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[Cites 1, Cited by 0]

Gujarat High Court

National Collateral Management ... vs Chhanabhai Bhikhabhai Raval on 5 December, 2018

Author: B.N. Karia

Bench: B.N. Karia

             C/CRA/630/2018                                 ORDER




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/CIVIL REVISION APPLICATION NO. 630 of 2018

==========================================================
          NATIONAL COLLATERAL MANAGEMENT SERVICES LTD THRU
                          ABHISHEK SHARMA
                                Versus
                     CHHANABHAI BHIKHABHAI RAVAL
==========================================================
Appearance:
MR TARAK DAMANI(6089) for the PETITIONER(s) No. 1
 for the RESPONDENT(s) No.
1,10,100,101,102,103,104,105,106,107,108,109,11,110,111,112,114,115,116
,117,118,119,12,120,121,122,123,13,14,15,16,17,18,19,2,20,21,22,23,24,25,
26,27,28,29,3,30,31,32,33,34,35,36,37,38,39,4,40,41,42,43,44,45,46,47,48,4
9,5,50,51,52,53,54,55,56,57,58,59,6,60,61,62,63,64,65,66,67,68,69,7,70,71,7
2,73,74,75,76,77,78,79,8,80,81,82,83,84,85,86,87,88,89,9,90,91,92,93,94,95,
96,97,98,99
RADHIKA V NAYAK(9069) for the RESPONDENT(s) No. 113
==========================================================

  CORAM: HONOURABLE MR.JUSTICE B.N. KARIA

                              Date : 05/12/2018

                               ORAL ORDER

Learned advocate Ms. Radhika V. Nayak appearing on behalf of the applicant requested this Court to adjourn the matter urging that since Mr. Rajesh Shah, learned senior advocate is to appear for the applicant and today, he is unable to remain present before this Court.

Considering the request made, this matter is adjourned to 7th December 2018.

(B.N. KARIA, J) ksdarji Page 1 of 1