Gujarat High Court
Trivedi Shakutalaben Ambalal 1 & 7 vs State Of Gujarat - Through Thedirector ... on 9 August, 2016
Author: N.V.Anjaria
Bench: N.V.Anjaria
C/SCA/207/2011 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 207 of 2011
With
SPECIAL CIVIL APPLICATION NO. 4146 of 2011
With
SPECIAL CIVIL APPLICATION NO. 4147 of 2011
With
SPECIAL CIVIL APPLICATION NO. 4149 of 2011
With
SPECIAL CIVIL APPLICATION NO. 4150 of 2011
With
SPECIAL CIVIL APPLICATION NO. 4152 of 2011
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TRIVEDI SHAKUTALABEN AMBALAL 1 & 7....Petitioner(s)
Versus
STATE OF GUJARAT - THROUGH THEDIRECTOR SOCIAL SECURITY &
3....Respondent(s)
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Appearance:
MR SUNIL K SHAH, ADVOCATE for the Petitioner(s) No. 1 - 8
GOVERNMENT PLEADER for the Respondent(s) No. 1
MR MANOJ N POPAT, ADVOCATE for the Respondent(s) No. 2
NOTICE SERVED for the Respondent(s) No. 3
SERVED BY RPAD - (N) for the Respondent(s) No. 4
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CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA
Date : 09/08/2016
COMMON ORAL ORDER
Pursuant to order dated 18.07.2016, though directed, reply is still not filed. The same may be filed on or before 01.09.2016. Stand over to 1st September, 2016.
(N.V.ANJARIA, J.) chandrashekhar Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed Aug 10 04:41:44 IST 2016