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Gujarat High Court

Legal Heirs Of Deceased Harshad ... vs State Of Gujarat on 23 April, 2018

Author: P.P.Bhatt

Bench: P.P.Bhatt

            C/SCA/16266/2013                                            ORDER




       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

       R/SPECIAL CIVIL APPLICATION NO. 16266 of 2013
                            With
       R/SPECIAL CIVIL APPLICATION NO. 18605 of 2011
                            With
        R/SPECIAL CIVIL APPLICATION NO. 3152 of 2014
=============================================
             LEGAL HEIRS OF DECEASED HARSHAD SOMABHAI
                       BHANDARI(CONTRACTOR)
                               Versus
                          STATE OF GUJARAT
=============================================
Appearance:
MR DILIP L KANOJIYA(3691) for the PETITIONER(s) No.
1,1.1,1.2,1.3,1.4,2
DS AFF.NOT FILED (R)(71) for the RESPONDENT(s) No. 3,7,8
GOVERNMENT PLEADER(1) for the RESPONDENT(s) No. 1
ROHAN A SHAH(7497) for the RESPONDENT(s) No.
3.1,3.2,3.3,6,7.1,7.2,7.3
RULE SERVED BY DS(65) for the RESPONDENT(s) No.
10,2,4,5,8.1,8.2,8.3,9
=============================================

 CORAM: HONOURABLE MR.JUSTICE P.P.BHATT

                                Date : 23/04/2018

                                     ORAL ORDER

1. While learned advocate for the petitioner wants to seek priority in the matter, Learned Advocate Mr.Rohan A. Shah, appearing on behalf of some of the respondents, stated that some of the respondents are expired and necessary application for bringing their legal heirs on record is to be filed, therefore, some time may be granted.

2. In view of the aforesaid position, list again on 30/04/2018.

Page 1 of 2 C/SCA/16266/2013 ORDER

3. It appears that in aforesaid matters, a note is filed by Mr.Prabhav Mehta, learned advocate to the effect that now, Mr.Rohan A. Shah is appearing for the respondents for whom he was appearing and therefore, his name may be deleted from the cause list.

4. The Registry to verify and take necessary action for deleting the name of Mr.Prabhav Mehta, learned advocate from above mentioned petitions.

(P.P.BHATT, J) MR PARESH J SOMPURA Page 2 of 2