Order dated 21.01.2025 regarding assinging Charge of Litigaiton In-charge, High Court Gujarat to Sh. Pradip D. Bhate, CGC.
Order
The President is pleased to assign the responsibility of the litigation In-charge for Central Govt. litigation before the High Court of Gujarat i.e. taking notices on behalf of Union of India, allocation of cases amongst Panel Counsel, etc. to Shri Pradip D. Bhate, Central Government Counsel (Mob: 9825165521, Email: advocatebhate[at]gmail[dot]com) for High Court of Gujarat, till further orders.
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