Gujarat High Court
Union vs Adam on 7 July, 2011
Author: Harsha Devani
Bench: Harsha Devani
Gujarat High Court Case Information System
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SA/21/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SECOND
APPEAL No. 21 of 2011
=========================================
UNION
OF INDIA (TRANSPOSE AS PER ORDER 5/5/10 & 2 - Appellant(s)
Versus
ADAM
KHAMISHA BHAGAD & 1 - Defendant(s)
=========================================
Appearance :
DELETED
for Appellant(s) :
1,GOVERNMENT PLEADER for Appellant(s) : 2 - 3.
NOTICE SERVED for
Defendant(s) : 1,
MR AFTABHUSEN ANSARI for Defendant(s) :
1,
NOTICE NOT RECD BACK for Defendant(s) :
2,
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CORAM
:
HONOURABLE
MS.JUSTICE HARSHA DEVANI
Date
: 28/06/2011
ORAL
ORDER
This matter was called out twice. However, on both the occasions, the learned Assistant Government Pleader appearing in the matter was not present.
Mr.Aftabhusen Ansari, learned advocate for the respondent No.1 prays for time. At his request, the matter is adjourned to 4th July, 2011.
[HARSHA DEVANI, J.] parmar* Top