Gujarat High Court
Hirji Meghji Siju vs Navinchandra Chunilal Thakkar on 17 June, 2021
Author: Vineet Kothari
Bench: Vineet Kothari, B.N. Karia
C/FA/1713/2019 ORDER DATED: 17/06/2021
HIRJI MEGHJI SIJU v. NAVINCHANDRA CHUNILAL THAKKAR
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 1713 of 2019
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2018
In
R/FIRST APPEAL NO. 1713 of 2019
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HIRJI MEGHJI SIJU
Versus
NAVINCHANDRA CHUNILAL THAKKAR
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Appearance:
KUNAL M DAVE(10125) for the Appellant(s) No. 1,2
MR HARDIK H DAVE(6295) for the Appellant(s) No. 1,2
MR DEEPAK G ALORIA(6580) for the Defendant(s) No. 2
NOTICE UNSERVED(8) for the Defendant(s) No. 3
UNSERVED EXPIRED (N)(9) for the Defendant(s) No. 1
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CORAM: HONOURABLE DR. JUSTICE VINEET KOTHARI
and
HONOURABLE MR. JUSTICE B.N. KARIA
Date : 17/06/2021
ORAL ORDER
(PER : HONOURABLE DR. JUSTICE VINEET KOTHARI) Admit.
Fresh Notice need not be issued as Mr. Deepak G. Aloria, learned counsel appears for Respondent No.2 Gujarat State Road Transport Corporation.
Notice may be served to the other Respondents if not represented.
Page 1 of 2 Downloaded on : Fri Jun 18 04:08:42 IST 2021C/FA/1713/2019 ORDER DATED: 17/06/2021 HIRJI MEGHJI SIJU v. NAVINCHANDRA CHUNILAL THAKKAR Put up for hearing with the record of the Tribunal.
(DR. VINEET KOTHARI,J) (B.N. KARIA, J) Bharat Page 2 of 2 Downloaded on : Fri Jun 18 04:08:42 IST 2021