Gujarat High Court
Pratapbhai Bhavsingbhai Vasava vs Election Officer & on 28 September, 2017
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt, A.G.Uraizee
C/SCA/17777/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 17777 of 2017
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PRATAPBHAI BHAVSINGBHAI VASAVA....Petitioner(s)
Versus
ELECTION OFFICER & 1....Respondent(s)
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Appearance:
MR ZUBIN F BHARDA, ADVOCATE for the Petitioner(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 28/09/2017
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE S.R.BRAHMBHATT) Shri Zubin Bharda, learned advocate for the petitioner has drawn the court's attention to the order impugned in this petition and submitted that the said order could not have been passed when the petition for challenging the election is pending and by way of interim order the said direction could not have been issued. In support of his submission, he has relied upon the Division Bench decision of this Court in the case of Javantiben Bhikaji Thaveracha v. Rangaben Manaji Thaveracha, 2003 (2) GLH 306.
In view thereof, notice returnable on 1st November 2017. The order impugned dated 4th May 2017 shall remain stayed till the next date of hearing.
Direct Service is permitted.
(S.R.BRAHMBHATT, J.) (A.G.URAIZEE, J.) mohd Page 1 of 1 HC-NIC Page 1 of 1 Created On Mon Oct 02 06:29:02 IST 2017