Gujarat High Court
Vinodbahi Manilal Vora vs Partner Of Dissolved Partnership Firm ... on 27 June, 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 UNSERVED for the Respondent(s) No. 1 - 2
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CORAM: HONOURABLE MR.JUSTICE Z.K.SAIYED
Date : 27/06/2016
ORAL ORDER
Issue fresh rule to unserved respondents making it returnable on 1.8.2016.
(Z.K.SAIYED, J.) KKS Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Jun 28 03:39:19 IST 2016