Krupaben Chiragbhai Patel vs Principal District Judge
2021 Latest Caselaw 3801 Guj

                C/SCA/533/2020                          ORDER



         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/SPECIAL CIVIL APPLICATION NO. 533 of 2020
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                        KRUPABEN CHIRAGBHAI PATEL
                                  Versus
                         PRINCIPAL DISTRICT JUDGE
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Appearance:
MR. VISHRUT R JANI(6696) for the Petitioner(s) No. 1,2
MS NISHA M THAKORE(3293) for the Respondent(s) No. 1
LAW OFFICER BRANCH(420) for the Respondent(s) No. 1
DHRUV TOLIYA(9249) for the Respondent(s) No. 2
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 CORAM: HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                                 Date : 04/03/2021
                                   ORAL ORDER

Learned advocate Mr. Vishrut Jani for petitioners, learned advocate Ms. Nisha M. Thakore for respondent No. 1 and learned Senior Advocate Shree I.H. Syed appeared assisted by learned Advocate Mr. Dhruv Toliya for respondent No. 2 are appearing through video conference.

At the outset, learned advocate Ms. Nishra Thakore has produced copies of judgments. The same are taken on records.

Learned advocate Mr. Vishrut Jani has submitted that he has not received copies of judgments as submitted by learned advocate Ms. Nisha Thakore and requests for some time. He has also submitted that it is not a short issue.

Learned Senior Advocate Shree IH Syed has requested that if, learned advocate Mr. Vishrut Jani seeking time, in that case, a short date may be given since there is a short issue.

Stand over to 31.03.2021. Interim relief, if any, granted earlier, to continue till then.

Sd/-

(A. C. JOSHI,J) VISHAL MISHRA