Gujarat High Court
Upendra P Bhatt & 2 vs District Development Officer & 3 on 21 April, 2014
Author: Rajesh H.Shukla
Bench: Rajesh H.Shukla
C/SCA/10455/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 10455 of 2013
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UPENDRA P BHATT & 2....Petitioner(s)
Versus
DISTRICT DEVELOPMENT OFFICER & 3....Respondent(s)
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Appearance:
MR ISHAN MIHIR PATEL, ADVOCATE for the Petitioner(s) No. 1 3
MR HS MUNSHAW, ADVOCATE for the Respondent(s) No. 1
MR RH RUPARELIYA, ADVOCATE for the Respondent(s) No. 2
NOTICE SERVED for the Respondent(s) No. 3 4
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CORAM: HONOURABLE MR.JUSTICE RAJESH H.SHUKLA
Date : 21/04/2014
ORAL ORDER
At the request made by learned Advocate Shri Ishant Patel stating that the parties are exploring the possibilities of the settlement and the matter may be adjourned. Therefore, with consent of the other side, the matter is adjourned to 30th June, 2014.
Adinterim relief, granted earlier, to continue till then.
(RAJESH H.SHUKLA, J.) Tuvar Page 1 of 1