Gujarat High Court
Prakash Kapadia - President Of Jagega ... vs Commissioner Of Police on 14 February, 2013
Author: Bhaskar Bhattacharya
Bench: Bhaskar Bhattacharya
PRAKASH KAPADIA - PRESIDENT OF JAGEGA GUJARAT SANGHARSH....Applicant(s)V/SCOMMISSIONER OF POLICE (AHMEDABAD CITY) C/WPPIL/200/2012 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD WRIT PETITION (PIL) NO. 200 of 2012 ================================================================ PRAKASH KAPADIA - PRESIDENT OF JAGEGA GUJARAT SANGHARSH....Applicant(s) Versus COMMISSIONER OF POLICE (AHMEDABAD CITY) & 3....Opponent(s) ================================================================ Appearance: MR. TIRTHRAJ PANDYA, ADVOCATE for the Applicant(s) No. 1 MR PK JANI GOVERNMENT PLEADER for the Opponent(s) No. 1 - 4 ================================================================ CORAM: HONOURABLE THE CHIEF JUSTICE MR. BHASKAR BHATTACHARYA and HONOURABLE MR.JUSTICE J.B.PARDIWALA Date : 14/02/2013 ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. BHASKAR BHATTACHARYA) Pursuant to our earlier order dated November 8, 2012, the State-respondent has filed affidavit, particularly agreeing with the prayer of the petitioner. Mr Jani, the learned Government Pleader appearing on behalf of the State Government submits that the matter may appear after six months when the State Government will place the status report before this Court as regards further advancement of this project. Let the matter appear after six months.
(BHASKAR BHATTACHARYA, CJ.) (J.B.PARDIWALA, J.) zgs Page 2 of 2