Gujarat High Court
Rajnikant Bhogilal Patel & 4 vs State Of Gujarat Thro Secretary & 2 on 22 August, 2017
Author: N.V.Anjaria
Bench: N.V.Anjaria
C/SCA/4773/2012 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 4773 of 2012
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RAJNIKANT BHOGILAL PATEL & 4....Petitioner(s)
Versus
STATE OF GUJARAT THRO SECRETARY & 2....Respondent(s)
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Appearance:
MR MEHUL VAKHARIA, SR. ADVOCATE WITH MR HARDIK D MUCHHALA,
ADVOCATE for the Petitioner(s) No. 1 - 5
MR MANAN MEHTA, AGP for the Respondent(s) No. 1 - 2
MR DC DAVE, SR. ADVOCATE WITH MR JIGAR M PATEL, ADVOCATE for
the Respondent(s) No. 3
NOTICE SERVED for the Respondent(s) No. 1 - 3
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CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA
Date : 22/08/2017
ORAL ORDER
Learned advocate Mr.Jigar Patel for respondent No.3 tenders further affidavit while the arguments were being proceeded with. Since all the basic relevant facts were already traceable from the record of the original petition, the Court found it not necessary to take on record further affidavit.
Heard learned senior counsel Mr.Mehul Vakharia with learned advocate Mr.Hardik Muchhala for the petitioners, learned Assistant Government Pleader Mr.Manan Mehta for respondent Nos.1 and 2 and learned senior counsel Mr.D.C. Dave with learned advocate Mr.Jigar Patel for respondent No.3, in extenso.
Reserved for order.
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