Ronakkumar Devchandbhai Patel vs Union Of India
2021 Latest Caselaw 16752 Guj

     C/SCA/20936/2018                                   ORDER DATED: 25/10/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/SPECIAL CIVIL APPLICATION NO. 20936 of 2018
                              With
CIVIL APPLICATION (FIXING DATE OF EARLY HEARING) NO. 2 of 2021
        In R/SPECIAL CIVIL APPLICATION NO. 20936 of 2018
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                    RONAKKUMAR DEVCHANDBHAI PATEL
                                Versus
                            UNION OF INDIA
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Appearance:
MR MJ MEHTA, ADVOCATE for
MR SAURABH J MEHTA, ADVOCATE for the Petitioner

MR DEVANG VYAS, ADVOCATE for the Respondent No. 1

MR RONAK RAVAL, AGP for the Respondent Nos. 2,3,4

MR MEET A SHAH, ADVOCATE for
MR AD OZA(515) for the Respondent(s) No. 5

MR DIPAK R DAVE, ADVOCATE for the Respondent Nos.
10,12,13,17,18,19,20,21,28,32,34,38,42,44,47,49,57,61,62,63,64,7,8

MR PRASHAT G. DESAI, SENIOR ADVOCATE with
MR PRANAV K TRIVEDI(9735) for the Respondent Nos.
11,15,22,24,25,29,31,35,37,40,43,46,50,52,55,58,6,60

MR NIYANT R BHIMANI(8000) for the Respondent(s) No.
14,16,23,26,27,30,33,36,39,41,45,48,51,53,56,59,9

NOTICE SERVED(4) for the Respondent(s) No. 54
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  CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA

                               Date : 25/10/2021
                                ORAL ORDER

Heard learned advocates for the respective parties. Rule. Learned advocates waive service of notice of Rule on behalf of the respective respondents.

Reserved for judgment / order.

(A. S. SUPEHIA, J) MAHESH BHATI