Gujarat High Court
Nirmalaben Nagjibhai Bhagat vs Manjulaben Manilal ... on 19 March, 2014
Author: N.V.Anjaria
Bench: N.V.Anjaria
C/CRA/124/2011 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL REVISION APPLICATION NO. 124 of 2011
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NIRMALABEN NAGJIBHAI BHAGAT....Applicant(s)
Versus
MANJULABEN MANILAL PADARIYA....Opponent(s)
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Appearance:
MR. D. P. KINARIWALA, ADVOCATE for the Applicant(s) No. 1
MR NIRAV RAJIV MODI, ADVOCATE for the Opponent(s) No. 1
RULE NOT RECD BACK for the Opponent(s) No. 1
RULE SERVED for the Opponent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA
Date : 19/03/2014
ORAL ORDER
When this Revision Application reached hearing, it could not be proceeded with for want of presence of learned advocate for the respondent. Learned advocate Mr.D.P. Kinariwala for the applicant stated that learned advocate Mr.Ankur Oza appeared at the time of admission. In that view, Registry shall notify this Revision Application on 28th March, 2014 and show appearance of learned advocate Mr.Ankur Oza for respondent.
(N.V.ANJARIA, J.) Anup Page 1 of 1