Gujarat High Court
Sanjay Sureshbhai Dhanak vs State Of Gujarat & 2 on 7 October, 2014
Author: A.J.Desai
Bench: A.J.Desai
C/SCA/12564/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 12564 of 2014
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SANJAY SURESHBHAI DHANAK....Petitioner(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
MR RIDDHISH TRIVEDI, ADVOCATE for the Petitioner(s) No. 1
MR VAIBHAV A VYAS, ADVOCATE for the Petitioner(s) No. 1
MS MEGHA CHITALIYA AGP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 07/10/2014
ORAL ORDER
RULE. Ms.Megha Chitaliya, learned AGP waives service of rule on behalf of respondent No.3.
The Registry is directed to list this matter for final hearing in seriatim considering the actual date of detention.
Direct service qua other respondents is permitted.
(A.J.DESAI, J.) vijay Page 1 of 1