Asha Anandmohan Tripathi vs Union Of India
2021 Latest Caselaw 10852 Guj

     C/SCA/15357/2020                            ORDER DATED: 05/08/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 15357 of 2020

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                        ASHA ANANDMOHAN TRIPATHI
                                  Versus
                              UNION OF INDIA
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Appearance:
PRATEEK S BHATIA(8629) for the Petitioner(s) No. 1
MR PY DIVYESHVAR(2482) for the Respondent(s) No. 2
NOTICE NOT RECD BACK(3) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.J.DESAI
        and
        HONOURABLE DR. JUSTICE A. P. THAKER

                             Date : 05/08/2021

                             ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.J.DESAI) Mr.Bhatia, learned advocate for the petitioner requests for time to file rejoinder. Learned advocate Mr.Divyeshvar is also permitted to supply the compilation of judgments to the registry and registry shall accept the same. S.O. to 8.9.2021.

(A.J.DESAI, J)

(DR. A. P. THAKER, J) R.S. MALEK