Gujarat High Court
Visamanbhai D Dhola vs State Of Gujarat Through on 21 March, 2013
Author: A.J.Desai
Bench: A.J.Desai
VISAMANBHAI D DHOLA....Petitioner(s)V/SSTATE OF GUJARAT THROUGH SECRETARY C/SCA/595/2009 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 595 of 2009 ================================================================ VISAMANBHAI D DHOLA....Petitioner(s) Versus STATE OF GUJARAT THROUGH SECRETARY & 1....Respondent(s) ================================================================ Appearance: M/S THAKKAR ASSOC., ADVOCATE for the Petitioner(s) No. 1 GOVERNMENT PLEADER for the Respondent(s) No. 1 - 2 RULE SERVED for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE A.J.DESAI Date : 21/03/2013 ORAL ORDER
Even in the third call in second session, none is present on behalf of M/s Thakkar Associates, for the petitioner. However, in the interest of justice, the matter is adjourned to 25.4.2013.
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