Gujarat High Court
State Of Gujarat & vs N D Patel ( N D on 24 June, 2013
Author: Vijay Manohar Sahai
Bench: Vijay Manohar Sahai
STATE OF GUJARATV/SN D PATEL ( N D PARMAR)....Respondent(s) C/LPA/1186/2005 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD LETTERS PATENT APPEAL NO. 1186 of 2005 In SPECIAL CIVIL APPLICATION NO. 6557 of 1994 ================================================================ STATE OF GUJARAT & 1....Appellant(s) Versus N D PATEL ( N D PARMAR)....Respondent(s) ================================================================ Appearance: GOVERNMENT PLEADER for the Appellant(s) No. 1 - 2 MS HARSHAL N PANDYA, ADVOCATE for the Respondent(s) No. 1 [MR PARESH UPADHYAY], ADVOCATE for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI and HONOURABLE MR.JUSTICE A.G.URAIZEE Date : 24/06/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI) Learned counsel for the appellant states that there are documents in vernacular, which are required to be translated in English in view of Chapter IV, Rule 53 of the Gujarat High Court Rules, 1993. Two months time is allowed to learned counsel for the appellant to file translated copies of all vernacular documents.
List on 27th August, 2013.
(V.M.SAHAI, J.) (A.G.URAIZEE,J) *asma Page 2 of 2