Gujarat High Court
Echjay vs Pravinbhai on 12 August, 2010
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt
Gujarat High Court Case Information System
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SCA/8054/2009 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 8054 of 2009
=========================================
ECHJAY
CONSTRUCTION CO - Petitioner(s)
Versus
PRAVINBHAI
MADHAVBHAI WAGHELA & 1 - Respondent(s)
=========================================
Appearance
:
M/S
TRIVEDI & GUPTA for Petitioner(s) : 1,
NOTICE SERVED BY DS for
Respondent(s) : 1,
NOTICE SERVED for Respondent(s) :
2,
=========================================
CORAM
:
HONOURABLE
MR.JUSTICE S.R.BRAHMBHATT
Date
: 04/12/2009
ORAL
ORDER
Though served none appears. Hence, Rule returnable on 18th December, 2009 and notice as to interim relief returnable on the same date.
Registry is to mention in the notice itself that the matter would be taken up for hearing as to interim relief and if no one is appearing on behalf of the respondents, the Court may pass appropriate order including granting of the relief and passing any other order on merits.
(S. R. Brahmbhatt, J. ) sudhir Top