Gujarat High Court
Bhattu Bhai S Ahire Polisher Grade Ii vs Zarina G Kherda Polisher on 9 April, 2013
Bench: Vijay Manohar Sahai, S.G.Shah
BHATTU BHAI S AHIRE POLISHER GRADE II....Petitioner(s)V/SZARINA G KHERDA POLISHER GRADE III C/SCA/16914/2011 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 16914 of 2011 ================================================================ BHATTU BHAI S AHIRE POLISHER GRADE II....Petitioner(s) Versus ZARINA G KHERDA POLISHER GRADE III & 2....Respondent(s) ================================================================ Appearance: MR JK PARMAR, ADVOCATE for the Petitioner(s) No. 1 MR GR MALHOTRA, ADVOCATE for the Respondent(s) No. 1 MS REETA CHANDARANA, ADVOCATE for the Respondent(s) No. 2 - 3 ================================================================ CORAM: HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI and HONOURABLE MR.JUSTICE S.G.SHAH Date : 09/04/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI) In view of Chapter 4 Rule 53 of the Gujarat High Court Rules 1993, learned counsel appearing for the petitioner shall annex the translated copy of the documents which are in vernacular, for which time is granted. List this matter on 6th May 2013.
(V.M.SAHAI, J.) (S.G.SHAH, J.) Deepak Page 2 of 2