Gujarat High Court
Madhubindu Jayshanker Vyas vs State Of Gujarat & on 28 March, 2014
Author: Ks Jhaveri
Bench: Ks Jhaveri, A.G.Uraizee
C/LPA/139/2007 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS PATENT APPEAL NO. 139 of 2007
In SPECIAL CIVIL APPLICATION NO. 9247 of 1999
With
LETTERS PATENT APPEAL NO. 129 of 2007
In
SPECIAL CIVIL APPLICATION NO. 9247 of 1999
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MADHUBINDU JAYSHANKER VYAS....Appellant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR BM MANGUKIYA, ADVOCATE for the Appellant(s) No. 1
MR VH KANARA, ADVOCATE for the Appellant(s) No. 1
GOVERNMENT PLEADER for the Respondent(s) No. 1
NOTICE SERVED for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 28/03/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE KS JHAVERI) On 27.03.2014, this Court has passed following order: "This matter is being adjourned from time to time. Last time, Mr. N.D. Nanavaty has assured that he will proceed with the matter today. Today, Mr. B.M. Mangukiya has filed sick Note. We disapprove this conduct on the part of the learned counsel for the parties. As a last chance S.O. to 28.03.2014. On the next date, the matter will be taken up peremptorily Page 1 of 2 C/LPA/139/2007 ORDER and if either of the parties has any difficulty, alternative arrangement will have to be made failing which the matter will be proceeded ex parte. Office is directed to list this matter below the admission matters as a first case."
Even today, an endeavour is made on behalf of learned advocate for the appellant not to conduct the matter. Therefore, these appeals are dismissed for default.
(K.S.JHAVERI, J.) (A.G.URAIZEE,J) pawan Page 2 of 2