Gujarat High Court
Mahendra @ Maval Rajubhai Prahladbhai ... vs State Of Gujarat & on 24 April, 2013
Author: A.J.Desai
Bench: A.J.Desai
MAHENDRA @ MAVAL RAJUBHAI PRAHLADBHAI RATHOD....Petitioner(s)V/SSTATE OF GUJARAT C/SCA/7273/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 7273 of 2013 ================================================================ MAHENDRA @ MAVAL RAJUBHAI PRAHLADBHAI RATHOD....Petitioner(s) Versus STATE OF GUJARAT & 2....Respondent(s) ================================================================ Appearance: MR MAHESH BHAVSAR, ADVOCATE for the Petitioner(s) No. 1 MR BIPIN BHATT AGP for the Respondent No. 3 ================================================================ CORAM: HONOURABLE MR.JUSTICE A.J.DESAI Date : 24/04/2013 ORAL ORDER
RULE. Learned AGP Mr. Bipin Bhatt waives service of Rule on behalf of respondent No.3.
Registry is directed to list this matter for final hearing in seriatim considering the actual date of detention.
Direct Service is permitted, qua, respondents No. 1 and 2.
(A.J.DESAI, J.) pnnair Page 2 of 2