Gujarat High Court
Mukeshbhai Bhudarbhai Patel vs Bopal Gram Panchayat & 4 on 13 August, 2015
Author: C.L.Soni
Bench: C.L. Soni
C/SCA/12741/2006 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 12741 of 2006
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MUKESHBHAI BHUDARBHAI PATEL....Petitioner(s)
Versus
BOPAL GRAM PANCHAYAT & 4....Respondent(s)
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Appearance:
MR PRANAV M RAVAL, ADVOCATE for the Petitioner(s) No. 1
GOVERNMENT PLEADER for the Respondent(s) No. 3 - 4
HL PATEL ADVOCATES, ADVOCATE for the Respondent(s) No. 1
MR BHARAT T RAO, ADVOCATE for the Respondent(s) No. 2
MR SHALIN N MEHTA, ADVOCATE for the Respondent(s) No. 2
MS RV ACHARYA, ADVOCATE for the Respondent(s) No. 5
RULE SERVED for the Respondent(s) No. 1 - 3 , 5
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CORAM: HONOURABLE MR.JUSTICE C.L. SONI
Date : 13/08/2015
ORAL ORDER
It is pointed out that learned advocate appearing for the petitioner is appointed as Judicial Officer.
Office may, therefore, issue NOTICE to the petitioner making it returnable on 14th September 2015.
(C.L.SONI, J.) Omkar Page 1 of 1 HC-NIC Page 1 of 1 Created On Fri Aug 14 13:21:44 IST 2015