Gujarat High Court
Ganshyambhai Bhikhabhai Mistry vs State Of Gujarat & 2 on 1 October, 2014
Author: Ks Jhaveri
Bench: Ks Jhaveri, A.G.Uraizee
C/LPA/1402/2012 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS PATENT APPEAL NO. 1402 of 2012
In
SPECIAL CIVIL APPLICATION NO. 2773 of 2012
With
CIVIL APPLICATION NO. 12681 of 2012
In
LETTERS PATENT APPEAL NO. 1402 of 2012
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GANSHYAMBHAI BHIKHABHAI MISTRY....Appellant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
MR BHARAT T RAO, ADVOCATE for the Appellant(s) No. 1
GOVERNMENT PLEADER for the Respondent(s) No. 1
MR MAULIK BHATT, ADVOCATE for the Respondent(s) No. 3
MS NIYATI M BHATT, ADVOCATE for the Respondent(s) No. 3
RULE SERVED for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 01/10/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE KS JHAVERI) Today, in earlier three calls, Mr.Rao was not present. After recess, Mr.Rao is present, but, Mr.Bhatt is not present. Hence, stand over to 08.10.2014.
(K.S.JHAVERI, J.) Page 1 of 2 C/LPA/1402/2012 ORDER (A.G.URAIZEE,J) ANKIT Page 2 of 2