Gujarat High Court
Rajnikant Devidass Shroff & vs Pharma Chem & 5 on 14 August, 2014
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt
O/OJCA/322/2010 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION NO. 322 of 2010
In
CIVIL SUITS NO. 1 of 2005
With
CIVIL SUITS NO. 1 of 2005
With
CIVIL APPLICATION NO. 269 of 2011
In
CIVIL SUITS NO. 1 of 2005
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RAJNIKANT DEVIDASS SHROFF & 1....Applicants
Versus
PHARMA CHEM & 5....Respondents
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Appearance:
SINGHI & CO, ADVOCATE for the Applicants No. 1 - 2
MR MANAV A MEHTA, ADVOCATE for the Respondents No. 1 - 6
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CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
Date : 14/08/2014
COMMON ORAL ORDER
The Court has perused the note and also noted that the counsels appearing for both the parties have consented qua enhancement of amount from Rs.6000/- per siting to Rs.10,000/- per sitting so far as longer period was consumed for this incident only. Accordingly, instead of Rs.6000/- per sitting, Rs.10,000/- per sitting is sanctioned, which will work out to be Rs.60,000/-. The same is ordered to be paid to the Commissioner.
(S.R.BRAHMBHATT, J.) pallav Page 1 of 1