Gujarat High Court
Bhattu Bhai S Ahire Polisher Grade Ii vs Zarina on 31 July, 2013
Bench: Vijay Manohar Sahai, A.G.Uraizee
BHATTU BHAI S AHIRE POLISHER GRADE II....Petitioner(s)V/SZARINA G KHERDA POLISHER GRADE III C/SCA/16914/2011 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 16914 of 2011 =============================================== BHATTU BHAI S AHIRE POLISHER GRADE II....Petitioner(s) Versus ZARINA G KHERDA POLISHER GRADE III & 2....Respondent(s) =============================================== Appearance: MR JK PARMAR, ADVOCATE for the Petitioner(s) No. 1 MR GR MALHOTRA, ADVOCATE for the Respondent(s) No. 1 MS REETA CHANDARANA, ADVOCATE for the Respondent(s) No. 2 - 3 =============================================== CORAM: HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI and HONOURABLE MR.JUSTICE A.G.URAIZEE Date : 31/07/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI) Two weeks time is granted learned counsel for the respondents to file reply affidavit. Rejoinder affidavit, if any, will have to be filed two weeks thereafter. List the case on 29th August 2013.
(V.M.SAHAI, J.) (A.G.URAIZEE, J.) *mohd Page 1 of 1