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Gujarat High Court

Megha Mehul Gamadia & vs Republic Christian Co.Operative ... on 26 August, 2016

Author: A.G.Uraizee

Bench: A.G.Uraizee

                  C/CA/6701/2016                                                ORDER




                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 6701 of 2016

              In APPEAL FROM ORDER-STAMP NUMBER NO. 259 of 2016

         ==========================================================
                    MEGHA MEHUL GAMADIA & 1....Applicant(s)
                                     Versus
             REPUBLIC CHRISTIAN CO.OPERATIVE HOUSING SOCIETY
                              LTD....Respondent(s)
         ==========================================================
         Appearance:
         MR SP MAJMUDAR, ADVOCATE for the Applicant(s) No. 1 - 2
         ULLASH N GOHIL, ADVOCATE for the Applicant(s) No. 1 - 2
         MR DAXESH T DAVE, ADVOCATE for the Respondent(s) No. 1
         ==========================================================

          CORAM: HONOURABLE MR.JUSTICE A.G.URAIZEE

                                     Date : 26/08/2016


                                      ORAL ORDER

Mr. Aayog Doshi learned Advocate for Mr. S.P.Majmudar, learned Advocate for the applicants seeks time to file rejoinder affidavit.

Stand over to 02.09.2016.

(A.G.URAIZEE,J) Page 1 of 2 HC-NIC Page 1 of 2 Created On Sun Aug 28 08:10:09 IST 2016 C/CA/6701/2016 ORDER PALAK Page 2 of 2 HC-NIC Page 2 of 2 Created On Sun Aug 28 08:10:09 IST 2016