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Gujarat High Court

Mahila Samakhya Society vs Pravinbhai Ramjibhai Makwana on 26 December, 2019

Author: Sonia Gokani

Bench: Sonia Gokani

      C/SCA/5837/2011                              IA ORDER



        IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 CIVIL APPLICATION (FOR FIXING DATE OF HEARING) NO. 2 of 2019
          In R/SPECIAL CIVIL APPLICATION NO. 5837 of 2011
                               With
CIVIL APPLICATION (FIXING DATE OF EARLY HEARING) NO. 1 of 2019
          In R/SPECIAL CIVIL APPLICATION NO. 8234 of 2016
                               With
        CIVIL APPLICATION (FOR DIRECTION) NO. 1 of 2019
        In R/SPECIAL CIVIL APPLICATION NO. 14736 of 2017
                               With
        CIVIL APPLICATION (FOR DIRECTION) NO. 1 of 2019
        In R/SPECIAL CIVIL APPLICATION NO. 16578 of 2017
                               With
        CIVIL APPLICATION (FOR DIRECTION) NO. 1 of 2019
        In R/SPECIAL CIVIL APPLICATION NO. 17852 of 2018
                               With
    MISC. CIVIL APPLICATION (FOR RESTORATION) NO. 1 of 2019
         In F/SPECIAL CIVIL APPLICATION NO. 22264 of 2019
                               With
 CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 2 of 2019
         In F/SPECIAL CIVIL APPLICATION NO. 22264 of 2019
                               With
           F/SPECIAL CIVIL APPLICATION NO. 39799 of 2019
                               With
           F/SPECIAL CIVIL APPLICATION NO. 39800 of 2019
                               With
           F/SPECIAL CIVIL APPLICATION NO. 39801 of 2019
                               With
           F/SPECIAL CIVIL APPLICATION NO. 39802 of 2019
                               With
           F/SPECIAL CIVIL APPLICATION NO. 39803 of 2019
                               With
           F/SPECIAL CIVIL APPLICATION NO. 39804 of 2019
                               With
           F/SPECIAL CIVIL APPLICATION NO. 39805 of 2019
                               With
           F/SPECIAL CIVIL APPLICATION NO. 39806 of 2019
                               With
           F/SPECIAL CIVIL APPLICATION NO. 39807 of 2019
                               With
           F/SPECIAL CIVIL APPLICATION NO. 39808 of 2019
                               With
           F/SPECIAL CIVIL APPLICATION NO. 39809 of 2019
                               With


                           Page 1 of 2

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          C/SCA/5837/2011                                        IA ORDER



             F/SPECIAL CIVIL APPLICATION NO. 39943 of 2019
                                 With
             F/SPECIAL CIVIL APPLICATION NO. 40189 of 2019
                                 With
             F/SPECIAL CIVIL APPLICATION NO. 40384 of 2019
==========================================================

NARSHIN KESHARSINH RATHOD Versus PUNJAB NATIONAL BANK ========================================================== Appearance:

MR DG SHUKLA for the PETITIONER(s) No. MR CHETAN K PANDYA for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MS JUSTICE SONIA GOKANI Date : 26/12/2019 IA ORDER Office objections shall be removed on or before 10.1.2020. If not done, without further reference, the matter shall stand dismissed for non-prosecution.
(SONIA GOKANI, J) KAUSHIK D. CHAUHAN Page 2 of 2 Downloaded on : Thu Jan 07 01:15:25 IST 2021