Gujarat High Court
Bharatsinh Bhavarsinh Rajpurohit vs The Bardoli Nagar Palika on 8 January, 2020
Author: A.G.Uraizee
Bench: A.G.Uraizee
C/SCA/22249/2019 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR JOINING PARTY) NO. 1 of 2019
In
R/SPECIAL CIVIL APPLICATION NO. 22249 of 2019
================================================================
SHRI JANATA SAHKARI GHAR MANDLI LIMITED THORUGH SECRETARY NARENDRASINH NARPATSINH VANSIYA Versus BHARATSINH BHAVARSINH RAJPUROHIT ================================================================ Appearance:
MR NIRAD D BUCH for the PETITIONER(s) No. MOHSINALI SAIYED for the RESPONDENT(s) No. MR KAUSHAL D PANDYA for the RESPONDENT(s) No. ================================================================ CORAM: HONOURABLE MR.JUSTICE A.G.URAIZEE Date : 08/01/2020 IA ORDER Heard learned advocates for the parties.
Considering the averments made in the application, the same is allowed in terms of prayer 13[A] at the cost of the applicant.
The present application stands disposed of (A.G.URAIZEE, J) Manoj Page 1 of 1 Downloaded on : Thu Jan 09 23:30:18 IST 2020