Gujarat High Court
Bhattu Bhai S Ahire Polisher Grade Ii vs Kanubhai on 31 July, 2013
Bench: Vijay Manohar Sahai, A.G.Uraizee
BHATTU BHAI S AHIRE POLISHER GRADE II....Petitioner(s)V/SKANUBHAI KUSHALBHAI TADVI C/SCA/16925/2011 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 16925 of 2011 =============================================== BHATTU BHAI S AHIRE POLISHER GRADE II....Petitioner(s) Versus KANUBHAI KUSHALBHAI TADVI & 4....Respondent(s) =============================================== Appearance: MR JK PARMAR, ADVOCATE for the Petitioner(s) No. 1 MR MS RAO, ADVOCATE for the Respondent(s) No. 1 MS REETA CHANDARANA, ADVOCATE for the Respondent(s) No. 2 - 5 =============================================== CORAM: HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI and HONOURABLE MR.JUSTICE A.G.URAIZEE Date : 31/07/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI) Mr M.S.Rao, learned advocate for respondent No.1 states that he will be filing his reply affidavit in the office during the course of the day. Mr J.K. Parmar, learned counsel for the petitioner prays for and is allowed three weeks time to file rejoinder affidavit. List on 29th August 2013.
(V.M.SAHAI, J.) (A.G.URAIZEE,J.) *mohd Page 1 of 1