Gujarat High Court
Adarsh vs Agarwal on 12 December, 2011
Author: Akil Kureshi
Bench: Akil Kureshi
Gujarat High Court Case Information System
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MCA/2573/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC.CIVIL
APPLICATION - FOR DIRECTION No. 2573 of 2011
In
SPECIAL
CIVIL APPLICATION No. 2621 of 2009
=========================================================
ADARSH
FOUNDATION THRO ITS MANAGING TRUSTEE - Applicant(s)
Versus
AGARWAL
BHAVNA SURESH & 85 - Opponent(s)
=========================================================
Appearance :
MRPAJADEJA
for Applicant(s) :
1,
DELETED for Opponent(s) : 1 - 71.
- for Opponent(s) : 0.0.0,
0.0.0, 0.0.0, 0.0.0, 0.0.0, 0.0.0, 0.0.0, 0.0.0, 0.0.0, 0.0.0,
0.0.0,0.0.0
- for Opponent(s) : 0.0.0
- for Opponent(s) :
0.0.0
- for Opponent(s) : 0.0.0
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE AKIL KURESHI
and
HONOURABLE
MS JUSTICE SONIA GOKANI
Date
: 12/12/2011
ORAL
ORDER
(Per : HONOURABLE MR.JUSTICE AKIL KURESHI) RULE returnable on 23/01/2012.
Mr.Bhatt, learned Advocate for respondent No.75-MCI, New Delhi and Mr.Mehta learned Advocate for respondent No.78-NHL Municipal College waive service of Rule. Direct Service for rest of the respondents.
(AKIL KURESHI, J.) (SONIA GOKANI, J.) sompura Top