Gujarat High Court
Vinodbahi Manilal Vora vs Partner Of Dissolved Partnership Firm ... on 1 August, 2016
Author: Z.K.Saiyed
Bench: Z.K.Saiyed
C/CA/3832/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 3832 of 2016
In SECOND APPEAL (STAMP NUMBER) NO. 103 of 2016
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VINODBAHI MANILAL VORA....Applicant(s)
Versus
PARTNER OF DISSOLVED PARTNERSHIP FIRM VINAY CERAMIC &
1....Respondent(s)
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Appearance:
MR SP MAJMUDAR, ADVOCATE for the Applicant(s) No. 1
RULE NOT RECD BACK for the Respondent(s) No. 1 - 2
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CORAM: HONOURABLE MR.JUSTICE Z.K.SAIYED
Date : 01/08/2016
ORAL ORDER
Mr.Bhunesh Rupera, learned advocate states that he has instruction to appear on behalf of respondents. He seeks time. Hence, the matter is adjourned to 8th August 2016, (Z.K.SAIYED, J.) vijay Page 1 of 1 HC-NIC Page 1 of 1 Created On Sat Aug 06 00:18:52 IST 2016