Gujarat High Court
Vallabhbhai Chanabhai Ahir & 5 vs Union Of India & 5 on 13 October, 2016
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt, A.Y. Kogje
C/SCA/14001/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 14001 of 2016
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VALLABHBHAI CHANABHAI AHIR & 51....Petitioners
Versus
UNION OF INDIA & 5....Respondents
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Appearance:
MR CG SHARMA, ADVOCATE for the Petitioners No. 1 - 52
ADVANCE COPY SERVED TO GP/PP for the Respondent No. 6
DS AFF.NOT FILED (N) for the Respondents No. 4 , 6
NOTICE SERVED BY DS for the Respondents No. 1 - 3 , 5
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CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
and
HONOURABLE MR.JUSTICE A.Y. KOGJE
Date : 13/10/2016
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE S.R.BRAHMBHATT) Ms. Archana U. Amin, learned advocate, requests for adjournment in the month of December with consent. At her request, matter is kept on 07.12.2016.
(S.R.BRAHMBHATT, J.) (A.Y. KOGJE, J.) Pankaj Page 1 of 1 HC-NIC Page 1 of 1 Created On Fri Oct 14 00:23:16 IST 2016