Gujarat High Court
Megha Mehul Gamadia & vs Republic Christian Co.Operative ... on 12 August, 2016
Author: A.G.Uraizee
Bench: A.G.Uraizee
C/CA/6701/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 6701 of 2016
In APPEAL FROM ORDER-STAMP NUMBER NO. 259 of 2016
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MEGHA MEHUL GAMADIA & 1....Applicant(s)
Versus
REPUBLIC CHRISTIAN CO.OPERATIVE HOUSING SOCIETY
LTD....Respondent(s)
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Appearance:
MR SP MAJMUDAR, ADVOCATE for the Applicant(s) No. 1 - 2
ULLASH N GOHIL, ADVOCATE for the Applicant(s) No. 1 - 2
DS AFF.NOT FILED (R) for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 12/08/2016
ORAL ORDER
Mr. Daxesh Dave, learned advocate seeks time as he has instruction to appear on behalf of respondent, and he also wants to file affidavit to oppose the present application.
S.O. to 26th August, 2016.
(A.G.URAIZEE,J) Page 1 of 2 HC-NIC Page 1 of 2 Created On Sun Aug 28 08:10:07 IST 2016 C/CA/6701/2016 ORDER Manoj Page 2 of 2 HC-NIC Page 2 of 2 Created On Sun Aug 28 08:10:07 IST 2016