Gujarat High Court
Banaskantha District Panchayat vs Narsangbhai Vaikunthram Thakkar on 12 July, 2018
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
C/CA/17194/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
F/CIVIL APPLICATION NO. 17194 of 2018
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F/FIRST APPEAL NO. 14166 of 2018
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C/CA/17194/2018 ORDER
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NATWARLAL KESHAVJIBHAI (TRIVEDI)
Versus
THE SPECIAL LAND ACQUISITION OFFICER
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Appearance:
MR JINESH H KAPADIA(5601) for the PETITIONER(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 12/07/2018
ORAL ORDER
If the office objections are not removed within a period of two weeks from today, the concerned matter shall stand dismissed for non-prosecution without making any reference to this Court.
(J.B.PARDIWALA, J) MAYA Page 2 of 2 Downloaded on : Mon Jul 12 23:44:33 IST 2021