Gujarat High Court
Bhagwati Developers Through Its ... vs Dineshkumar Dahyabhai Leuva on 1 August, 2017
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
C/CA/5490/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 5490 of 2017
In CIVIL REVISION APPLICATION (STAMP NO.) NO. 136 of 2017
==========================================================
BHAGWATI DEVELOPERS THROUGH ITS PARTNERS. & 1....Applicant(s)
Versus
DINESHKUMAR DAHYABHAI LEUVA....Respondent(s)
==========================================================
Appearance:
MS. KITTY S MEHTA, ADVOCATE for the Applicant(s) No. 1 - 1.2 , 2
RULE UNSERVED for the Respondent(s) No. 1
==========================================================
CORAM: HONOURABLE MS.JUSTICE BELA M. TRIVEDI
Date : 01/08/2017
ORAL ORDER
Issue Fresh Rule to the respondent returnable after two weeks.
Direct service is permitted.
(BELA M. TRIVEDI, J.) Amar Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed Aug 02 01:49:10 IST 2017