Gujarat High Court
R J Mansuri (Rafikbhai Jamalbhai ... vs State Of Gujarat on 18 March, 2015
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
C/CA/3163/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR FIXING DATE OF HEARING) NO. 3163 of 2015
In SPECIAL CIVIL APPLICATION NO. 13652 of 2008
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R J MANSURI (RAFIKBHAI JAMALBHAI MANSURI)....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
MR MT MISHRA FOR MR TR MISHRA, ADVOCATE for the Applicant(s) No. 1
MR SWAPNESHWAR GOUTAM, LEARNED ASSISTANT GOVERNMENT
PLEADER for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE SMT. JUSTICE ABHILASHA
KUMARI
Date : 18/03/2015
ORAL ORDER
1. This application has been preferred by the applicant (original petitioner) with a prayer to fix an early date of final hearing of Special Civil Application No.13652 of 2008.
2. Heard Mr.M.T. Mishra, learned advocate for Mr.T.R. Mishra, learned advocate for the applicant and Mr. Swapneshwar Goutam, learned Assistant Government Pleader for the respondent State of Gujarat and perused the averments made in the application. Page 1 of 2 C/CA/3163/2015 ORDER
3. For reasons stated in the application and the nature of issue involved in the petition, the following order is passed:
Special Civil Application No.13652 of 2008 shall be listed on the Board for final hearing on 22.06.2015.
4. The application is disposed of, in the above terms.
(SMT. ABHILASHA KUMARI, J.) piyush Page 2 of 2