Gujarat High Court
Sentinel Properties Private Limited ... vs Ajay Surendra Patel & 3 on 4 July, 2016
Author: A.G.Uraizee
Bench: A.G.Uraizee
C/AO/209/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
APPEAL FROM ORDER NO. 209 of 2016
With
CIVIL APPLICATION NO. 5745 of 2016
In
APPEAL FROM ORDER NO. 209 of 2016
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SENTINEL PROPERTIES PRIVATE LIMITED THROUGH RAJESH
MANMAL LODHA,....Appellant(s)
Versus
AJAY SURENDRA PATEL & 3....Respondent(s)
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Appearance:
MR MIHIR JOSHI, SENIORR ADVOCATE assisted by MR SALIL M
THAKORE, ADVOCATE for the Appellant(s) No. 1
MR JAYESH V PATEL, CAVEATOR for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 04/07/2016
ORAL ORDER
ORDER IN AO:
Notice returnable on 11th July, 2016. Mr. Jayesh Patel, learned advocate waives service of notice for respondent no. 1. Rest of the respondents are permitted to be served by direct service. Direct service today is permitted.
ORDER IN CA:
Rule returnable on 11th July, 2016. Mr. Jayesh Patel, learned advocate waives service of notice for Page 1 of 2 HC-NIC Page 1 of 2 Created On Sat Jul 16 04:30:57 IST 2016 C/AO/209/2016 ORDER respondent no. 1. Rest of the respondents to be served by direct service. Direct service today is permitted.
It is made clear that this application shall be peremptorily heard on the returnable date.
(A.G.URAIZEE, J.) Asma Page 2 of 2 HC-NIC Page 2 of 2 Created On Sat Jul 16 04:30:57 IST 2016