Gujarat High Court
Amit Paresh Bhai Rathod vs Commissioner Of Police & 2 on 22 January, 2015
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
C/SCA/1093/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 1093 of 2015
================================================================
AMIT PARESH BHAI RATHOD....Petitioner(s)
Versus
COMMISSIONER OF POLICE & 2....Respondent(s)
================================================================
Appearance:
MR CHETAN B RAVAL, ADVOCATE for the Petitioner(s) No. 1
GOVERNMENT PLEADER for the RESPONDENT(s) No. 2
================================================================
CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 22/01/2015
ORAL ORDER
RULE. Ms. Thakore, the learned AGP waives service of notice of rule for and on behalf of the respondent no.3 - Jail Authority. The respondent nos.1 and 2 be served directly.
Registry is directed to list this matter for final hearing in seriatim considering the actual date of detention.
(J.B.PARDIWALA, J.) Vahid Page 1 of 1