Gujarat High Court
Heirs Of Decd. Karshanbhai Ishwarbhai ... vs Kalash (Rancharda) Owners Association ... on 21 January, 2019
Author: A.J. Shastri
Bench: A.J. Shastri
C/FA/378/2015 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION NO. 1 of 2015
IN R/FIRST APPEAL NO. 378 of 2015
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HEIRS OF DECD. KARSHANBHAI ISHWARBHAI VAGHARI Versus KALASH (RANCHARDA) OWNERS ASSOCIATION NON TRADING ASSOCIATION ========================================================== Appearance:
VIRAL K SHAH for the PETITIONER(s) No. MR DA ZALA for the RESPONDENT(s) No. MR.GAJENDRA D SHARMA for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MR.JUSTICE A.J. SHASTRI Date : 21/01/2019 IA ORDER When the matter is taken up for hearing, Mr.Gajendra Sharma, learned advocate, requests for some time, with consent of other side.
In view of the above, with consent, the matter is stand over to 13.2.2019.
(A.J. SHASTRI, J) V.J. SATWARA Page 1 of 1