Gujarat High Court
Kashiben Lakhmanbhai vs Gujarat Energy Transmission ... on 22 January, 2015
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
C/SCA/4017/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 4017 of 2014
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KASHIBEN LAKHMANBHAI....Petitioner(s)
Versus
GUJARAT ENERGY TRANSMISSION CORPORATION LTD &
1....Respondent(s)
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Appearance:
MR KUNTAL JOSHI FOR MR SP MAJMUDAR, ADVOCATE for Petitioner No. 1
MR PP MAJMUDAR, ADVOCATE for the Petitioner(s) No. 1
MR MP PRAJAPATI, ADVOCATE for the Respondent(s) No. 2
MR SP HASURKAR, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE SMT. JUSTICE ABHILASHA
KUMARI
Date : 22/01/2015
ORAL ORDER
Mr.M.P.Prajapati, learned advocate for respondent No.2 submits that by inadvertence a document which was to be annexed to the reply has not been annexed. He prays for permission to annex the document. Permission to do so, is granted.
At the request of Mr.Kuntal Joshi, learned advocate for Mr.S.P.Majmudar, learned advocate for the petitioner, list on 28.01.2015.
(SMT. ABHILASHA KUMARI, J.) Gaurav+ Page 1 of 1