Gujarat High Court
Prahladbhai D Modi vs Lalitkumar Madanlal Gupta & on 22 July, 2014
Author: N.V.Anjaria
Bench: N.V.Anjaria
C/CA/9282/2011 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR ORDERS) NO. 9282 of 2011
In
SPECIAL CIVIL APPLICATION NO. 9333 of 2011
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PRAHLADBHAI D MODI....Applicant(s)
Versus
LALITKUMAR MADANLAL GUPTA & 1....Respondent(s)
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Appearance:
MR NIRAV R MISHRA, ADVOCATE for the Applicant(s) No. 1
MR BAIJU JOSHI, ADVOCATE for the Respondent(s) No. 1 - 2
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CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA
Date : 22/07/2014
ORAL ORDER
Learned advocate Mr. R. K. Mishra with learned advocate Mr. Nirav Mishra does not press this application at this stage. However, he requests that all the contentions be kept open to be agitated in the main matter.
Present withdrawal does not preclude learned advocate to raise all the available legal contentions. Accordingly, Civil Application is disposed of, as withdrawn.
(N.V.ANJARIA, J.) chandrashekhar Page 1 of 1