Gujarat High Court
Chandulal Parmanand Pithadiya vs Gujarat Electricity Board & on 8 March, 2016
Author: M.R.Shah
Bench: M.R. Shah
C/SCA/11648/2001 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 11648 of 2001
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CHANDULAL PARMANAND PITHADIYA....Petitioner(s)
Versus
GUJARAT ELECTRICITY BOARD & 1....Respondent(s)
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Appearance:
MR UDAY R BHATT, ADVOCATE for the Petitioner(s) No. 1
MR MD PANDYA, ADVOCATE for the Respondent(s) No. 1
RULE SERVED for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
Date : 08/03/2016
ORAL ORDER
The provisional board is notified by the Registry at 11:30 a.m. and the matters are placed accordingly. However, all the matters are not shown in daily listing board of learned advocates appearing for the parties and obviously they do not have case papers, and therefore they are not in a position to argue their case. In the above circumstances, the only course left open for this Court is to adjourn the matter and to be listed on any convenient date in near future.
(M.R.SHAH, J.) Siji Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed Mar 09 01:49:28 IST 2016