Gujarat High Court
Neela Associates & 2 vs State Of Gujarat & 36 on 16 January, 2014
Author: Ravi R.Tripathi
Bench: Ravi R.Tripathi, Mohinder Pal
C/LPA/852/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS PATENT APPEAL NO. 852 of 2013
In
SPECIAL CIVIL APPLICATION NO. 10520 of 2013
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NEELA ASSOCIATES & 2....Appellant(s)
Versus
STATE OF GUJARAT & 36....Respondent(s)
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Appearance:
MR PARTHIV B SHAH, ADVOCATE for the Appellant(s) No. 1 - 3
MR ABHIJIT P JOSHI, ADVOCATE for the Respondent(s) No. 35 , 37
MR BHARAT T RAO, ADVOCATE for the Respondent(s) No. 4 , 11 , 19
MR CB UPADHYAYA, ADVOCATE for the Respondent(s) No. 3
MR DAXAY D PATEL, ADVOCATE for the Respondent(s) No. 12
MR MITUL K SHELAT, ADVOCATE for the Respondent(s) No. 26 - 30
MS NALINI S LODHA, ADVOCATE for the Respondent(s) No. 36
RULE SERVED for respondents No. 1-2 , 5- 8 , 10 , 13 - 18 , 20 - 25 , 31 , 34
RULE UNSERVED for the Respondent(s) No. 32 - 33
SERVED BY AFFIX.-(R) for the Respondent(s) No. 9
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CORAM: HONOURABLE MR.JUSTICE RAVI R.TRIPATHI
and
HONOURABLE MR.JUSTICE MOHINDER PAL
Date : 16/01/2014
ORAL ORDER (PER : HONOURABLE MR.JUSTICE RAVI R.TRIPATHI)
Learned advocate Mr.Parthiv B. Shah for the appellants sought priority in the matter. Priority was granted. The matter could not be taken up for paucity of time. Learned advocate Mr.Parthiv B. Shah requested that if the matter could be kept on earliest possible day. Learned advocate Mr.B.T. Rao appearing for respondents no.4, 11 and 19 requested that the matter be kept on 22.01.2014 as there is marriage in his family on 20th and 21st January 2014. The request is granted. The matter is kept on 22.01.2014.
(RAVI R.TRIPATHI, J.) Page 1 of 2 C/LPA/852/2013 ORDER (MOHINDER PAL, J.) karim Page 2 of 2