Gujarat High Court
National Collateral Management ... vs Chhanabhai Bhikhabhai Raval on 5 December, 2018
Author: B.N. Karia
Bench: B.N. Karia
C/CRA/630/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CIVIL REVISION APPLICATION NO. 630 of 2018
==========================================================
NATIONAL COLLATERAL MANAGEMENT SERVICES LTD THRU
ABHISHEK SHARMA
Versus
CHHANABHAI BHIKHABHAI RAVAL
==========================================================
Appearance:
MR TARAK DAMANI(6089) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No.
1,10,100,101,102,103,104,105,106,107,108,109,11,110,111,112,114,115,116
,117,118,119,12,120,121,122,123,13,14,15,16,17,18,19,2,20,21,22,23,24,25,
26,27,28,29,3,30,31,32,33,34,35,36,37,38,39,4,40,41,42,43,44,45,46,47,48,4
9,5,50,51,52,53,54,55,56,57,58,59,6,60,61,62,63,64,65,66,67,68,69,7,70,71,7
2,73,74,75,76,77,78,79,8,80,81,82,83,84,85,86,87,88,89,9,90,91,92,93,94,95,
96,97,98,99
RADHIKA V NAYAK(9069) for the RESPONDENT(s) No. 113
==========================================================
CORAM: HONOURABLE MR.JUSTICE B.N. KARIA
Date : 05/12/2018
ORAL ORDER
Learned advocate Ms. Radhika V. Nayak appearing on behalf of the applicant requested this Court to adjourn the matter urging that since Mr. Rajesh Shah, learned senior advocate is to appear for the applicant and today, he is unable to remain present before this Court.
Considering the request made, this matter is adjourned to 7th December 2018.
(B.N. KARIA, J) ksdarji Page 1 of 1