Gujarat High Court
Baboo Ram Hari Chand Office At 2114 vs Union Of India & on 1 April, 2013
Author: Ravi R.Tripathi
Bench: Ravi R.Tripathi
BABOO RAM HARI CHAND OFFICE AT 2114,KHARI BAOLI,....Petitioner(s)V/SUNION OF INDIA C/SCA/204/2011 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 204 of 2011 with SPECIAL CIVIL APPLICATION No. 3031 of 2011 ================================================================ BABOO RAM HARI CHAND OFFICE AT 2114,KHARI BAOLI,....Petitioner(s) Versus UNION OF INDIA & 3....Respondent(s) ================================================================ Appearance: MR AMAR D MITHANI, ADVOCATE for the Petitioner(s) No. 1 MR HRIDAY BUCH, ADVOCATE for the Respondent(s) No. 1 MR PS CHAMPANERI, ADVOCATE for the Respondent(s) No. 3 MR RJ OZA, ADVOCATE for the Respondent(s) No. 2 - 4 MR VH KANARA, ADVOCATE for the Respondent(s) No. 1 NOTICE SERVED BY DS for the Respondent(s) No. 2 , 4 ================================================================ CORAM: HONOURABLE MR.JUSTICE RAVI R.TRIPATHI and HONOURABLE MR.JUSTICE R.D.KOTHARI Date : 01/04/2013 ORAL ORDER ON
SPEAKING TO MINUTES (PER : HONOURABLE MR.JUSTICE RAVI R.TRIPATHI) The matters are notified on filing Speaking to Minutes by the learned advocate for the petitioner in Special Civil Applications.
The learned advocate invited the attention of the Court to the fact that the matters were adjourned to 9.4.2013, but, inadvertently, in the order, the date of adjournment is mentioned as 19.4.2013. The date of adjournment is accordingly corrected. Registry is directed to notify these matters on 9.4.2013.
(RAVI R.TRIPATHI, J.) (R.D.KOTHARI, J.)l Page 2 of 2