Gujarat High Court
Ilias Suleman Bhaya vs Union Of India & on 12 April, 2016
Author: P.P.Bhatt
Bench: P.P.Bhatt
C/SCA/4222/2009 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 4222 of 2009
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ILIAS SULEMAN BHAYA....Petitioner(s)
Versus
UNION OF INDIA & 1....Respondent(s)
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Appearance:
MR PREMAL S RACHH, ADVOCATE for the Petitioner(s) No. 1
MS DIVYANGNA JAHALA, AGP for the Respondent(s) No. 2
MR DEVANG VYAS, ADVOCATE for the Respondent(s) No. 1
MR HARSHEEL D SHUKLA, ADVOCATE for the Respondent(s) No. 1
MR PY DIVYESHVAR, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE P.P.BHATT
Date : 12/04/2016
ORAL ORDER
In view of the office note dated 16.03.2016 filed by the Registry, Mr.Parth Divyeshvar, Central Government Standing Counsel appearing for respondent no.1 seeks permission to delete his name from the cause-list as the other Central Government Counsel has appeared.
Permission, as sought for, is hereby granted. Registry is directed to delete the name of Mr.Parth Divyeshvar, Central Government Standing Counsel appearing for respondent no.1 from the cause-list.
Accordingly, the office note is disposed of.
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