Gujarat High Court
Ismail Fateali Sherasiya vs State Of Gujarat & 3 on 27 April, 2017
Author: R.M.Chhaya
Bench: R.M.Chhaya
C/SCA/5998/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 5998 of 2017
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ISMAIL FATEALI SHERASIYA....Petitioner(s)
Versus
STATE OF GUJARAT & 3....Respondent(s)
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Appearance:
MR BHARAT T RAO, ADVOCATE for the Petitioner(s) No. 1
ADVANCE COPY SERVED TO GP/PP for the Respondent(s) No. 1
MR HS MUNSHAW, ADVOCATE for the Respondent(s) No. 3 - 4
NOTICE SERVED BY DS for the Respondent(s) No. 1 - 2
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CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA
Date : 27/04/2017
ORAL ORDER
Respondent-authority will file his reply and the petitioner, if intends to file rejoinder-affidavit on or before the next date of hearing, time; as prayed for, is granted.
S.O to 8.6.2017 The proceedings initiated pursuant to the show cause notice dated 28.2.2017 issued by the District Development Officer, Morbi shall be adjourned after the next date of hearing.
Direct service is permitted today.
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