Gujarat High Court
Megha Mehul Gamadia & vs Republic Christian Co.Operative ... on 21 November, 2016
Author: S.H.Vora
Bench: S.H.Vora
C/AO/342/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
APPEAL FROM ORDER NO. 342 of 2016
With
CIVIL APPLICATION NO. 9243 of 2016
In
APPEAL FROM ORDER NO. 342 of 2016
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MEGHA MEHUL GAMADIA & 1....Appellant(s)
Versus
REPUBLIC CHRISTIAN CO.OPERATIVE HOUSING SOCIETY
LTD....Respondent(s)
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Appearance:
MR SP MAJMUDAR, ADVOCATE for the Appellant(s) No. 1 - 2
ULLASH N GOHIL, ADVOCATE for the Appellant(s) No. 1 - 2
MR DAXESH T DAVE, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 21/11/2016
ORAL ORDER
Order is Appeal from Order:
ADMIT. Learned advocate Mr. Daxesh T. Dave waives service of notice of admission on behalf of the respondent.
Order is Civil Application:
No case is made out to grant any relief in respect of the interim relief sought for in the civil application as granting of relief would amount to deciding the appeal in favour of the appellants.
[ S. H. Vora, J. ] hiren Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Nov 22 00:38:34 IST 2016