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SCA/5432/2005 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No.5432 of 2005
=========================================
JAWAHAR KANTILAL VAKHARIA - Petitioner(s)
Versus
UNION
OF INDIA (NOTICE TO BE SERVED THROUGH SECRETARY & 2 - Respondent(s)
========================================= Appearance: MR
SN THAKKAR for Petitioner(s) : 1, MR RJ OZA for Respondent(s : 1, MR JITENDRA MALKAN for Respondent(s): 1, RULE NOT RECD BACK for Respondent(s): 2 - 3.
=========================================
CORAM
:
HONOURABLE MS. JUSTICE HARSHA DEVANI
and
HONOURABLE MR. JUSTICE R.M.CHHAYA
Date
: 03/05/2011
ORAL
ORDER
(Per:
HONOURABLE MS. JUSTICE HARSHA DEVANI)
Registry is directed to show the name of Mr. P.S. Champaneri, learned Assistant Solicitor General instead of Mr. R.J. Oza and Mr. Jitendra Malkan on behalf of respondent no.1 - Union of India. The endorsement on the Board shows that rule is not received back qua respondents no.2 and 3, however, the said endorsement appears to be incorrect inasmuch as on behalf of the said respondents, affidavit-in-reply has already been filed. Matter to be listed for final hearing on 09th May, 2011.
(
Harsha Devani, J. )
(
R.M. Chhaya, J. )
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