Gujarat High Court
Dhananjay M Shah vs Ipcl & on 25 February, 2014
Author: Ks Jhaveri
Bench: Ks Jhaveri, A.G.Uraizee
C/LPA/1300/1996 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS PATENT APPEAL NO. 1300 of 1996
In SPECIAL CIVIL APPLICATION NO. 2509 of 1986
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DHANANJAY M SHAH....Appellant(s)
Versus
IPCL & 1....Respondent(s)
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Appearance:
MR YN OZA, ADVOCATE for the Appellant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 25/02/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE KS JHAVERI) Mr. Apurva Kapadia, learned advocate appearing for the appellant states that the appeal has become infructuous by efflux of time. Appeal therefore stands disposed of as having become infructuous. Interim relief, if any, shall stand vacated.
(K.S.JHAVERI, J.) (A.G.URAIZEE,J) Page 1 of 2 C/LPA/1300/1996 ORDER divya Page 2 of 2