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State of Gujarat - Section

Section 87 in Gujarat High Court Rules, 1993

87. Date of hearing in notice to respondent or opponent.

- Subject to such general or special order as may be made by the Registrar, the date to be entered in the notice to a respondent or an opponent as the earliest possible date of hearing shall unless otherwise ordered by the Court, be not less than three months from the date of issue of the notice in First Appeals, two months in Second Appeals and one month in Short Notice or Expedited matters.