Gujarat High Court
Parmanand Kanaiyalal Nimbark & vs A M C & 3 on 23 February, 2015
Author: Harsha Devani
Bench: Harsha Devani
C/FA/868/1989 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL NO. 868 of 1989
with
CIVIL APPLICATION NO.12419 OF 2014
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PARMANAND KANAIYALAL NIMBARK & 1....Appellant(s)
Versus
A M C & 3....Defendant(s)
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Appearance:
MR ANSHIN H DESAI, ADVOCATE for the Appellant(s) No. 1 - 2
VIRAL K SHAH, ADVOCATE for the Appellant(s) No. 1 - 2
DELETED for the Defendant(s) No. 2 - 3
MR JIGAR P RAVAL, ADVOCATE for the Defendant(s) No. 4
MR SATYAM Y CHHAYA, ADVOCATE for the Defendant(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
Date : 23/02/2015
ORAL ORDER
1. Heard Mr. Anshin Desai, learned advocate for the appellants / applicants, Mr. Jigar Raval, learned advocate for the contesting respondent and Mr. Satyam Chhaya, learned advocate for the Ahmedabad Municipal Corporation.
2. Arguments are concluded. Matter to be posted for dictation of judgement on 2nd March, 2015.
(HARSHA DEVANI, J.) parmar* Page 1 of 1