Gujarat High Court
Digjam Ltd vs Parakramsinh J Jadeja on 25 July, 2012
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
SCA/6047/2012 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No. 6047 of 2012
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DIGJAM LTD - Petitioner(s)
Versus
PARAKRAMSINH J JADEJA - Respondent(s)
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Appearance :
MR SHIRISH JOSHI for Petitioner(s) : 1,
RULE UNSERVED for Respondent(s) : 1,
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CORAM : HON'BLE SMT. JUSTICE ABHILASHA KUMARI
Date : 25/07/2012
ORAL ORDER
The endorsement on the Board indicates that notice of Rule issued to respondent No.1 has remained unserved. However, Mr.Kishor M. Paul, learned advocate states that he has received instructions to appear on behalf of respondent No.1 and prays for time in order to file the Vakalatnama and affidavit-in-reply.
List on 01.08.2012.
(Smt. Abhilasha Kumari, J.) Gaurav+ HC-NIC Page 1 of 1 Created On Wed Jul 06 03:02:18 IST 2016