Gujarat High Court
Chandulal Parmanand Pithadiya vs Gujarat Electricity Board on 13 August, 2002
Author: P.B.Majmudar
Bench: P.B.Majmudar
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No 11648 of 2001
--------------------------------------------------------------
CHANDULAL PARMANAND PITHADIYA
Versus
GUJARAT ELECTRICITY BOARD
--------------------------------------------------------------
Appearance:
MR UDAY R BHATT for the Petitioner.
MR MD PANDYA for Respondent No. 1
.......... for Respondent No. 2
--------------------------------------------------------------
CORAM : MR.JUSTICE P.B.MAJMUDAR
Date of Order: 13/08/2002
ORAL ORDER
Since no reply is filed and since, till today, none appears for the respondents, Rule. Notice as to interim relief returnable on 2nd September, 2002.
13th August, 2002 ( P.B. Majmudar, J. ) *** (apj) Initially, on 13th August, 2002, this Court had passed an order admitting this matter. Subsequently, however, before the order was signed, Mr.Pandya requested that the order may be recalled as he was busy in another part-heard case. Under the circumstances, the order passed by this Court on 13th August, 2002 is recalled and now the matter is ordered to be placed for admission on 16th September, 2002.
16th August, 2002 ( P.B. Majmudar, J. ) *** (Stanley) HC-NIC Page 1 of 1 Created On Wed Mar 09 01:49:14 IST 2016