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Gujarat Electricity Board & 3 vs Respodent No.1 Transposed As Appellant ... on 14 February, 2018

Author: Bela M. Trivedi

Bench: Bela M. Trivedi

                   C/FA/1231/1992                                               ORDER




                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                FIRST APPEAL NO. 1231 of 1992
                                                TO
                                FIRST APPEAL NO. 1234 of 1992
                                               With
                             CROSS OBJECTION NO. 327 of 2001
                                                 In
                                FIRST APPEAL NO. 1232 of 1992
                                               With
                             CROSS OBJECTION NO. 174 of 2009
                                                 In
                                FIRST APPEAL NO. 1233 of 1992
                                               With
                             CROSS OBJECTION NO. 328 of 2001
                                                 In
                                FIRST APPEAL NO. 1234 of 1992
                                               With
                                FIRST APPEAL NO. 1340 of 1993
         ================================================================
                   GUJARAT ELECTRICITY BOARD & 3....Appellant(s)
                                       Versus
                 RESPODENT NO.1 TRANSPOSED AS APPELLANT NO.2 &
                                 2....Defendant(s)
         ================================================================
         Appearance:
         MR MD RANA, ADVOCATE for the Appellant(s) No. 1
         MR RR TRIVEDI, ADVOCATE for the Defendant(s) No. 3 - 3.4
         ================================================================
          CORAM: HONOURABLE MS.JUSTICE BELA M. TRIVEDI

                                       Date : 14/02/2018
                                         ORAL ORDER

Put up on 16.02.2018.

In   the   meantime,   the   learned   Advocates   for   the   parties   may  collect the paper­book, if prepared by the office, or get the simple copies  of the relevant documents on payment of the charges as per Rules.   

HC-NIC Page 1 of 2 Created On Tue Feb 20 23:18:00 IST 2018 C/FA/1231/1992 ORDER (BELA M. TRIVEDI, J.) SINDHU NAIR Page 2 of 2 HC-NIC Page 2 of 2 Created On Tue Feb 20 23:18:00 IST 2018