Gujarat High Court
Harishkumar Rasiklal Joshi Throu Wife ... vs Commissioner Of Police, Ahmedabad City on 17 July, 2020
Author: Biren Vaishnav
Bench: Biren Vaishnav
C/SCA/8180/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 8180 of 2020
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HARISHKUMAR RASIKLAL JOSHI THROU WIFE AARTIBEN HARISHBHAI
JOSHI
Versus
COMMISSIONER OF POLICE, AHMEDABAD CITY
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Appearance:
HIREN P KANDERA(9497) for the Petitioner(s) No. 1
for the Respondent(s) No. 1,3
MR KM ANTANI, AGP (99) for the Respondent(s) No. 2
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CORAM: HONOURABLE MR. JUSTICE BIREN VAISHNAV
Date : 17/07/2020
ORAL ORDER
Rule.
Learned AGP Mr.Antani waives service of notice of Rule for and on behalf of the respondent No.3 - Jail Authority.
Registry is directed to list this petition for final hearing in seriatim considering the actual date of detention.
Registry to communicate this order to respondent Nos.1 and 2 through E-mail and / or Fax.
(BIREN VAISHNAV, J) VATSAL / MEHUL.
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