Gujarat High Court
Rameshbhai Maganbhai Lakhani & 2 vs State Of Gujarat & 4 on 4 August, 2014
Author: Akil Kureshi
Bench: Akil Kureshi, Mohinder Pal
C/LPA/1378/2011 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS PATENT APPEAL NO. 1378 of 2011
In
SPECIAL CIVIL APPLICATION NO. 5583 of 2011
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RAMESHBHAI MAGANBHAI LAKHANI & 2....Appellant(s)
Versus
STATE OF GUJARAT & 4....Respondent(s)
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Appearance:
M/S THAKKAR ASSOC., ADVOCATE for the Appellant(s) No. 1 - 3
GOVERNMENT PLEADER for the Respondent(s) No. 1
MR BHARAT T RAO, ADVOCATE for the Respondent(s) No. 4
MR HS MUNSHAW, ADVOCATE for the Respondent(s) No. 3
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE MOHINDER PAL
Date : 04/08/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Draft amendment is allowed and shall be carried out latest by 8.8.2014. Let the notice be issued to the newly added respondent no.6, returnable on 25.8.2014.
Direct service is permitted.
(AKIL KURESHI, J.) Page 1 of 2 C/LPA/1378/2011 ORDER (MOHINDER PAL, J.) raghu Page 2 of 2