Gujarat High Court
Javeed A Surangi vs State Of Gujarat & on 20 July, 2016
Author: N.V.Anjaria
Bench: N.V.Anjaria
C/SCA/12270/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 12270 of 2013
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JAVEED A SURANGI....Petitioner(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR BHARGAV HASURKAR, ADVOCATE for the Petitioner(s) No. 1
GOVERNMENT PLEADER for the Respondent(s) No. 1
NOTICE SERVED for the Respondent(s) No. 1 - 2
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CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA
Date : 20/07/2016
ORAL ORDER
This matter is of the year 2013. It was kept at 2.30 p.m. However, it could not be prosecuted for want of presence of learned advocate for the petitioner.
Put up on 28.07.2016 at 2.30 p.m. (N.V.ANJARIA, J.) niru* Page 1 of 1 HC-NIC Page 1 of 1 Created On Sat Aug 06 04:37:46 IST 2016