Gujarat High Court
Shardul Babubhai Parmar vs Gujarat Maritime Board Thro. Chief ... on 17 October, 2016
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
C/SCA/9301/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 9301 of 2013
With
SPECIAL CIVIL APPLICATION NO. 9299 of 2013
=========================================================
SHARDUL BABUBHAI PARMAR....Petitioner(s)
Versus
GUJARAT MARITIME BOARD THRO. CHIEF EXECUTIVE OFFICER &
1....Respondent(s)
=========================================================
Appearance:
MS HARSHAL N PANDYA, ADVOCATE for the Petitioner(s) No. 1
MR DHAVAL D VYAS, ADVOCATE for the Respondent(s) No. 1
RULE SERVED for the Respondent(s) No. 2
=========================================================
CORAM: HONOURABLE SMT. JUSTICE ABHILASHA KUMARI
Date : 17/10/2016
ORAL ORDER
Ms. Harshal Pandya, learned advocate for the petitioner was present in the first call. Though she was present, the matter could not be taken up as Mr. Dhaval Vyas, learned advocate for respondent no. 1 was not present. On the subsequent two calls, neither of the learned advocates have remained present.
Therefore, in the interest of justice, list on 05.12.2016.
Page 1 of 2HC-NIC Page 1 of 2 Created On Tue Oct 18 00:32:06 IST 2016 C/SCA/9301/2013 ORDER (SMT. ABHILASHA KUMARI, J.) /phalguni/ Page 2 of 2 HC-NIC Page 2 of 2 Created On Tue Oct 18 00:32:06 IST 2016