Gujarat High Court
Dilipbhai Gunvantrai Dave vs Rohini Dilipbhai Dave on 29 July, 2019
Author: V.P. Patel
Bench: K.M.Thaker, V.P. Patel
C/FA/3772/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 3772 of 2017
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DILIPBHAI GUNVANTRAI DAVE
Versus
ROHINI DILIPBHAI DAVE
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Appearance:
MR RJ GOSWAMI(1102) for the Appellant(s) No. 1
MR SHAILESH V RAVAL(2953) for the Defendant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE K.M.THAKER
and
HONOURABLE MR.JUSTICE V.P. PATEL
Date : 29/07/2019
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE V.P. PATEL) Mr. Goswami, learned advocate for the appellant seeks time to produce on record details as regards pensionary benefits, i.e. Regular Pension, Commuted Pension, Gratuity, Leave Encashment, GPF, PPF, etc. S.O. to 19.8.2019.
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