Gujarat High Court
Rohitchandra Vipinchandra Tevar vs Chief Secretary on 9 June, 2015
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
C/SCA/17160/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 17160 of 2014
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ROHITCHANDRA VIPINCHANDRA TEVAR....Petitioner(s)
Versus
CHIEF SECRETARY, & 3....Respondent(s)
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Appearance:
PARTY-IN-PERSON, ADVOCATE for the Petitioner(s) No. 1
GOVERNMENT PLEADER for the Respondent(s) No. 1 - 2 , 4
MR HIREN P VYAS, ADVOCATE for the Respondent(s) No. 3
MR PM VYAS, ADVOCATE for the Respondent(s) No. 3
MS SEJAL H VYAS, ADVOCATE for the Respondent(s) No. 3
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 09/06/2015
ORAL ORDER
Mr. Hiren Vyas, the learned advocate has instructions to appear on behalf of the respondent No.3-Gujarat State Seed Certification Agency. He prays for time to file affidavit-in-reply.
Let this matter appear on 22nd June, 2015. The affidavit- in-reply which the respondent No.3 may file, the copy of which should be given to the petitioner well in advance.
(J.B.PARDIWALA, J.) Vahid Page 1 of 1