Gujarat High Court
Ramjibhai Virjibhai Chanpa vs Paschim Gujarat Vij Co on 7 February, 2013
Author: K.S.Jhaveri
Bench: Ks Jhaveri
RAMJIBHAI VIRJIBHAI CHANPA....Applicant(s)V/SPASCHIM GUJARAT VIJ CO. LTD. C/CA/1079/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CIVIL APPLICATION (FOR JOINING PARTY) NO. 1079 of 2013 In SPECIAL CIVIL APPLICATION NO. 5094 of 2004 ================================================================ RAMJIBHAI VIRJIBHAI CHANPA....Applicant(s) Versus PASCHIM GUJARAT VIJ CO. LTD. & 1....Respondent(s) ================================================================ Appearance: MR ARVIND K THAKUR, ADVOCATE for the Applicant(s) No. 1 MS LILU K BHAYA, ADVOCATE for the Respondent(s) No. 1 - 2 ================================================================ CORAM: HONOURABLE MR.JUSTICE KS JHAVERI Date : 07/02/2013 ORAL ORDER
In view of the averments made in the application, the same is hereby allowed in terms of paragraphs 4(A) and 4(B). Necessary amendment be carried out forthwith.
Let the main matter appear on 28th February, 2013.
(K.S.JHAVERI, J.) Aakar Page 1 of 1