Gujarat High Court
Mahamad Syed @ Baba @ Bab Primus S/O Abdul ... vs State Of Gujarat & 2 on 4 February, 2016
Author: R.D.Kothari
Bench: R.D.Kothari
C/SCA/1830/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 1830 of 2016
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MAHAMAD SYED @ BABA @ BAB PRIMUS S/O ABDUL HAKIM SHAIKH
(PRAYMASWALA)....Petitioner(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
MR A R SHAIKH, ADVOCATE for the Petitioner(s) No. 1
ADVANCE COPY SERVED TO GP/PP for the Respondent(s) No. 1
MR MANAN MEHTA AGP for the Respondent(s) No. 3
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CORAM: HONOURABLE MR.JUSTICE R.D.KOTHARI
Date : 04/02/2016
ORAL ORDER
RULE. Learned AGP Mr. Manan Mehta waives service of rule on behalf of respondent no. 3.
Registry is directed to list this matter for final hearing in seriatim considering the actual date of detention.
Direct Service qua respondents nos. 1 and 2 is permitted.
(R.D.KOTHARI, J.) /phalguni/ Page 1 of 1 HC-NIC Page 1 of 1 Created On Sat Feb 06 02:24:58 IST 2016