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Gujarat High Court

Shri Janata Sahkari Ghar Mandali ... vs Bardoli Nagar Palika on 13 February, 2020

Author: A.G.Uraizee

Bench: A.G.Uraizee

            C/SCA/4007/2020                                     ORDER




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/SPECIAL CIVIL APPLICATION NO.             4007 of 2020

=====================================================
       SHRI JANATA SAHKARI GHAR MANDALI LIMITED
                         Versus
                 BARDOLI NAGAR PALIKA
=====================================================
Appearance:
MR NIRAD D BUCH(4000) for the Petitioner(s) No. 1
MRS. BHAVINI N. BUCH(5403) for the Petitioner(s) No.
1
  for the Respondent(s) No. 1,2,3
=====================================================

 CORAM: HONOURABLE MR.JUSTICE A.G.URAIZEE

                              Date : 13/02/2020

                                  ORAL ORDER

Mr. Nirad Buch, learned advocate for the petitioner submits that notice may be issued to the respondent No.1 alone.

Hence, let there be Notice to respondent No.1 returnable on 24th February, 2020.

Direct service is permitted.

(A.G.URAIZEE, J) Pallavi Page 1 of 1 Downloaded on : Fri Feb 14 02:19:45 IST 2020