Gujarat High Court
Jayantilal Maganlal Sharma Retired ... vs Superintendent Of Police Mehsana on 3 December, 2018
Author: A. C. Rao
Bench: A.C. Rao
C/SCA/15526/2011 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 15526 of 2011
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JAYANTILAL MAGANLAL SHARMA RETIRED POLICE SUB INSPECTOR
Versus
SUPERINTENDENT OF POLICE MEHSANA
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Appearance:
MR RR VAKIL(964) for the PETITIONER(s) No. 1
MR VENUGOPAL PATEL, AGP for the RESPONDENT(s) No. 1,2,3,4
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CORAM: HONOURABLE MR.JUSTICE A.C. RAO
Date : 03/12/2018
ORAL ORDER
After arguing the matter at some length by the learned counsel for the petitioner and learned AGP for the respondent-State, learned AGP for the respondent-State seeks time to satisfy this Court that the Inquiry Officer has power to remit back the inquiry to rewrite his inquiry report.
S. O. to 07.12.2018. The matter be treated as part-heard.
(A. C. RAO, J) rakesh/ Page 1 of 1