Chhanabhai Koyabhai Machhar vs State Of Gujarat, Throu R F O,
2021 Latest Caselaw 419 Guj

         C/SCA/21164/2018                                           ORDER



          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
           R/SPECIAL CIVIL APPLICATION NO. 21164 of 2018

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                    CHHANABHAI KOYABHAI MACHHAR
                                Versus
                    STATE OF GUJARAT, THROU R F O,
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Appearance:
MR P C CHAUDHARI(5770) for the Petitioner(s) No. 1
MR. AKASH CHHAYA, AGP for the Respondent(s) No. 1
NOTICE SERVED(4) for the Respondent(s) No. 2
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 CORAM: HONOURABLE MR. JUSTICE NIRZAR S. DESAI

                                Date : 12/01/2021

                                 ORAL ORDER

Heard learned advocate Mr. P.C. Chaudhari for the petitioner and learned Assistant Government Pleader Mr. Akash Chhaya for the respondent no.1 through video conference.

Learned AGP Mr. Chhaya submits that the copy of the petition alongwith the annexures is not served upon him. Learned advocate Mr. Chaudhari assures that within a week, he will serve the copy of the petition alongwith all annexures and amendment to learned AGP Mr. Chhaya. Learned advocate Mr. Chaudhari further submits that the issue involved in the present petition is covered by the judgment delivered by this Court in Special Civil Application No. 2767 of 2018 and allied matters decided on 05.01.2021. Learned advocate Mr. Chaudhari further submits that he

C/SCA/21164/2018 ORDER

intents to supply the copy of the said judgment and if Mr. Chaudhari supplied the copy of the aforesaid judgment, the Registry is directed to accept the same.

Stand over to 16.02.2021.

(NIRZAR S. DESAI,J) Pradhyuman