Gujarat High Court
Vijayan Rajamanicka Nadar Pagalam vs Jamnagar Municipal Corporation on 29 November, 2018
Author: Harsha Devani
Bench: Harsha Devani, A. P. Thaker
C/SCA/18000/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 18000 of 2018
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VIJAYAN RAJAMANICKA NADAR PAGALAM
Versus
JAMNAGAR MUNICIPAL CORPORATION
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Appearance:
AXIT J TANNA(9474) for the PETITIONER(s) No. 1
BANSI M KARIA(9320) for the PETITIONER(s) No. 1
NISHITH P ACHARYA(9308) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 1,2
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE DR.JUSTICE A. P. THAKER
Date : 29/11/2018
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) Heard Mr. S. N. Shelat, Senior Advocate, learned counsel with Ms. Bansi Karia, learned advocate for the petitioner.
Issue Notice returnable on 19th December, 2018. By way of ad-interim relief, the respondents are restrained from making any coercive recovery pursuant to the bill dated 7.7.2018 (Annexure-B to the petition). Direct service is permitted.
To be heard with Special Civil Application No.7181 of 2018.
(HARSHA DEVANI, J) (A. P. THAKER, J) Z.G. SHAIKH Page 1 of 1