Gujarat High Court
Vvf vs State on 16 December, 2011
Author: K.M.Thaker
Bench: K.M.Thaker
Gujarat High Court Case Information System
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LPA/1200/2009 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS
PATENT APPEAL No. 1200 of 2009
In
SPECIAL
CIVIL APPLICATION No. 115 of 2000
With
LETTERS
PATENT APPEAL No. 1573 of 2009
In
SPECIAL
CIVIL APPLICATION No. 1325 of 2000
=================================================
VVF
LTD - Appellant(s)
Versus
STATE
OF GUJARAT & 3 - Respondent(s)
=================================================
Appearance :
MR
HARDIK P MODH for Appellant(s) : 1,
MS MANISHA LAVKUMAR, AGP for
Respondent(s) : 1,
None for Respondent(s) : 2, 4,
MR BM
MANGUKIYA for Respondent(s) : 2.2.1, 2.2.2, 2.2.3,2.2.4
MS BELA A
PRAJAPATI for Respondent(s) : 2.2.1, 2.2.2, 2.2.3,2.2.4
MR ZUBIN
F BHARDA for Respondent(s) :
3,
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CORAM
:
HONOURABLE
THE CHIEF JUSTICE MR. S.J. MUKHOPADHAYA
and
HONOURABLE
MR.JUSTICE K.M.THAKER
Date
: 09/02/2011
COMMON ORAL ORDER
(Per : HONOURABLE THE CHIEF JUSTICE MR. S.J. MUKHOPADHAYA) While issuing notice, it is already ordered that the case will be listed for final disposal. The parties are directed for hearing of the case on the next date.
Post the matter on 3rd March, 2011 at 2.30 PM.
[S. J. MUKHOPADHAYA, CJ.] [K. M. THAKER, J.] Sundar/* Top