Gujarat High Court
Rohitchandra Vipinchandra Tevar vs Chief Secretary on 9 March, 2015
Author: C.L.Soni
Bench: C.L. Soni
C/SCA/17160/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 17160 of 2014
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ROHITCHANDRA VIPINCHANDRA TEVAR....Petitioner(s)
Versus
CHIEF SECRETARY, & 3....Respondent(s)
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Appearance:
PARTY-IN-PERSON, ADVOCATE for the Petitioner(s) No. 1
MR ROHAN YAGNIK, ASSTT GOVT PLEADER for Respondent No. 1 - 2 , 4
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CORAM: HONOURABLE MR.JUSTICE C.L. SONI
Date : 09/03/2015
ORAL ORDER
Party-in-Person has tendered Affidavit-in-Rejoinder. Learned Assistant Government Pleader Mr. Yagnik has also tendered Further Affidavit on behalf of respondent No.4 pointing out clerical/ typographical error crept in earlier Affidavit-in-Reply. Both, i.e. Affidavit-in-Rejoinder as also Further Affidavit, are taken on record.
S.O. to 24th March 2015.
(C.L.SONI, J.) Omkar Page 1 of 1