Gujarat High Court
Niteshkumar Pradeepbhai Makwana vs Dist Program Coordinator And Director on 31 January, 2019
Author: N.V.Anjaria
Bench: N.V.Anjaria
C/SCA/48/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 48 of 2019
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NITESHKUMAR PRADEEPBHAI MAKWANA
Versus
DIST PROGRAM COORDINATOR AND DIRECTOR
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Appearance:
MR AS ASTHAVADI(3698) for the PETITIONER(s) No. 1,2
for the RESPONDENT(s) No. 1,2,3
ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP(99) for the
RESPONDENT(s) No. 4
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CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA
Date : 31/01/2019
ORAL ORDER
Notice for final disposal returnable on 14.2.2019.
In view of decision of this court in Imranbhai Anwarbhai Majothi vs. State of Gujarat being Special Civil Application No. 17872 of 2017 decided on 30.11.2017, as learned advocate Mr. A. S. Asthavadi submits that the impugned order is stigmatic order passed without observing principles of natural justice, to be listed at 2.30 p.m..
Direct service is permitted.
(N.V.ANJARIA, J) C.M. JOSHI Page 1 of 1