Gujarat High Court
Ravi Pragash Nagarajan vs Union Of India Thro Dae Branch ... on 23 April, 2018
Author: K.M.Thaker
Bench: K.M.Thaker
C/SCA/15524/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 15524 of 2015
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RAVI PRAGASH NAGARAJAN
Versus
UNION OF INDIA THRO DAE BRANCH SECRETARIAT AT NEW DELHI
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Appearance:
MS VIDHI J BHATT(6155) for the PETITIONER(s) No. 1
MR DG SHUKLA(1998) for the RESPONDENT(s) No. 2
MR PY DIVYESHVAR(2482) for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE K.M.THAKER
Date : 23/04/2018
ORAL ORDER
Today, respondent No.2 has filed additional affidavit, a copy thereof is served to other- side.
Having regard to the contentions raised by the petitioner and the affidavit / reply by respondent No.2, petition deserves consideration.
Therefore, following order is passed:-
RULE.
(K.M.THAKER, J) KAUSHIK D. CHAUHAN Page 1 of 1