Gujarat High Court
Somabhai Sharubhai Gamit vs State Of Gujarat & 3 on 16 June, 2017
Author: R.Subhash Reddy
Bench: R.Subhash Reddy, Vipul M. Pancholi
C/LPA/890/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS PATENT APPEAL NO. 890 of 2017
In
SPECIAL CIVIL APPLICATION NO. 10924 of 2017
With
CIVIL APPLICATION NO. 7334 of 2017
In
LETTERS PATENT APPEAL NO. 890 of 2017
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SOMABHAI SHARUBHAI GAMIT....Appellant(s)
Versus
STATE OF GUJARAT & 3....Respondent(s)
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Appearance:
MR SHAKEEL A QURESHI, ADVOCATE for the Appellant(s) No. 1
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CORAM: HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH
REDDY
and
HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
Date : 16/06/2017
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY) Learned AGP waives service for respondent nos.1 &
2. Notice to respondent nos.3 & 4, returnable on 13.07.2017. Pending further orders, the respondents are directed to maintain status quo as on today with regard to possession of the property, which is subject matter of this petition, till the returnable date. Direct service permitted. The petitioner is permitted to serve by Fax.
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