Gujarat High Court
Ghanshyambhai Nathubhai Variava vs State Of Gujarat Through on 17 April, 2013
Author: C.L.Soni
Bench: C.L. Soni
GHANSHYAMBHAI NATHUBHAI VARIAVA....Applicant(s)V/SSTATE OF GUJARAT THROUGH SECRETARY....Respondent(s) C/CA/13652/2012 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CIVIL APPLICATION (FOR FIXING DATE OF HEARING) NO. 13652 of 2012 In SPECIAL CIVIL APPLICATION NO. 5949 of 2011 ================================================================ GHANSHYAMBHAI NATHUBHAI VARIAVA....Applicant(s) Versus STATE OF GUJARAT THROUGH SECRETARY....Respondent(s) ================================================================ Appearance: MR AS SUPEHIA, ADVOCATE for the Applicant(s) No. 1 Mr. Urshit Oza Asstt. GOVERNMENT PLEADER for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE C.L. SONI Date : 17/04/2013 ORAL ORDER
The prayer made in the main petition is about compassionate appointment. Office is therefore, directed to list the main matter for final hearing on 6th May 2013.
Application stands disposed of accordingly.
(C.L.SONI, J.) mary Page 1 of 1