Gujarat High Court
State Of Gujarat vs Ks Patel on 15 November, 2000
Author: Dm Dharmadhikari
Bench: Dm Dharmadhikari
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC.CIVIL APPLICATION No 2112 of 2000
in
SPECIAL CIVIL APPLICATION No 659 of 1991
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STATE OF GUJARAT
Versus
KS PATEL
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Appearance:
MR MITUL K SHELAT for Petitioners
MR JJ YAJNIK for Respondent No. 1
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CORAM : CHIEF JUSTICE MR DM DHARMADHIKARI
and@
MR.JUSTICE M.S.SHAH
Date of Order: 15/11/2000
ORAL ORDER
(Per : CHIEF JUSTICE MR DM DHARMADHIKARI) After perusing the record, it is found that peremptory order was passed by this Court on 2.1.1993 whereby the petitioners were directed to remove the office objections by 17.2.1993 failing which the petition was directed to be treated as dismissed.
The learned counsel for the petitioners, on perusing it, seeks permission to make suitable application for restoration of the petition.
Three weeks' time is granted for that purpose.
Put up on 27.11.2000.
(D.M. Dharmadhikari, CJ) (M.S. Shah, J.) sundar/-
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