Gujarat High Court
Thakor vs Ipcl on 6 October, 2008
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt
Gujarat High Court Case Information System
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CA/1172520/2008 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL
APPLICATION - FOR FIXING DATE OF HEARING No. 11725 of 2008
In
SPECIAL
CIVIL APPLICATION No. 7102 of 2008
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THAKOR
NAGJIBHAI BHAILAL -6560 & 463 - Petitioners
Versus
IPCL
NOW AMALGAMATED WITH RELIEANCE IND.LTD AND NOW & 2 - Respondents
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Appearance :
MR
PR THAKKAR for Petitioners : 1 - 464.
NANAVATI ASSOCIATES for
Respondent : 1,
..for Respondents : 2
MR
HUKUM SINGH, LD AGP for Respondent -
3.
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CORAM
:
HONOURABLE
MR.JUSTICE S.R.BRAHMBHATT
Date
: 06/10/2008
ORAL
ORDER
HEARD.
Shri MT Pathak for respondent No.1 and Shri Hukum Singh, learned AGP for respondent no.3 respectively waives notice of service of rule. Rule is fixed forthwith with the consent of the parties.
As the main matter being Special Civil Application No. 7102 of 2008 is pertaining to the question of reference only, same is fixed for hearing on 15/10/2008. Civil application is accordingly disposed of. Rule made absolute. No cost.
[ S.R. BRAHMBHATT, J ] /vgn Top