Gujarat High Court
Batliboi vs Town on 3 March, 2010
Author: S.J.Mukhopadhaya
Bench: S.J. Mukhopadhaya
Gujarat High Court Case Information System
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LPA/352/2009 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS
PATENT APPEAL No. 352 of 2009
In
SPECIAL
CIVIL APPLICATION No. 6540 of 2008
=================================================
BATLIBOI
LIMITED - Appellant(s)
Versus
TOWN
DEVELOPMENT OFFICER & 1 - Respondent(s)
=================================================
Appearance :
MR
NANDISH CHUDGAR for NANAVATI
ASSOCIATES for Appellant(s) : 1,
None for Respondent(s) : 1,
MR
AMIT V THAKKAR for Respondent(s) :
2,
=================================================
CORAM
:
HONOURABLE
THE CHIEF JUSTICE MR. S.J. MUKHOPADHAYA
and
HONOURABLE
MR.JUSTICE AKIL KURESHI
Date
: 03/03/2010
ORAL ORDER
(Per : HONOURABLE THE CHIEF JUSTICE MR. S.J. MUKHOPADHAYA) By way of last chance, the parties are allowed two weeks' time to settle the issue, failing which the Court may proceed to decide the case on merit.
Post on 26th March, 2010.
[S.J. MUKHOPADHAYA, CJ.] [AKIL KURESHI, J.] sundar/-
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