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Gujarat High Court

Prakash Kavabhai Katara Through His ... vs Commissioner Of Police on 13 June, 2019

Author: A.Y. Kogje

Bench: A.Y. Kogje

  C/SCA/14561/2019                              ORDER



    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
     F/SPECIAL CIVIL APPLICATION NO. 14561 of 2019
                         With
     F/SPECIAL CIVIL APPLICATION NO. 15178 of 2019
                         With
     F/SPECIAL CIVIL APPLICATION NO. 15228 of 2019
                         With
     F/SPECIAL CIVIL APPLICATION NO. 15313 of 2019
                         With
     F/SPECIAL CIVIL APPLICATION NO. 15500 of 2019
                         With
     F/SPECIAL CIVIL APPLICATION NO. 16121 of 2019
                         With
     F/SPECIAL CIVIL APPLICATION NO. 16160 of 2019
                         With
     F/SPECIAL CIVIL APPLICATION NO. 16394 of 2019
                         With
     F/SPECIAL CIVIL APPLICATION NO. 16420 of 2019
                         With
     F/SPECIAL CIVIL APPLICATION NO. 16511 of 2019
                         With
     F/SPECIAL CIVIL APPLICATION NO. 16535 of 2019
                         With
     F/SPECIAL CIVIL APPLICATION NO. 16540 of 2019
                         With
     F/SPECIAL CIVIL APPLICATION NO. 16542 of 2019
                         With
     F/SPECIAL CIVIL APPLICATION NO. 16544 of 2019
                         With
CIVIL APPLICATION (FOR TEMPORARY BAIL) NO. 1 of 2019
    In F/SPECIAL CIVIL APPLICATION NO. 16544 of 2019
                         With
     F/SPECIAL CIVIL APPLICATION NO. 16583 of 2019
                         With
     F/SPECIAL CIVIL APPLICATION NO. 16594 of 2019
                         With
     F/SPECIAL CIVIL APPLICATION NO. 16669 of 2019
                         With
     F/SPECIAL CIVIL APPLICATION NO. 16710 of 2019
                         With
     F/SPECIAL CIVIL APPLICATION NO. 16734 of 2019
                         With
     F/SPECIAL CIVIL APPLICATION NO. 16798 of 2019
                         With
     F/SPECIAL CIVIL APPLICATION NO. 16823 of 2019


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             C/SCA/14561/2019                                  ORDER



                               With
           F/SPECIAL CIVIL APPLICATION NO. 16830 of 2019
                               With
           F/SPECIAL CIVIL APPLICATION NO. 16857 of 2019
                               With
           F/SPECIAL CIVIL APPLICATION NO. 16889 of 2019
                               With
           F/SPECIAL CIVIL APPLICATION NO. 16942 of 2019
                               With
           F/SPECIAL CIVIL APPLICATION NO. 17060 of 2019
                               With
           F/SPECIAL CIVIL APPLICATION NO. 17084 of 2019
                               With
  CIVIL APPLICATION (FOR FIXING DATE OF HEARING) NO. 1 of 2019
          In F/SPECIAL CIVIL APPLICATION NO. 17084 of 2019
                               With
           F/SPECIAL CIVIL APPLICATION NO. 17096 of 2019
                               With
           F/SPECIAL CIVIL APPLICATION NO. 17101 of 2019
                               With
           F/SPECIAL CIVIL APPLICATION NO. 17193 of 2019
==========================================================
          HARIRAM GANGARAM BISNOI THRU HIS COUSIN BROTHER
                 KAMLESHKUMAR BHAKHARARAM BISNOI
                              Versus
                        STATE OF GUJARAT
==========================================================
Appearance:
MR RB THAKOR(6743) for the Petitioner(s) No. 1
for the Respondent(s) No. 2,3
ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP(99) for the
Respondent(s) No. 1
==========================================================
 CORAM: HONOURABLE MR.JUSTICE A.Y. KOGJE
                    Date : 13/06/2019
                     ORAL ORDER

Office objections to be removed on or before 27.06.2019, failing which the matter be listed on 02.07.2019, for further direction.

(A.Y. KOGJE, J) Radhika Page 2 of 2 Downloaded on : Thu Oct 03 23:24:17 IST 2019