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Gujarat High Court

M/S R. K. Casting Co. vs M/S C. M. Smith And Sons Ltd on 28 November, 2018

Author: S.H.Vora

Bench: S.H.Vora

        C/SCA/28635/2018                              ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          F/SPECIAL CIVIL APPLICATION NO. 28635 of 2018

                               With
           F/SPECIAL CIVIL APPLICATION NO. 29429 of 2018
                               With
           F/SPECIAL CIVIL APPLICATION NO. 32092 of 2018
                               With
           F/SPECIAL CIVIL APPLICATION NO. 32093 of 2018
                               With
           F/SPECIAL CIVIL APPLICATION NO. 32467 of 2018
                               With
           F/SPECIAL CIVIL APPLICATION NO. 32837 of 2018
                               With
           F/SPECIAL CIVIL APPLICATION NO. 32840 of 2018
                               With
           F/SPECIAL CIVIL APPLICATION NO. 33000 of 2018
                               With
           F/SPECIAL CIVIL APPLICATION NO. 33013 of 2018
                               With
           F/SPECIAL CIVIL APPLICATION NO. 33271 of 2018
                               With
           F/SPECIAL CIVIL APPLICATION NO. 33276 of 2018
                               With
           F/SPECIAL CIVIL APPLICATION NO. 33497 of 2018
==========================================================
                     SHANTABEN DAHYABHAI PARMAR
                                 Versus
                        SARALI GRAM PANCHAYAT
==========================================================
Appearance:
MR NACHIKET D MEHTA(6529) for the PETITIONER(s) No. 1,2,3,4,5
for the RESPONDENT(s) No. 1
==========================================================

 CORAM: HONOURABLE MR.JUSTICE S.H.VORA

                           Date : 28/11/2018

                            ORAL ORDER

It is reported that the petitioners have not removed office objections as per the remarks. In these matters, the Page 1 of 2 C/SCA/28635/2018 ORDER petitioners are hereby directed to see that the office objections are removed on or before 09.01.2019, failing which, appropriate order will be passed.

Office is directed to list these matters before this Court on 10.01.2019.

(S.H.VORA, J) TAUSIF SAIYED Page 2 of 2