Gujarat High Court
Dy.Collector & vs Patel Bhikhabhai Lilabhai on 29 January, 2013
Author: K.S.Jhaveri
Bench: Ks Jhaveri
DY.COLLECTORV/SPATEL BHIKHABHAI LILABHAI C/CA/7906/1999 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 7906 of 1999 In FIRST APPEAL NO. 3092 of 1999 With CIVIL APPLICATION NO. 867 of 2013 In CIVIL APPLICATION NO. 7906 of 1999 ================================================================ DY.COLLECTOR & 2....Applicant(s) Versus PATEL BHIKHABHAI LILABHAI & 1....Respondent(s) ================================================================ Appearance: MR MANAN MAHETA ASST. GOVERNMENT PLEADER for the Applicant(s) No. 1 - 3 NOTICE SERVED for the Respondent(s) No. 2.1 - 2.3 , 4 NOTICE UNSERVED for the Respondent(s) No. 1 RULE SERVED BY DS for the Respondent(s) No. 3 ================================================================ CORAM: HONOURABLE MR.JUSTICE KS JHAVERI Date : 29/01/2013 ORAL ORDER
Since The First Appeals are disposed of vide common order dated 08.08.2008, these Civil Applications would not survive and the same are disposed of accordingly.
(K.S.JHAVERI, J.) niru* Page 2 of 2