Gujarat High Court
Selsites vs Antrix Shops Owners Association on 17 February, 2017
Author: S.H.Vora
Bench: S.H.Vora
C/SCA/1569/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 1569 of 2017
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SELSITES....Petitioner(s)
Versus
ANTRIX SHOPS OWNERS ASSOCIATION....Respondent(s)
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Appearance:
RUTVIK H MODI, ADVOCATE for the Petitioner(s) No. 1
TIRTH NAYAK, ADVOCATE for the Petitioner(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 17/02/2017
ORAL ORDER
As on today, total rent due and payable by the petitioner comes to about Rs.4,84,000/-. Learned advocate for the petitioner states at bar that petitioner has deposited Rs.1 Lakh with the trial court. Meanwhile, learned advocate for the petitioner states at bar that petitioner would be able to pay balance amount after three months.
Registry is directed to list this matter after three months.
(S.H.VORA, J.) Dolly Page 1 of 1 HC-NIC Page 1 of 1 Created On Sat Feb 18 01:49:42 IST 2017