Gujarat High Court
Upendra P Bhatt & 2 vs District Development Officer & 3 on 13 August, 2014
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
C/SCA/10455/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 10455 of 2013
================================================================
UPENDRA P BHATT & 2....Petitioner(s)
Versus
DISTRICT DEVELOPMENT OFFICER & 3....Respondent(s)
================================================================
Appearance:
MR ISHAN MIHIR PATEL, ADVOCATE for the Petitioner(s) No. 1 - 3
GOVERNMENT PLEADER for the Respondent(s) No. 1 - 2
MR HS MUNSHAW, ADVOCATE for the Respondent(s) No. 1
MR RH RUPARELIYA, ADVOCATE for the Respondent(s) No. 2
NOTICE SERVED for the Respondent(s) No. 3 - 4
================================================================
CORAM: HONOURABLE SMT. JUSTICE ABHILASHA
KUMARI
Date : 13/08/2014
ORAL ORDER
Mr.Ishan Mihir Patel, learned advocate for the petitioners, was present at the first call. However, as the learned counsel for the respondents were not present, the petition was kept back. In the second call, none is present. Therefore, the petition is adjourned to 04.09.2014. The adinterim relief, granted earlier, shall continue till then.
(SMT. ABHILASHA KUMARI, J.) sunil Page 1 of 1