Gujarat High Court
Ranchoodbhai Hamirbhai Samand vs State Of Gujarat & on 4 December, 2015
Author: R.M.Chhaya
Bench: R.M.Chhaya
C/SCA/7033/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 7033 of 2015
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RANCHOODBHAI HAMIRBHAI SAMAND....Petitioner(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR ASHOK N PARMAR, ADVOCATE for the Petitioner(s) No. 1
MR. HARIVADAN MISHRA, ADVOCATE for the Petitioner(s) No. 1
MR MANAN MEHTA, AGP for the Respondent(s) No. 1
NOTICE SERVED for the Respondent(s) No. 1 - 2
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CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA
Date : 04/12/2015
ORAL ORDER
`Rule, returnable on 22nd December, 2015. Learned Assistant Government Pleader waives notice of Rule for the respondent-State.
(R.M.CHHAYA, J.) Suchit Page 1 of 1 HC-NIC Page 1 of 1 Created On Sat Dec 05 02:14:40 IST 2015