RAMSING ATBALSING SHARMA v. UNION OF INDIA

C/SCA/6326/1986 ORDER

SPECIAL CIVIL APPLICATION NO. 6326 of 1986

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RAMSING ATBALSING SHARMA & 1....Petitioner(s)

Versus

UNION OF INDIA & 3....Respondent(s) ==========================================================

Appearance:

MR MUKESH H RATHOD, ADVOCATE for the Petitioner(s) No. 1 - 2

MR PARTH BHATT, AGP for the Respondent(s) No. 2

MR MD PANDYA, ADVOCATE for the Respondent(s) No. 3 - 4

SERVED BY RPAD - (R) for the Respondent(s) No. 1 ==========================================================

CORAM: HONOURABLE MR.JUSTICE JAYANT PATEL

Date : 10/07/2015

ORAL ORDER

In spite of the time granted, records are not

reconstructed. Hence, dismissed for default. Liberty

to apply in case of difficulty.

(JAYANT PATEL, J.) vinod

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