Gujarat High Court
Archana Amit Shah D/O Dhananjay Pandya vs Amit Hasmukhbhai Shah on 2 December, 2016
Author: Sonia Gokani
Bench: Sonia Gokani
C/SCA/12754/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 12754 of 2016
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ARCHANA AMIT SHAH D/O DHANANJAY PANDYA....Petitioner(s)
Versus
AMIT HASMUKHBHAI SHAH....Respondent(s)
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Appearance:
MS TEJAL A VASHI, ADVOCATE for the Petitioner(s) No. 1
NOTICE SERVED BY DS for the Respondent(s) No. 1
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CORAM: HONOURABLE MS JUSTICE SONIA GOKANI
Date : 02/12/2016
ORAL ORDER
Let the matter appear on board on 19.12.2016 as the same has been referred to the Mediation Center on 12.12.2016.
High Court Mediation Centre shall intimate to both the parties, petitioner and the respondent respectively on mobile nos.9427540920 and No.9824713280. There shall be no requirement for a formal written notice once the intimation is given on the said numbers. Parties shall cooperate in the process of mediation. Report be placed before this Court before the scheduled date.
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