Gujarat High Court
Sonal Shreyansh Vasa The Daughter Of ... vs Shreyansh Hitenbhai on 12 July, 2013
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
SONAL SHREYANSH VASA THE DAUGHTER OF GAURISHANKAR L....Applicant(s)V/SSHREYANSH HITENBHAI VASA....Opponent(s) C/MCA/691/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD MISC.CIVIL APPLICATION (FOR TRANSFER) NO. 691 of 2013 ================================================================ SONAL SHREYANSH VASA THE DAUGHTER OF GAURISHANKAR L....Applicant(s) Versus SHREYANSH HITENBHAI VASA....Opponent(s) ================================================================ Appearance: MR NALIN K THAKKER, ADVOCATE for the Applicant(s) No. 1 MR AMIT ACHARYA FOR MR SS TRIVEDI, ADVOCATE for Opponent No. 1 ================================================================ CORAM: HONOURABLE SMT. JUSTICE ABHILASHA KUMARI Date : 12/07/2013 ORAL ORDER
Heard Mr.Nalin K. Thakkar, learned advocate for the applicant and Mr.Amit Acharya, learned advocate for Mr.S.S.Trivedi, learned advocate for the respondent.
It is submitted by Mr.Acharya, learned advocate, upon instructions from Mr.S.S.Trivedi, learned advocate for the respondent, that the respondent has filed his Affidavit-in-reply and no further submissions are required, therefore, the Court may pass an appropriate order.
List on 25.07.2013.
(SMT. ABHILASHA KUMARI, J.) Gaurav+ Page 2 of 2