Gujarat High Court
Nagin @ Narendra Prahaladbhai Thakor vs State Of Gujarat & 2 on 3 February, 2015
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
C/SCA/2022/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 2022 of 2015
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NAGIN @ NARENDRA PRAHALADBHAI THAKOR....Petitioner(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
MS KD PARMAR, ADVOCATE for the Petitioner(s) No. 1
MR ALPESH BHATT, AGP for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 03/02/2015
ORAL ORDER
RULE. Mr.Bhatt, the learned AGP waives service of notice of rule for and on behalf of the respondent no.3 - Jail Authority. The respondent nos.1 and 2 be served directly.
Registry is directed to list this matter for final hearing in seriatim considering the actual date of detention.
(J.B.PARDIWALA, J.) MOIN Page 1 of 1