Gujarat High Court
Desai Bharatkumar Prabhudas vs Manila Corporation Idar on 16 January, 2017
Author: S.H.Vora
Bench: S.H.Vora
C/SCA/594/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 594 of 2017
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DESAI BHARATKUMAR PRABHUDAS....Petitioner(s)
Versus
MANILA CORPORATION IDAR....Respondent(s)
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Appearance:
MR DJ BHATT, ADVOCATE for the Petitioner(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 16/01/2017
ORAL ORDER
Prima facie, it appears that the learned trial Judge added issue Nos.1 and 2 as per application Exh.37 as issue Nos.5A and 5B. Whereas, as per order passed by this Court in Special Civil Application No.9840 of 20176, the Court has directed to add issue Nos.1 and 2 of application Exh.41 as issue Nos.5A and 5B.
Before issuing notice to the respondent, Registry is directed to call for the remarks of the learned trial Judge as to why order dated 31.8.2016 passed by this Court in the above Special Civil Application has not been complied with in its letter and spirit. Such explanation shall reach to this Court on or before 31.1.2017. S.O. to 1.2.2017. Meanwhile, further proceedings of Special Civil Suit No.15 of 2013 is hereby stayed. Direct service permitted.
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