Gujarat High Court
Premila Premji Motivas & vs Mer Karsan Raide & 3 on 6 March, 2017
Author: P.P.Bhatt
Bench: P.P.Bhatt
C/FA/309/1985 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL NO. 309 of 1985
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PREMILA PREMJI MOTIVAS & 1....Appellant(s)
Versus
MER KARSAN RAIDE & 3....Defendant(s)
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Appearance:
PARTY-IN-PERSON, ADVOCATE for the Appellant(s) No. 1
MR SV RAJU, ADVOCATE for the Defendant(s) No. 2
NOTICE NOT RECD BACK for the Defendant(s) No. 3 - 4
NOTICE SERVED for the Defendant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE P.P.BHATT
Date : 06/03/2017
ORAL ORDER
It appears that two weeks' time is given for the purpose of reconstruction of the First Appeal, but no steps have been taken so far.
However, in the interest of justice, with a view to give one more opportunity, further three weeks' time is allowed for taking the requisite steps for the reconstruction of the First Appeal, failing which, the matter be placed before this Court on 03.04.2017 for passing appropriate order.
(P.P.BHATT, J.) Alok Page 1 of 1 HC-NIC Page 1 of 1 Created On Fri Jun 16 00:08:45 IST 2017