Gujarat High Court
Ashok Premjibhai Joshi vs Member Lpg Distributors Selection Cell on 27 March, 2018
Author: A.J. Shastri
Bench: A.J. Shastri
C/SCA/13474/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 13474 of 2016
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ASHOK PREMJIBHAI JOSHI
Versus
MEMBER LPG DISTRIBUTORS SELECTION CELL
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Appearance:
MR. HEMAL SHAH(6960) for the PETITIONER(s) No. 1
MS MINOO A SHAH(774) for the RESPONDENT(s) No. 2
NOTICE SERVED BY DS(5) for the RESPONDENT(s) No. 1
NOTICE SERVED(4) for the RESPONDENT(s) No. 3
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CORAM: HONOURABLE MR.JUSTICE A.J. SHASTRI
Date : 27/03/2018
ORAL ORDER
Heard learned advocates for the respective parties.
Considering the submissions advanced by the learned advocate for the petitioner, the matter requires consideration. Hence, RULE. Expedited.
The adinterim relief granted earlier is confirmed till the final disposal of the proceedings. It is, however, observed that the parties are at liberty to complete the pleadings and thereafter prefer an application for expeditious hearing of the petition.
(A.J. SHASTRI, J.) /phalguni/ Page 1 of 1