Gujarat High Court
Ramjibhai Dhanjibhai Patel vs State Of Gujarat on 9 December, 2002
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No. 7044 of 2002
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RAMJIBHAI DHANJIBHAI PATEL
Versus
STATE OF GUJARAT
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Appearance:
1. Special Civil Application No. 7044 of 2002
MR BM MANGUKIYA for Petitioner
.......... for Respondent No. 1-4
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CORAM : MISS JUSTICE R.M.DOSHIT
Date of Order: 09/12/2002
ORAL ORDER
Learned advocate Ms. Bhavika Kotecha appears for Mr. B.M Mangukia, the learned advocate appearing for the petitioner. She submits that Mr. Mangukia has filed leave-note and seeks adjournment.
It appears that though Mr. Mangukia has got the matter circulated for urgent order, he has not attended this matter since 2nd August, 2002. I, therefore, believe that there is no urgency in the matter. Adjourned sine die. The Registry shall not circulate the matter except in regular course.
[Miss R.M Doshit, J.] Prakash*