Gujarat High Court
Vaghela vs State on 5 March, 2012
Author: Akil Kureshi
Bench: Akil Kureshi
Gujarat High Court Case Information System
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MCA/3094/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC.CIVIL
APPLICATION - FOR CONTEMPT No. 3094 of 2011
=========================================================
VAGHELA
RAMESH MAVJIBHAI & 5 - Applicant(s)
Versus
STATE
OF GUJARAT & 10 - Opponent(s)
=========================================================
Appearance
:
MRMPSHAH
for
Applicant(s) : 1 - 6.MS. KRUTI M SHAH for Applicant(s) : 1 -
6.
GOVERNMENT PLEADER for Opponent(s) : 1 - 2.
NOTICE SERVED BY
DS for Opponent(s) : 3,
NOTICE SERVED for Opponent(s) : 4, 6,10 -
11.
NOTICE NOT RECD BACK for Opponent(s) : 5,8 - 9.
NOTICE
UNSERVED for Opponent(s) :
7,
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE AKIL KURESHI
and
HONOURABLE
MR.JUSTICE C.L. SONI
Date
: 05/03/2012
ORAL
ORDER
(Per : HONOURABLE MR.JUSTICE AKIL KURESHI) Learned counsel for the applicant is granted permission to amend the cause title.
Issue notice to respondent no.3.2 i.e.Shri V.N.Makwana, president of Dalit Vikas Samarpan Trust, Bharuch, returnable on 19.3.2012.
Direct service is permitted.
We record the presence of Shri Dinkar Makwana who shall continue to remain present before the Court on subsequent dates also.
(Akil Kureshi,J.) (C.L. Soni,J.) (raghu) Top