Gujarat High Court
Yogesh Kanubhai Pathak vs Nddb on 4 May, 2009
Author: K.M. Thaker
Bench: K.M.Thaker
SCA/13383/2008 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No. 13383 of 2008
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YOGESH KANUBHAI PATHAK - Petitioner(s)
Versus
NDDB - Respondent(s)
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Appearance :
MR NILESH M SHAH for Petitioner(s) : 1,MR MAYANK DESAI for
Petitioner(s) : 1,
NOTICE SERVED BY DS for Respondent(s) : 1,
MR DC DAVE for Respondent(s) : 1,
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CORAM : HONOURABLE MR.JUSTICE K.M.THAKER
Date : 04/05/2009
ORAL ORDER
Mr.Nilesh Shah, learned advocate for the petitioner submitted that the petitioner is not praying for interim relief in nature of stay against the impugned order. He submitted that the procedure adopted by the learned trial court and the order passed by the court which are impugned in present petition, are contrary to settled legal position and also prescribed procedure. Considering the submissions of Mr.Shah and the contention raised in the petition, RULE. Expedited.
( K.M. THAKER, J. ) syed/ HC-NIC Page 1 of 1 Created On Sat Aug 12 12:19:46 IST 2017