Gujarat High Court
Bhattu Bhai S Ahire Polisher Grade Ii vs Kanubhai Kushalbhai Tadvi on 29 August, 2013
Bench: Vijay Manohar Sahai, A.G.Uraizee
BHATTU BHAI S AHIRE POLISHER GRADE II....Petitioner(s)V/SKANUBHAI KUSHALBHAI TADVI C/SCA/16925/2011 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 16925 of 2011 ================================================================ BHATTU BHAI S AHIRE POLISHER GRADE II....Petitioner(s) Versus KANUBHAI KUSHALBHAI TADVI & 4....Respondent(s) ================================================================ Appearance: MR JK PARMAR, ADVOCATE for the Petitioner(s) No. 1 MR MS RAO, ADVOCATE for the Respondent(s) No. 1 MS REETA CHANDARANA, ADVOCATE for the Respondent(s) No. 2 - 5 ================================================================ CORAM: HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI and HONOURABLE MR.JUSTICE A.G.URAIZEE Date : 29/08/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI) Three weeks' time is allowed to the learned counsel for the petitioner to file Rejoinder affidavit. List on 20.09.2013.
(V.M.SAHAI, J.) (A.G.URAIZEE,J) Ashish Tripathi Page 1 of 1