Gujarat High Court
Anjanaben Mansukhlal Pandya vs State Of Gujarat on 31 July, 2019
Author: N.V.Anjaria
Bench: N.V.Anjaria
C/SCA/13126/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 13126 of 2019
==========================================================
ANJANABEN MANSUKHLAL PANDYA
Versus
STATE OF GUJARAT
==========================================================
Appearance:
MR NISARG N TRIVEDI(6144) for the Petitioner(s) No. 1
for the Respondent(s) No. 1,2
==========================================================
CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA
Date : 31/07/2019
ORAL ORDER
Draft amendment tendered today by learned advocate Mr. Nisarg Trivedi for the petitioner is granted. The same shall be carried out immediately.
Heard learned advocate for the petitioner.
Notice returnable on 05.08.2019.
The respondents shall file Affidavitinreply before the next date.
(N.V.ANJARIA, J) Manshi Page 1 of 1 Downloaded on : Thu Aug 01 01:45:09 IST 2019