Gujarat High Court
Ravibhai Vallabhbhai Sutariya & vs Union Of India & 5 on 1 March, 2017
Author: Harsha Devani
Bench: Harsha Devani, A.S. Supehia
C/SCA/12711/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 12711 of 2016
With
SPECIAL CIVIL APPLICATION NO. 14000 of 2016
With
SPECIAL CIVIL APPLICATION NO. 14001 of 2016
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RAVIBHAI VALLABHBHAI SUTARIYA & 11....Petitioner(s)
Versus
UNION OF INDIA & 5....Respondent(s)
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Appearance:
MR CG SHARMA, ADVOCATE for the Petitioner(s) No. 1 - 12
ADVANCE COPY SERVED TO GP/PP for the Respondent(s) No. 6
MS ARCHANA U AMIN, ADVOCATE for the Respondent(s) No. 2
NOTICE SERVED BY DS for the Respondent(s) No. 1 - 6
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR.JUSTICE A.S. SUPEHIA
Date : 01/03/2017
COMMON ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) By consent of the learned advocates for the respective parties, the matters are adjourned to 5th April, 2017.
(HARSHA DEVANI, J.) (A. S. SUPEHIA, J.) zgs Page 1 of 1 HC-NIC Page 1 of 1 Created On Thu Mar 02 00:16:01 IST 2017