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Gujarat High Court

Upendra P Bhatt & 2 vs District Development Officer & 3 on 23 October, 2013

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
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 : 23/10/2013


                              ORAL ORDER

The petition has been called out twice. None appears  for the petitioners even on the second call. The petition  could   have   been   dismissed   for   non­prosecution.   However,  in   the   interest   of   justice,   it   is   adjourned   to  11.11.2013. The ad­interim relief, granted earlier, shall  continue till then.  

(SMT. ABHILASHA KUMARI, J.) sunil Page 1 of 1