Gujarat High Court
Bhagwati Developers Through Its ... vs Dineshkumar Dahyabhai Leuva on 6 June, 2017
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
C/CA/5490/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 5490 of
2017
In
CIVIL REVISION APPLICATION (STAMP NO.) NO. 136 of 2017
========================================================
BHAGWATI DEVELOPERS THROUGH ITS PARTNERS. &
1....Applicant(s)
Versus
DINESHKUMAR DAHYABHAI LEUVA....Respondent(s)
========================================================
Appearance:
MS. KITTY S MEHTA, ADVOCATE for the Applicant(s) No. 1 1.2 , 2
RULE NOT RECD BACK for the Respondent(s) No. 1
========================================================
CORAM: HONOURABLE MS.JUSTICE BELA M. TRIVEDI
Date : 06/06/2017
ORAL ORDER
Let, the Rule be awaited for two weeks.
(BELA M. TRIVEDI, J.) Tuvar Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed Jun 07 01:17:49 IST 2017