Gujarat High Court
Vvf vs Asst.Provident on 5 August, 2011
Author: R Tripathi
Bench: Ravi R.Tripathi
Gujarat High Court Case Information System
Print
SCA/7898/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 7898 of 2011
=========================================================
VVF
LTD - Petitioner(s)
Versus
ASST.PROVIDENT
FUND COMMISSIONER & 1 - Respondent(s)
=========================================================
Appearance :
MR
DHARMESH D NANAVATY for
Petitioner(s) : 1,
MS E.SHAILAJA for Respondent(s) : 1 -
2.
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE RAVI R.TRIPATHI
Date
: 05/08/2011
ORAL
ORDER
1. Matter is notified on office objection Board. Learned Advocate, Mr.D D Nanavati, for the petitioner states that through oversight process fee could not be paid. He, therefore, requested that returnable date be extended and permission be granted to pay process fee.
1.1 Returnable date is extended to 23/08/2011. Process fee be paid during the course of the day.
(RAVI R TRIPATHI, J.) sompura Top