Gujarat High Court
Bhupendra Chaganbhai Gandhi & 4 vs State Of Gujarat & on 11 August, 2016
Author: R.M.Chhaya
Bench: R.M.Chhaya
C/SCA/12632/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 12632 of 2016
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BHUPENDRA CHAGANBHAI GANDHI & 4....Petitioner(s)
Versus
STATE OF GUJARAT & 11....Respondent(s)
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Appearance:
MR ASIM J PANDYA, ADVOCATE for the Petitioner(s) No. 1 - 5
ADVANCE COPY SERVED TO GP/PP for the Respondent(s) No. 1 to 5
MR AS VAKIL, CAVEATOR for the Respondent(s) No. 9
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CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA
Date : 11/08/2016
ORAL ORDER
Notice, returnable on 01st September, 2016. Mr.Hardik Soni, learned Assistant Government Pleader waives notice for respondent Nos.1 to 5 and shall call for original records and proceedings of the entry in question before the returnable date. Mr.A.S.Vakil, learned counsel waives notice for respondent No.11.
Direct Service for rest of the respondents is permitted.
(R.M.CHHAYA, J.) Suchit Page 1 of 1 HC-NIC Page 1 of 1 Created On Fri Aug 12 03:18:18 IST 2016