Gujarat High Court
Chitra Publicity Company Pvt Ltd vs Bopal Ghuma Nagarpalika & 2 on 7 June, 2017
Author: M.R. Shah
Bench: M.R. Shah, B.N. Karia
C/SCA/16366/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT
AHMEDABAD
SPECIAL CIVIL APPLICATION No. 16366 of 2016
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CHITRA PUBLICITY COMPANY PVT LTD....Petitioner(s)
Versus
BOPAL GHUMA NAGARPALIKA & 2....Respondent(s)
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Appearance :
MR JF MEHTA, ADVOCATE for the Petitioner(s) No. 1
MR JR SHAH, ADVOCATE for the Respondent(s) No. 2
MR.D K.PUJ, ADVOCATE for the Respondent(s) No. 1
NOTICE SERVED BY DS for the Respondent(s) No. 3
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CORAM: HONOURABLE Mr. JUSTICE M.R. SHAH
and
HONOURABLE Mr. JUSTICE B.N. KARIA
7th June 2017
ORAL ORDER (PER : HONOURABLE Mr. JUSTICE M.R. SHAH)
The present petition is sufficiently adjourned.
However, due to filing of a sick-note by Shri J.R Shah, learned advocate appearing on behalf of the respondent no. 2, as a last chance, stand over to 9th June 2017.
If for any reason, it is not possible for learned advocate Shri J.R Shah to remain present, the respondent no. 2 to make alternative arrangement.
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