANI, J) M.M.MIRZA Page 1 of 1 Downloaded on : Thu Mar 05 00:34:07 IST 2020