Gujarat High Court
Shakraji Ambaram Thakore & vs Arvind Mills Ltd & 3 on 22 December, 2016
Author: Rajesh H.Shukla
Bench: Rajesh H.Shukla
C/CA/44/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 44 of 2014
In FIRST APPEAL (STAMP NUMBER) NO. 3626 of 2013
With
CIVIL APPLICATION NO. 10671 of 2014
In
CIVIL APPLICATION NO. 44 of 2014
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SHAKRAJI AMBARAM THAKORE & 1....Applicant(s)
Versus
ARVIND MILLS LTD & 3....Respondent(s)
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Appearance:
MR SP MAJMUDAR, ADVOCATE for the Applicant(s) No. 1 - 2
MR VIMAL A PUROHIT, ADVOCATE for the Applicant(s) No. 1 - 2
MR SHITAL R PATEL, ADVOCATE for the Respondent(s) No. 1
RULE SERVED for the Respondent(s) No. 4
UNSERVED-EXPIRED (R) for the Respondent(s) No. 2 - 3
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CORAM: HONOURABLE MR.JUSTICE RAJESH H.SHUKLA
Date : 22/12/2016
ORAL ORDER
The matter is at the stage of Stamp Number since 2013. Therefore learned Advocate Shri S.P.Majmudar is directed to take necessary steps.
The matter is adjourned to 20.1.2017 finally.
(RAJESH H.SHUKLA, J.) JNW Page 1 of 1 HC-NIC Page 1 of 1 Created On Fri Apr 07 00:45:27 IST 2017