Gujarat High Court
Lalitaben Dashrathbhai Patel vs State Election Commission on 10 January, 2017
Author: Harsha Devani
Bench: Harsha Devani, A.S. Supehia
C/SCA/120/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 120 of 2017
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LALITABEN DASHRATHBHAI PATEL....Petitioner(s)
Versus
STATE ELECTION COMMISSION, GUJARAT & 5....Respondent(s)
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Appearance:
MR SANDEEP R LIMBANI, ADVOCATE for the Petitioner(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR.JUSTICE A.S. SUPEHIA
Date : 10/01/2017
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) Mr. Sandeep Limbani, learned advocate for the petitioner, under instructions, does not press the present petition with a view to file appropriate proceedings by way of an election petition under the relevant provisions of the Gujarat Panchayats Act, 1993. In the light of the above, the petition is disposed of as not pressed with liberty, as aforesaid.
(HARSHA DEVANI, J.) (A. S. SUPEHIA, J.) zgs Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed Jan 11 00:17:48 IST 2017