Gujarat High Court
Jayant Parimal vs Union Of India on 20 November, 2018
Author: Vipul M. Pancholi
Bench: Vipul M. Pancholi
C/SCA/14631/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 14631 of 2018
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JAYANT PARIMAL
Versus
UNION OF INDIA
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Appearance:
MS DEVANSHI B SHARMA(10034) for the PETITIONER(s) No.
1,2
MR DEVANG VYAS(2794) for the RESPONDENT(s) No. 2
UNSERVED WANT OF TIM(31) for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
Date : 20/11/2018
ORAL ORDER
Notice issued to respondent No.1 is unserved for want of time. Hence, Registry to issue fresh notice to respondent No.2, returnable on 19.12.2018.
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