Gujarat High Court
Bhavnagar Municipal Corporation vs Bachubhai Dudhabhai Vegad & on 28 February, 2013
Author: K.S.Jhaveri
Bench: Ks Jhaveri
BHAVNAGAR MUNICIPAL CORPORATION....Petitioner(s)V/SBACHUBHAI DUDHABHAI VEGAD C/SCA/515/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 515 of 2013 ================================================================ BHAVNAGAR MUNICIPAL CORPORATION....Petitioner(s) Versus BACHUBHAI DUDHABHAI VEGAD & 1....Respondent(s) ================================================================ Appearance: MR HS MUNSHAW, ADVOCATE for the Petitioner(s) No. 1 RULE SERVED BY DS for the RESPONDENT(s) No. 1-2 =========================================================== CORAM: HONOURABLE MR.JUSTICE KS JHAVERI Date : 28/02/2013 ORAL ORDER
Though served none appears for the respondents. In that view of the matter, ad-interim relief granted by this Court vide order dated 21.01.2013 stands confirmed.
(K.S.JHAVERI, J.) divya Page 1 of 1