Gujarat High Court
Perfect Security Services & vs Institute For Plasma Research & on 3 September, 2013
Author: S.H.Vora
Bench: S.H.Vora
C/CA/8052/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 8052 of 2013
In FIRST APPEAL (STAMP NUMBER) NO. 2044 of 2013
================================================================
PERFECT SECURITY SERVICES & 1....Applicant(s)
Versus
INSTITUTE FOR PLASMA RESEARCH & 1....Respondent(s)
================================================================
Appearance:
MR. TIRTHRAJ PANDYA, ADVOCATE for the Applicant(s) No. 1 - 2
MRS MAUNA M BHATT, ADVOCATE for the Respondent(s) No. 1
================================================================
CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 03/09/2013
ORAL ORDER
Process fee to be paid within a week from today, failing which, the matter shall stand dismissed for nonpayment of process fee without reference to the Court.
(S.H.VORA, J.) shekhar Page 1 of 1