Rushikesh Kanaiyalal Thakore vs State Of Gujarat
2021 Latest Caselaw 6545 Guj

     C/SCA/22316/2017                               ORDER DATED: 21/06/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 22316 of 2017

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               RUSHIKESH KANAIYALAL THAKORE & 1 other(s)
                               Versus
                     STATE OF GUJARAT & 5 other(s)
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Appearance:
MR. NISHIT P GANDHI(6946) for the Petitioner(s) No. 1,2
ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP(99) for the
Respondent(s) No. 1
MR EKANT G AHUJA(5323) for the Respondent(s) No. 5
MR PARTHIV A BHATT(5331) for the Respondent(s) No. 6
NOTICE SERVED BY DS(5) for the Respondent(s) No. 1,2,3,4
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  CORAM:HONOURABLE MS. JUSTICE SANGEETA K. VISHEN

                             Date : 21/06/2021

                               ORAL ORDER

At the request of Mr.K.B.Virvadia, for Mr.Nishit Gandhi, learned advocate for the petitioner, requests for time on the ground that Mr.Gandhi is on his legs before another Court, Mr.B.B.Naik, learned senior advocate appearing with Mr.Ekant Ahuja, learned advocate for the respondent no.5 also requests for an adjournment on the ground that he is desirous of placing on record certain judgments in support of the contentions to be raised.

At the joint request, let the matter appear on 04.08.2021.

(SANGEETA K. VISHEN,J) URIL RANA