Gujarat High Court
Chandralal Bulchand Ambavani & vs State Of Gujarat & 2 on 19 April, 2017
Author: R.Subhash Reddy
Bench: R.Subhash Reddy, Vipul M. Pancholi
C/LPA/1411/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS PATENT APPEAL NO. 1411 of 2016
In SPECIAL CIVIL APPLICATION NO. 9559 of 1995
With
CIVIL APPLICATION NO. 12823 of 2016
In
LETTERS PATENT APPEAL NO. 1411 of 2016
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CHANDRALAL BULCHAND AMBAVANI & 1....Appellant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
G B PATEL, ADVOCATE for the Appellant(s) No. 1 - 2
MR PM BHATT, ADVOCATE for the Appellant(s) No. 1 - 2
GOVERNMENT PLEADER for the Respondent(s) No. 1 - 2
MR PARTHIV A BHATT, ADVOCATE for the Respondent(s) No. 3.1 - 3.4 ,
3.6.1
NOTICE UNSERVED for the Respondent(s) No. 3.1 - 3.5 , 3.6.1 - 3.6.4
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CORAM: HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH
REDDY
and
HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
Date : 19/04/2017
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY) S.O to 16th June, 2017. Interim relief granted earlier to continue till then.
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