Gujarat High Court
Shardaben Lallubhai Patel L.H.Of ... vs Vadodara Urban Development Authority & ... on 15 September, 2016
Author: Mohinder Pal
Bench: Mohinder Pal
C/SCA/15153/2012 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 15153 of 2012
with
SPECIAL CIVIL APPLICATION NO. 2191 of 2013
with
SPECIAL CIVIL APPLICATION NO.3825 of 2000
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SHARDABEN LALLUBHAI PATEL L.H.OF LT.JASHUBHAI L PATEL &
8....Petitioner(s)
Versus
VADODARA URBAN DEVELOPMENT AUTHORITY & 2....Respondent(s)
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Appearance:
MR SP MAJMUDAR, ADVOCATE for the Petitioner(s) No. 1 - 9
MR HS MUNSHAW, ADVOCATE for the Respondent(s) No. 1
MR MITUL K SHELAT, ADVOCATE for the Respondent(s) No. 2
RULE SERVED BY DS for the Respondent(s) No. 1 - 3
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CORAM: HONOURABLE MR.JUSTICE MOHINDER PAL
Date : 15/09/2016
ORAL ORDER
These matters were listed for final arguments, however, counsel representing the beneficiary has requested for short adjournment as he wants to file affidavit. Required affidavit be filed on or before 29.09.2016 and thereafter rejoinder, if any, be filed before the next date. Matters be now listed for final arguments on 06.10.2016.
(MOHINDER PAL, J.) KMGThilake) Page 1 of 1 HC-NIC Page 1 of 1 Created On Fri Sep 16 03:10:13 IST 2016