Gujarat High Court
Vinodbahi Manilal Vora vs Partner Of Dissolved Partnership Firm ... on 3 May, 2016
Author: Mohinder Pal
Bench: Mohinder Pal
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
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CORAM: HONOURABLE MR.JUSTICE MOHINDER PAL
Date : 03/05/2016
ORAL ORDER
This appeal is accompanied by an application seeking condonation of delay of 404 days.
Rule be issued to the respondents returnable on 7th June, 2016.
(MOHINDER PAL, J.) ashish Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed May 04 04:58:16 IST 2016