Gujarat High Court
Monikaben Ghanshyambhai Patel & 17 vs State Of Gujarat & 9 on 4 April, 2017
Author: S.G. Shah
Bench: S.G. Shah
C/SCA/6953/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 6953 of 2017
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MONIKABEN GHANSHYAMBHAI PATEL & 17....Petitioner(s)
Versus
STATE OF GUJARAT & 9....Respondent(s)
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Appearance:
MR GM JOSHI, ADVOCATE for the Petitioner(s) No. 1 - 18
MS MANISHA L SHAH, GOVT. PLEADER WITH MR ROHAN YAGNIK, AGP
for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.G. SHAH
Date : 04/04/2017
ORAL ORDER
Notice, returnable on 07.04.2017. Learned AGP waives service of notice for respondent No.1 - State. However, when petitioners are apprehending that if any orders are passed in between, then, this petition may become infructuous, let it be clarified that any such order shall be subject to outcome of this petition. Direct service today upon rest of the respondents is permitted.
(S.G. SHAH, J.) binoy Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed Apr 05 01:36:47 IST 2017