Gujarat High Court
Umar Jusab Munjavar vs Mohmed Abdul Karim Nunjavar on 27 June, 2013
Author: Ravi R.Tripathi
Bench: Ravi R.Tripathi
UMAR JUSAB MUNJAVAR....Petitioner(s)V/SMOHMED ABDUL KARIM NUNJAVAR C/SCA/26010/2006 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 26010 of 2006 ================================================================ UMAR JUSAB MUNJAVAR....Petitioner(s) Versus MOHMED ABDUL KARIM NUNJAVAR & 10....Respondent(s) ================================================================ Appearance: MR MEHUL S SHAH, ADVOCATE for the Petitioner(s) No. 1 MR SURESH M SHAH, ADVOCATE for the Petitioner(s) No. 1 MR ND MAPARA, ADVOCATE for the Respondent(s) No. 2 MR PREMAL S RACHH, ADVOCATE for the Respondent(s) No. 3.1 - 3.5 MRS KETTY A MEHTA, ADVOCATE for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE RAVI R.TRIPATHI Date : 27/06/2013 ORAL ORDER
Learned advocate Ms.Ketty A Mehta appearing for respondent o.1 states that learned advocate Mr.N.D. Mapara for respondent no.2 is hospitalized and he has filed leave note. The matter is adjourned.
(RAVI R.TRIPATHI, J.) karim Page 1 of 1