Gujarat High Court
Hitesh Ramanlal Patel vs Sentinel Properties Pvt Ltd on 18 March, 2019
Author: A.J. Shastri
Bench: A.J. Shastri
C/AO/205/2014 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
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C/AO/205/2014 IA ORDER
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HITESH RAMANLAL PATEL Versus SENTINEL PROPERTIES PVT LTD ========================================================= Appearance:
MR JIGAR M PATEL for the PETITIONER(s) No. MR MAUNISH T PATHAK for the RESPONDENT(s) No. MR SALIL M THAKORE for the RESPONDENT(s) No. ========================================================= CORAM: HONOURABLE MR.JUSTICE A.J. SHASTRI Date : 18/03/2019 IA COMMON ORDER
1. This group of applications are filed for the purpose of fixing an early date hearing of the captioned appeal from orders.
2. Heard the learned advocates for the respective parties.
Considering the averments made in the applications and in view of the submissions made by the learned advocates for the respective parties, that the main matters were fixed earlier on 07.07.2014 vide order dated 08.05.2014 deserves consideration at the earliest. Accordingly, the main matters are fixed for hearing on 27.03.2019.
3. With the aforesaid observations and direction, the present applications stand disposed of accordingly.
(A.J. SHASTRI, J) /phalguni/ Page 3 of 3