Gujarat High Court
Gujarat State Electricity Corporation ... vs Laxmanbhai Jaymal Rabari & on 23 June, 2016
Author: K.M.Thaker
Bench: K.M.Thaker
C/SCA/10762/2002 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 10762 of 2002
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GUJARAT STATE ELECTRICITY CORPORATION LIMITED &
1....Petitioner(s)
Versus
LAXMANBHAI JAYMAL RABARI & 1....Respondent(s)
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Appearance:
MR DIPAK R DAVE, ADVOCATE for the Petitioner(s) No. 1 - 2
MR DS VASAVADA, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE K.M.THAKER
Date : 23/06/2016
ORAL ORDER
The petition is very old and is pending since 2002. It is already adjourned 73 times. Today when the petition is called out and taken up for hearing, the Court is informed that the learned advocates for the petitioners and the respondent have filed leave notes. It is, however, submitted that now Mr.Dave, learned advocate is instructed to appear on behalf of the petitioner (instead of Mr.pandya, learned advocate who represented the company) and he needs time to enter his appearance.
In view of such facts, hearing is adjourned to 5.7.2016.
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