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Gujarat High Court

Bhimjibhai Manglabhai Gohil vs State Of Gujarat on 27 June, 2019

Author: N.V.Anjaria

Bench: N.V.Anjaria

        C/SCA/9840/2019                                   ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/SPECIAL CIVIL APPLICATION NO. 9840 of 2019
                             With
          R/SPECIAL CIVIL APPLICATION NO. 9841 of 2019
                             With
          R/SPECIAL CIVIL APPLICATION NO. 9842 of 2019
                             With
          R/SPECIAL CIVIL APPLICATION NO. 9843 of 2019
                             With
          R/SPECIAL CIVIL APPLICATION NO. 9844 of 2019
                             With
          R/SPECIAL CIVIL APPLICATION NO. 9845 of 2019
                             With
          R/SPECIAL CIVIL APPLICATION NO. 9846 of 2019
                             With
          R/SPECIAL CIVIL APPLICATION NO. 9847 of 2019
                             With
          R/SPECIAL CIVIL APPLICATION NO. 9848 of 2019
                             With
          R/SPECIAL CIVIL APPLICATION NO. 9850 of 2019
                             With
          R/SPECIAL CIVIL APPLICATION NO. 9851 of 2019
                             With
          R/SPECIAL CIVIL APPLICATION NO. 9852 of 2019
                             With
          R/SPECIAL CIVIL APPLICATION NO. 9853 of 2019
                             With
          R/SPECIAL CIVIL APPLICATION NO. 9854 of 2019
                             With
          R/SPECIAL CIVIL APPLICATION NO. 9855 of 2019
                             With
          R/SPECIAL CIVIL APPLICATION NO. 9856 of 2019
                             With
          R/SPECIAL CIVIL APPLICATION NO. 9857 of 2019
==========================================================
                 HARUNBHAI JAANMOHAMMAD BLOCH
                              Versus
                       STATE OF GUJARAT
==========================================================
Appearance:
MR N V TRIVEDI(6227) for the Petitioner(s) No. 1
for the Respondent(s) No. 2,3
MS.KRINA CALLA, AGP(99) for the Respondent(s) No. 1
==========================================================


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            C/SCA/9840/2019                               ORDER




 CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA

                             Date : 27/06/2019

                              ORAL ORDER

Notice returnable on 09.07.2019.

Learned Assistant Government Pleader Ms. Krina Calla waives service of notice for the respondents State and its authorities.

Learned Government Pleader who appears states that reply will be filed before the next date.

(N.V.ANJARIA, J) Manshi Page 2 of 2 Downloaded on : Fri Jul 02 21:09:06 IST 2021