Gujarat High Court
Kirtikumar Futarmal Jain vs Valencia Corporation on 12 September, 2019
Author: Harsha Devani
Bench: Harsha Devani
C/SCA/15145/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 15145 of 2019
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KIRTIKUMAR FUTARMAL JAIN
Versus
VALENCIA CORPORATION
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Appearance:
MR ANSHIN DESAI, SENIOR ADVOCATE with MR.ADITYA J
PANDYA(6991) for the Petitioner
MR D.C. DAVE, SENIOR ADVOCATE with MR UDIT N VYAS(9255) for the
Respondent(s) No. 1,2,3,4,5,6,7
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR.JUSTICE VIRESHKUMAR B. MAYANI
Date : 12/09/2019
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) Heard Mr. Anshin Desai, Senior Advocate, learned counsel with Mr. Aditya Pandya, learned advocate for the petitioner and Mr. D.C. Dave, Senior Advocate, learned counsel with Mr. Udit Vyas, learned advocate for the respondents.
Issue Rule. Mr. Udit Vyas, learned advocate waives service of notice of rule on behalf of the respondents.
Heard the learned counsel for the respective parties. Arguments are concluded. Matter to be posted for dictation of judgement on 13th September, 2019.
(HARSHA DEVANI, J) (VIRESHKUMAR B. MAYANI, J) B.U. PARMAR Page 1 of 1 Downloaded on : Thu Sep 12 22:26:08 IST 2019