Gujarat High Court
Patel Jitendrabhai Govindbhai & vs Suresh Vallabhji Vora - Chariman - Sayma ... on 8 February, 2017
Author: S.H.Vora
Bench: S.H.Vora
C/SCA/9064/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 9064 of 2014
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PATEL JITENDRABHAI GOVINDBHAI & 1....Petitioner(s)
Versus
SURESH VALLABHJI VORA - CHARIMAN - SAYMA EXPORT PVT
LTD....Respondent(s)
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Appearance:
MR ABHIMANYU RATHOD FOR MR MEHUL H RATHOD, ADVOCATE for
the Petitioner(s) No. 1 - 2
MR ARPIT A KAPADIA, ADVOCATE for the Respondent(s) No. 1
MR HARSHAD J SHAH, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 08/02/2017
ORAL ORDER
Learned advocate Mr. Abhimanyu Rathod for Mr. Mehul Rathod, learned advocate for the petitioners, seeks permission to convert present petition into Civil Revision Application.
Permission is accordingly granted subject to law of limitation.
Registry to do the needful as per Rules. Present petition stands disposed of for the purpose of this Court. Notice is discharged. Interim relief, granted earlier, to continue till then.
(S.H.VORA, J.) Dolly Page 1 of 1 HC-NIC Page 1 of 1 Created On Thu Feb 09 04:49:39 IST 2017