Gujarat High Court
Bharatbhai Ishwarbhai Patel vs State Of Gujarat Through on 26 February, 2013
Author: V.M.Sahai
Bench: Vijay Manohar Sahai
BHARATBHAI ISHWARBHAI PATELV/SSTATE OF GUJARAT THROUGH SECRETARY C/LPA/2449/2010 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD LETTERS PATENT APPEAL NO. 2449 of 2010 In SPECIAL CIVIL APPLICATION NO. 9943 of 2010 With LETTERS PATENT APPEAL NO. 2450 of 2010 In SPECIAL CIVIL APPLICATION NO. 9944 of 2010 TO LETTERS PATENT APPEAL NO. 2452 of 2010 In SPECIAL CIVIL APPLICATION NO. 9946 of 2010 With SPECIAL CIVIL APPLICATION NO. 15115 of 2010 With SPECIAL CIVIL APPLICATION NO. 9806 of 2011 With SPECIAL CIVIL APPLICATION NO. 10819 of 2011 ================================================================ BHARATBHAI ISHWARBHAI PATEL & 3....Appellant(s) Versus STATE OF GUJARAT THROUGH SECRETARY & 4....Respondent(s) ================================================================ Appearance: MR SHITAL R PATEL, ADVOCATE for the Appellant(s) No. 1 - 4 GOVERNMENT PLEADER for the Respondent(s) No. 1 MR KAUSHAL D PANDYA, ADVOCATE for the Respondent(s) No. 2 - 3 ================================================================ CORAM: HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI and HONOURABLE MR.JUSTICE S.G.SHAH Date : 26/02/2013 COMMON ORAL ORDER
(PER : HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI) Two weeks more time is allowed to the appellants for payment of process fee. In case process fee is not paid, then these matters shall stand dismissed without referring to the Court.
(V.M.SAHAI, J.) (S.G.SHAH, J.) (binoy) Page 2 of 2