Gujarat High Court
Manojkumar M Kishori vs Gujarat State Road Transport ... on 10 March, 2016
Author: K.M.Thaker
Bench: K.M.Thaker
C/SCA/9738/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 9738 of 2013
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MANOJKUMAR M KISHORI....Petitioner(s)
Versus
GUJARAT STATE ROAD TRANSPORT CORPORATION &
1....Respondent(s)
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Appearance:
MR VD PARGHI, ADVOCATE for the Petitioner(s) No. 1
MR HARDIK C RAWAL, ADVOCATE for the Respondent(s) No. 1 - 2
NOTICE SERVED BY DS for the Respondent(s) No. 1 - 2
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CORAM: HONOURABLE MR.JUSTICE K.M.THAKER
Date : 10/03/2016
ORAL ORDER
It is informed that learned advocate for the petitioner is not keeping well and he has filed sick note. Therefore, hearing is adjourned to 28.3.2016.
On the next date, if the learned advocate for the petitioner is not able to attend the hearing, alternative arrangement may be made so that the hearing of the petition can be attended. The petition is pending since 2013 and is already adjournment for 47 times.
(K.M.THAKER, J.) Bharat Page 1 of 1 HC-NIC Page 1 of 1 Created On Fri Mar 11 02:06:41 IST 2016