Gujarat High Court
Bharuch Agricultural Produce Market vs Stup Engineers on 14 November, 2017
Author: Rajesh H.Shukla
Bench: Rajesh H.Shukla
C/SCA/15400/2006 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 15400 of 2006
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BHARUCH AGRICULTURAL PRODUCE MARKET
COMMITTEE....Petitioner(s)
Versus
STUP ENGINEERS....Respondent(s)
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Appearance:
MR VC VAGHELA, ADVOCATE for the Petitioner(s) No. 1
MR HK PARMAR, ADVOCATE for the Respondent(s) No. 1
MR. ALPESH H PARMAR, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE RAJESH H.SHUKLA
Date : 14/11/2017
ORAL ORDER
1. When the matter is called out, learned Advocate Shri V.C.Vaghela for the petitioner has stated that the papers are not provided including the memo of appeal.
2. Learned Advocate Shri Alpesh H. Parmar for the Respondent has stated that he has not filed any appeal, meaning thereby, he was not appearing in the Appeal filed by Respondent No.1.
3. This reflect the state of affairs and since the matter is pending and interim relief is granted, the matter is adjourned to 23.1.2018. Page 1 of 2 HC-NIC Page 1 of 2 Created On Tue Nov 14 23:07:11 IST 2017 C/SCA/15400/2006 ORDER (RAJESH H.SHUKLA, J.) JNW Page 2 of 2 HC-NIC Page 2 of 2 Created On Tue Nov 14 23:07:11 IST 2017