Gujarat High Court
N S Joshi & vs Principal District Judge & on 2 July, 2013
Author: C.L.Soni
Bench: C.L. Soni
N S JOSHIV/SPRINCIPAL DISTRICT JUDGE C/SCA/5931/2012 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 5931 of 2012 With SPECIAL CIVIL APPLICATION NO. 8443 of 2012 With SPECIAL CIVIL APPLICATION NO. 8945 of 2012 With SPECIAL CIVIL APPLICATION NO. 9065 of 2012 With SPECIAL CIVIL APPLICATION NO. 9066 of 2012 TO SPECIAL CIVIL APPLICATION NO. 9067 of 2012 ================================================================ N S JOSHI & 15....Petitioner(s) Versus PRINCIPAL DISTRICT JUDGE & 3....Respondent(s) ================================================================ Appearance: MR KB PUJARA, ADVOCATE for the Petitioner(s) No. 1 - 16 GOVERNMENT PLEADER for the Respondent(s) No. 4 LAW OFFICER BRANCH, ADVOCATE for the Respondent(s) No. 1 - 2 MR MEHUL S SHAH, ADVOCATE for the Respondent(s) No. 1 - 2 RULE NOT RECD BACK for the Respondent(s) No. 2 RULE SERVED for the Respondent(s) No. 1 , 3 - 4 ================================================================ CORAM: HONOURABLE MR.JUSTICE C.L. SONI Date : 02/07/2013 ORAL ORDER
By Speaking to Minutes, it is pointed out that appearance of learned advocates for the respective parties have not been correctly shown in the judgment and order dated 10th June 2013.
Learned advocate Mr. G.M. Joshi points out that correction is required in paragraph (10) as regards the appearance of the learned advocates for the respective parties.
Accordingly para (10) of the judgment and order dated 10th June 2013 as regards appearance of learned advocates for the parties shall be read as under :
Learned Senior Advocate Mr. Shalin Mehta appearing with Mr. Hemang M. Shah for respondent No. 1 and 2 in SCA No. 4205 of 2012 and learned advocate Mr. G.M Joshi appearing for respondent nos. 2 and 3 in SCA 8443, 8945, 9065, 9066,9067 of 2012 made the following submissions.
Speaking to Minutes stands disposed of accordingly.
(C.L.SONI, J.) mary Page 2 of 2