Gujarat High Court
M.S.Kazi vs Muslim on 4 October, 2010
Author: R. Tripathi
Bench: Ravi R.Tripathi
Gujarat High Court Case Information System
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CA/9429/2010 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL
APPLICATION No. 9429 of 2010
In
SPECIAL
CIVIL APPLICATION No. 20747 of 2006
=========================================================
M.S.KAZI
- Petitioner(s)
Versus
MUSLIM
EDUCATION SOCIETY RUNBY & 2 - Respondent(s)
=========================================================
Appearance
:
MR
MAHMOOD A MADNI for
Petitioner(s) : 1,
None for Respondent no.1.
Ms.MANISHA
NARSINGHANI, ASST GOVT PLEADER for respondent no.2.
MR MS MANSURI
for Respondent(s) :
3,
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE RAVI R.TRIPATHI
Date
: 04/10/2010
ORAL
ORDER
The matter was called out in the first half in the first round. Learned advocate for the applicant, Mr.Mahmood A. Madni was not present. The matter was kept back. Even in the second half, at the second call, the learned advocate for the applicant is not present. The Civil Application is dismissed for non prosecution.
(RAVI R. TRIPATHI, J.) karim Top