Gujarat High Court
Vipul M Chaudhary vs State Of Gujarat & on 5 December, 2013
Author: A.J.Desai
Bench: A.J.Desai
VIPUL M CHAUDHARY....Petitioner(s)V/SSTATE OF GUJARAT C/SCA/17768/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 17768 of 2013 ============================================= VIPUL M CHAUDHARY....Petitioner(s) Versus STATE OF GUJARAT & 3....Respondent(s) ============================================= Appearance: MR PS CHAMPANERI, ADVOCATE for the Petitioner No. 1 MR NIRAJ ASHAR AGP for the Respondent(s) No. 1 to 3 MR CHIRAG B PATEL, ADVOCATE for the Respondent No. 4 ============================================= CORAM: HONOURABLE MR.JUSTICE A.J.DESAI Date : 05/12/2013 ORAL ORDER
1. Mr.B.B.Nayak, learned Senior Advocate assisted by Mr.P.S.Champaneri, learned advocate appearing for the petitioner states that the petitioner shall take appropriate objections in the meeting of the Board, in which, the Registrar - Co-operative Societies or his representative is going to attend, which is fixed today i.e. on 5.12.2013, by which, an additional item No. 3 has been added by the agenda dated 4.12.2013 issued by the Managing Director of the Federation.
2. Permission as prayed for is granted. The present Special Civil Application is disposed of as withdrawn.
(A.J.DESAI, J.) *Kazi Page 1 of 1