Gujarat High Court
Hardik Harshadbhai Patel vs Amarsang Nathaji As Himself And As Karta on 21 November, 2014
Author: Paresh Upadhyay
Bench: Paresh Upadhyay
C/CA/12932/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR DIRECTION) NO. 12932 of 2014
In CIVIL APPLICATION NO. 13542 of 2013
In APPEAL FROM ORDER NO. 489 of 2013
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HARDIK HARSHADBHAI PATEL ....Applicant
Versus
AMARSANG NATHAJI AS HIMSELF AND AS KARTA
AND MANAGER AND OTHERS ......Respondents
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Appearance:
MS MEGHA JANI, ADVOCATE for the Applicant
MS TRUSHA K PATEL, ADVOCATE for the Respondents No. 1 , 2.1 - 2.6 , 3 -
5
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CORAM: HONOURABLE MR.JUSTICE PARESH UPADHYAY
Date : 21/11/2014
ORAL ORDER
1. Heard learned advocate for the applicant.
2. This Court (Coram: Hon'ble Mr. Justice S.G. Shah) had, on 23.12.2013, while issuing notice on Appeal from Order as well as Civil Application (Stay), ordered status quo as of that date i.e. 23.12.2013 to be maintained by both the parties, till the returnable date. The said order was extended from time to time.
3. While adjourning the matter on 18.11.2014 to 27.11.2014, inadvertently the said order was not extended. It Page 1 of 2 C/CA/12932/2014 ORDER is ordered that the status quo as ordered above shall be maintained till the next date of hearing.
4. This application stands allowed.
(PARESH UPADHYAY, J.) salim/31 Page 2 of 2