ANUPAMBHAI CHHAGANBHAI NAIK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Today there being call of strike from the Bar Council of India, the concerned advocates are not present in the Court. Considering the urgency in the matter, the Court had heard the parties present in the Court.

(2.) Heard Shri Anupambhai Chhaganbhai Naik, the petitioner - party-in-person and Shri H.C. Chaudhari, Election Officer and District Registrar, Cooperative Societies, Surat. None is present for the respondent No. 4, though duly served.

(3.) Rule returnable on 26.04.2017 at 2:30 p.m.