Gujarat High Court
Malsingh @ Malo Nuriya Bhabhor vs State Of Gujarat & on 21 November, 2013
Author: S.H.Vora
Bench: S.H.Vora
MALSINGH @ MALO NURIYA BHABHOR....Petitioner(s)V/SSTATE OF GUJARAT C/SCA/17042/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 17042 of 2013 ================================================================ MALSINGH @ MALO NURIYA BHABHOR....Petitioner(s) Versus STATE OF GUJARAT & 2....Respondent(s) ================================================================ Appearance: MS SUBHADRA G PATEL, ADVOCATE for the Petitioner(s) No. 1 MR LB DABHI AGP for the Respondent(s) No. 3 ================================================================ CORAM: HONOURABLE MR.JUSTICE S.H.VORA Date : 21/11/2013 ORAL ORDER
Rule.
Learned AGP Mr. Dabhi 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 qua other respondents is permitted.
(S.H.VORA, J.) YNVYAS Page 1 of 1