Gujarat High Court
Dhananjay M Shah vs Ipcl & on 31 January, 2014
Author: Ks Jhaveri
Bench: Ks Jhaveri, A.G.Uraizee
C/LPA/1300/1996 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS PATENT APPEAL NO. 1300 of 1996
In SPECIAL CIVIL APPLICATION NO. 2509 of 1986
============================================================
====
DHANANJAY M SHAH....Appellant(s)
Versus
IPCL & 1....Respondent(s)
================================================================
Appearance:
MR YN OZA, ADVOCATE for the Appellant(s) No. 1
================================================================
CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 31/01/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE KS JHAVERI)
1. It is reported to the Court that no records pertaining to these matters are traceable with the Registry. In the interest of justice, it would be expedient that either party prepares and supplies the entire set of papers pertaining to the case so that the matter could be taken up for hearing. If the matters are already disposed of, then either party shall place on record the order / judgment, as the case may be, on the next date of hearing. If the matters are pending, either side is directed to prepare the complete set of papers and tender the same to the Registry on or before 21.02.2014.
2. S.O. to 25.02.2014. Registry is directed to list these matters under the title "For Orders" on the next date of hearing.
Page 1 of 2 C/LPA/1300/1996 ORDER (K.S.JHAVERI, J.) (A.G.URAIZEE,J)
Pravin/*
Page 2 of 2