Gujarat High Court
Upendra P Bhatt & 2 vs District Development Officer & 3 on 4 September, 2014
Author: S.H.Vora
Bench: S.H.Vora
C/SCA/10455/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 10455 of 2013
================================================================
UPENDRA P BHATT & 2....Petitioner(s)
Versus
DISTRICT DEVELOPMENT OFFICER & 3....Respondent(s)
================================================================
Appearance:
MR ISHAN MIHIR PATEL, ADVOCATE for the Petitioner(s) No. 1 - 3
GOVERNMENT PLEADER for the Respondent(s) No. 1 - 2
MR HS MUNSHAW, ADVOCATE for the Respondent(s) No. 1
MR RH RUPARELIYA, ADVOCATE for the Respondent(s) No. 2
NOTICE SERVED for the Respondent(s) No. 3 - 4
================================================================
CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 04/09/2014
ORAL ORDER
Learned advocate Mr.I.M. Patel states at bar that the parties are exploring possibility of settlement.
Hence, S.O. to 01.10.2014. Ad-interim relief to continue till then.
(S.H.VORA, J.) Hitesh Page 1 of 1