Gujarat High Court
Rameshbhai Virabhai Chaudhari vs State Of Gujarat & 6 on 4 July, 2017
Author: Rajesh H.Shukla
Bench: Rajesh H.Shukla
C/SCA/11638/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 11638 of 2017
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RAMESHBHAI VIRABHAI CHAUDHARI....Petitioner(s)
Versus
STATE OF GUJARAT & 6....Respondent(s)
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Appearance:
MR PRAFUL J BHATT, ADVOCATE for the Petitioner(s) No. 1
ADVANCE COPY SERVED TO GP/PP for the Respondent(s) No. 1
MR BHARGAV PANDYA, AGP for the Respondent No.1
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CORAM: HONOURABLE MR.JUSTICE RAJESH H.SHUKLA
Date : 04/07/2017
ORAL ORDER
The Registry may place this matter before the Hon'ble Bench taking up the PIL after obtaining the order of the Hon'ble the Chief Justice, as prima-facie, it appears to be a petition in the nature of public interest litigation looking to the averments and the prayers.
(RAJESH H.SHUKLA, J.) ABHISHEK Page 1 of 1 HC-NIC Page 1 of 1 Created On Sun Jul 23 11:26:41 IST 2017