Gujarat High Court
Patadia Bhaichand Premji vs Government Of Gujarat & 2 on 11 July, 2016
Author: Z.K.Saiyed
Bench: Z.K.Saiyed
C/SA/58/1996 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SECOND APPEAL NO. 58 of 1996
With
SECOND APPEAL NO. 56 of 1996
With
SECOND APPEAL NO. 57 of 1996
With
SECOND APPEAL NO. 59 of 1996
With
CIVIL APPLICATION NO. 3393 of 1996
In
SECOND APPEAL NO. 59 of 1996
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PATADIA BHAICHAND PREMJI....Appellant(s)
Versus
GOVERNMENT OF GUJARAT & 2....Respondent(s)
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Appearance:
MR. PANAM C SONI, ADVOCATE for the Appellant(s) No. 1
(MR SURESHM SHAH), ADVOCATE for the Respondent(s) No. 3
FRESH NOTICE REQD(R) for the Respondent(s) No. 3
GOVERNMENT PLEADER for the Respondent(s) No. 1 - 2
MR HS MUNSHAW, ADVOCATE for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE Z.K.SAIYED
Date : 11/07/2016
COMMON ORAL ORDER
In view of the leavenote filed by Mr. H.J. Karathiya, learned counsel appearing for the appellant; Mr. S.P Majmudar, Ld. Counsel appearing for the respondent no.1 and Mr. Mehul Shah, learned counsel appearing for the respondent no.3, S.O. to 08/08/2016.
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