Gujarat High Court
Bhattu Bhai S Ahire Polisher Grade Ii vs Kanubhai Kushalbhai Tadvi on 9 April, 2013
Author: Vijay Manohar Sahai
Bench: Vijay Manohar Sahai, S.G.Shah
BHATTU BHAI S AHIRE POLISHER GRADE II....Petitioner(s)V/SKANUBHAI KUSHALBHAI TADVI C/SCA/16925/2011 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 16925 of 2011 ================================================================ BHATTU BHAI S AHIRE POLISHER GRADE II....Petitioner(s) Versus KANUBHAI KUSHALBHAI TADVI & 4....Respondent(s) ================================================================ Appearance: MR JK PARMAR, ADVOCATE for the Petitioner(s) No. 1 MR MS RAO, ADVOCATE for the Respondent(s) No. 1 MS REETA CHANDARANA, ADVOCATE for the Respondent(s) No. 2 - 5 ================================================================ CORAM: HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI and HONOURABLE MR.JUSTICE S.G.SHAH Date : 09/04/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI) In view of Chapter 4 Rule 53 of the Gujarat High Court Rules 1993, learned counsel appearing for the petitioner shall annex the translated copy of the documents which are in vernacular, for which time is granted. List this matter on 6th May 2013.
(V.M.SAHAI, J.) (S.G.SHAH, J.) Deepak Page 2 of 2