Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Gujarat High Court

Rameshbhai Chhelshankar Oza Himself & ... vs Deven Jagnath Joshi on 20 November, 2002

Author: Ravi R. Tripathi

Bench: Ravi R.Tripathi

     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD



     APPEAL FROM ORDER No 43 of 1999



     --------------------------------------------------------------
     RAMESHBHAI CHHELSHANKAR OZA   HIMSELF & AS DIRECTOR OF
Versus
     DEVEN JAGNATH JOSHI
     --------------------------------------------------------------
     Appearance:
     1. Appeal from Order No. 43 of 1999
          MR AMAR N BHATT for Petitioner No. 1
          MR PC KAVINA for Respondent No. 1
          MR DC DAVE for Respondent No. 2-3
          RULE NOT RECD BACK for Respondent No. 4,6,9-12,15-17
          MR ARUN H MEHTA for Respondent No. 5
          RULE UNSERVED for Respondent No. 7-8,18
          RULE SERVED for Respondent No. 13-14


     --------------------------------------------------------------


              CORAM : MR.JUSTICE RAVI R.TRIPATHI


              Date of Order: 20/11/2002


     ORAL ORDER

Mr.Y.N. Oza, the learned counsel with Mr.Amar N. Bhatt, the learned advocate states that a Special Civil Application is filed which is likely to be circulated during the course of the week. He requests that the matter may be put off for a week. Office is directed to list the matter on 27.11.2002.

(Ravi R. Tripathi, J.) karim