Gujarat High Court
Bhagwati Developers Through Its ... vs Dineshkumar Dahyabhai Leuva on 12 July, 2017
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
C/CA/5490/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 5490 of 2017
In CIVIL REVISION APPLICATION (STAMP NO.) NO. 136 of 2017
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BHAGWATI DEVELOPERS THROUGH ITS PARTNERS. & 1....Applicant(s)
Versus
DINESHKUMAR DAHYABHAI LEUVA....Respondent(s)
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Appearance:
MS. KITTY S MEHTA, ADVOCATE for the Applicant(s) No. 1 - 1.2 , 2
RULE UNSERVED for the Respondent(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE BELA M. TRIVEDI
Date : 12/07/2017
ORAL ORDER
Leave to amend the address of the respondent. Let fresh notice of Rule be issued to the respondent at the fresh address, returnable on 26.7.2017.
(BELA M. TRIVEDI, J.) vinod Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed Jul 12 23:55:47 IST 2017