Gujarat High Court
Bhikhabhai Gandubhai Parmar vs Harjivanbhai Dhanjibhai Pitroda & on 25 September, 2017
Author: R.M.Chhaya
Bench: R.M.Chhaya
C/FA/2722/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL NO. 2722 of 2017
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BHIKHABHAI GANDUBHAI PARMAR....Appellant(s)
Versus
HARJIVANBHAI DHANJIBHAI PITRODA & 1....Defendant(s)
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Appearance:
MR. HEMAL SHAH, ADVOCATE for the Appellant(s) No. 1
MR MAULIK J SHELAT, ADVOCATE for the Defendant(s) No. 2
RULE SERVED for the Defendant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA
Date : 25/09/2017
ORAL ORDER
Admit.
Mr.G.C.Rai, learned Counsel waives service of notice of admission on behalf of the respondent No.1.
Mr.Maulik Shelat, learned Counsel waives service of notice of admission on behalf of the respondent No.2.
(R.M.CHHAYA, J.) BINA Page 1 of 1 HC-NIC Page 1 of 1 Created On Mon Oct 02 04:36:29 IST 2017