Gujarat High Court
Premila Premji Motivas & vs Mer Karsan Raide & 3 on 4 May, 2017
Author: P.P.Bhatt
Bench: P.P.Bhatt
C/FA/309/1985 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL NO. 309 of 1985
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PREMILA PREMJI MOTIVAS & 1....Appellant(s)
Versus
MER KARSAN RAIDE & 3....Defendant(s)
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Appearance:
PARTY-IN-PERSON, ADVOCATE for the Appellant(s) No. 1
MR SV RAJU, ADVOCATE for the Defendant(s) No. 2
NOTICE NOT RECD BACK for the Defendant(s) No. 3 - 4
NOTICE SERVED for the Defendant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE P.P.BHATT
Date : 04/05/2017
ORAL ORDER
It appears that despite three adjournments have been granted for the purpose of reconstruction of this matter, no steps have been taken so far.
However, in the interest of justice, with a view to give one more opportunity, further five weeks' time is allowed for taking the requisite steps for reconstruction of this matter, failing which the matter be placed before this Court on 15.06.2017 for passing appropriate order.
(P.P.BHATT, J.) BD Songara Page 1 of 1 HC-NIC Page 1 of 1 Created On Fri Jun 16 00:08:47 IST 2017