Gujarat High Court
Priyavadan Ramanlal Shah vs State Of Gujarat on 25 March, 2019
Author: N.V.Anjaria
Bench: N.V.Anjaria
C/SCA/18885/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 18885 of 2018
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PRIYAVADAN RAMANLAL SHAH
Versus
STATE OF GUJARAT
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Appearance:
SAN ASSOCIATES LLP(8655) for the Petitioner(s) No. 1
ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP(99) for the
Respondent(s) No. 1
NOTICE SERVED BY DS(5) for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA
Date : 25/03/2019
ORAL ORDER
If reply is not filed before 01st April, 2019, the petitioner will be entitled to be heard for interim relief as is already indicated while issuing notice and notice as to interim relief on 07th December, 2018.
Stand over to 01st April, 2019.
(N.V.ANJARIA, J) Anup Page 1 of 1