Gujarat High Court
Chandulal Parmanand Pithadiya vs Gujarat Electricity Board & on 26 August, 2011
Author: Sonia Gokani
Bench: Sonia Gokani
SCA/11648/2001 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No. 11648 of 2001
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CHANDULAL PARMANAND PITHADIYA - Petitioner(s)
Versus
GUJARAT ELECTRICITY BOARD & 1 - Respondent(s)
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Appearance :
MR UDAY R BHATT for Petitioner(s) : 1,
MR MD PANDYA for Respondent(s) : 1,
RULE SERVED for Respondent(s) : 2,
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CORAM : HONOURABLE MS JUSTICE SONIA GOKANI
Date : 26/08/2011
ORAL ORDER
After completion of hearing in the matter, ld. advocate for the petitioner and Ms. Maya Desai, ld. advocate appearing for respondent-Board urged for two weeks' time for seeking detailed instructions from the Board and as also to work out possibility of payment to the petitioner. Withdrawal purshis filed by ld.advocate for the petitioner is permitted to be placed on record.
The request of respondent is acceded to. The matter is peremptorily fixed for hearing on 9th September, 2011.
(Ms.Sonia Gokani,J) bina HC-NIC Page 1 of 1 Created On Wed Mar 09 01:49:24 IST 2016