Gujarat High Court
Daxa Prabhudas Nimavat vs State Of Gujarat & on 4 September, 2013
Author: R.M.Chhaya
Bench: R.M.Chhaya
DAXA PRABHUDAS NIMAVAT....Petitioner(s)V/SSTATE OF GUJARAT C/SCA/11432/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 11432 of 2013 ================================================================ DAXA PRABHUDAS NIMAVAT....Petitioner(s) Versus STATE OF GUJARAT & 2....Respondent(s) ================================================================ Appearance: MR DP JOSHI, ADVOCATE for the Petitioner(s) No. 1 NOTICE SERVED BY DS for the RESPONDENT(s) No. 1-2 DS AFF.NOT FILED (N) for the RESPONDENT(s) No. 3 ================================================================ CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA Date : 04/09/2013 ORAL ORDER
Mr. D.P. Joshi, learned advocate for the petitioner states that respondent No.3 is served and the affidavit of service shall be filed in the Registry. Considering the fact that respondent No.3 is also a Principal of a Government College, Registry is directed to show name of Government Pleader for respondent No.3 also. The respondents shall file reply by next date of hearing. S.O. to 24.9.2013.
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