Gujarat High Court
State Of Gujarat vs Rajendraprasad Ramshiromani Mishra on 24 February, 2014
Author: Ks Jhaveri
Bench: Ks Jhaveri, A.G.Uraizee
C/LPA/194/1995 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS PATENT APPEAL NO. 194 of 1995
In SPECIAL CIVIL APPLICATION NO. 1775 of 1994
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STATE OF GUJARAT....Appellant(s)
Versus
RAJENDRAPRASAD RAMSHIROMANI MISHRA....Respondent(s)
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Appearance:
MR SP HASURKAR, ADVOCATE for the Appellant(s) No. 1
MR NIKHIL S KARIEL, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 24/02/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE KS JHAVERI)
1. When the matter was earlier listed on 31.01.2014, the following order was passed;
"1. It is reported to the Court that no records pertaining to this matter are traceable with the Registry. In the interest of justice, it would be expedient that either party prepares and supplies the entire set of papers pertaining to the case so that the matter could be taken up for hearing. If the matter is already disposed of, then either party shall place on record the order / judgment, as the case may be, on the next date of hearing; and if the matter is pending, either side is directed to prepare the complete set of papers and tender the same to the Registry on or before 19.02.2014.
2. S.O. to 24.02.2014. Registry is directed to list the matter Page 1 of 2 C/LPA/194/1995 ORDER under the title "For Orders" on the next date of hearing.
2. Today, neither side has supplied the set of papers. In view of the same, this appeal is not entertained and is rejected.
(K.S.JHAVERI, J.) (A.G.URAIZEE,J) Pravin Page 2 of 2