Gujarat High Court
Rajvirbha Dadbha Gadhvi vs Director Social Welfare on 27 June, 2013
Author: Vijay Manohar Sahai
Bench: Vijay Manohar Sahai
RAJVIRBHA DADBHA GADHVI....Appellant(s)V/SDIRECTOR SOCIAL WELFARE DEPTT C/LPA/163/2006 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD LETTERS PATENT APPEAL NO. 163 of 2006 With LETTERS PATENT APPEAL NO. 164 of 2006 With CIVIL APPLICATION NO. 764 of 2006 In LETTERS PATENT APPEAL NO. 163 of 2006 ================================================================ RAJVIRBHA DADBHA GADHVI....Appellant(s) Versus DIRECTOR SOCIAL WELFARE DEPTT & 3....Respondent(s) ================================================================ Appearance: MR PC KAVINA, ADVOCATE for the Appellant(s) No. 1 MS MONALI BHATT AGP for the Respondent(s) No. 3 MR SJ GAEKWAD, ADVOCATE for the Respondent(s) No. 4 RULE SERVED for the Respondent(s) No. 1 - 2 ================================================================ CORAM: HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI and HONOURABLE MR.JUSTICE A.G.URAIZEE Date : 27/06/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI) Three weeks time is allowed to Ms. Monali Bhatt, learned AGP, to file an affidavit of reply. List the matter on 19th July, 2013.
(V.M.SAHAI, J.) (A.G.URAIZEE,J) *asma Page 2 of 2