Gujarat High Court
Chaudhari Lavjibhai Motibhai vs State Of Gujarat on 4 January, 2021
Author: A.G.Uraizee
Bench: A.G.Uraizee
C/SCA/16344/2020 ORDER
IN THEHIGHCOURTOF GUJARATAT AHMEDABAD
R/SPECIALCIVILAPPLICATIONNO. 16344of 2020
With
CIVILAPPLICATION(FORVACATINGINTERIMRELIEF) NO. 1 of 2020
In R/SPECIALCIVILAPPLICATIONNO. 16344of 2020
==========================================================
CHAUDHARILAVJIBHAIMOTIBHAI Versus STATEOF GUJARAT ========================================================== Appearance:
MRCP CHAMPANERI(5920)for the Petitioner(s)No. 1,2 DS AFF.NOTFILED(N)(11)for the Respondent(s)No. 1,2,3,4 SHIVANGP JANI(8285)for the Respondent(s)No. 5 ========================================================== CORAM: HONOURABLE MR. JUSTICE A.G.URAIZEE Date: 04/01/2021 ORALORDER Present petition arises from the Co-operative Societies Act.
As per current roster, the matters i.e. Special Civil Application pertaining to non-service arising from the Co- operative Societies Act are assigned to co-ordinate Bench.
In view of above, registry is directed to verify and place the matter before appropriate Bench.
(A.G.URAIZEE,J) SURESHSOLANKI Page 1 of 1 Downloaded on : Tue Jan 05 20:40:50 IST 2021