Gujarat High Court
Paschim Gujarat Vij Co Ltd vs Devabhai Memabhai on 10 April, 2013
Author: Vijay Manohar Sahai
Bench: Vijay Manohar Sahai
PASCHIM GUJARAT VIJ CO LTDV/SDEVABHAI MEMABHAI MYATRA....Respondent(s) C/LPA/1562/2011 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD LETTERS PATENT APPEAL NO. 1562 of 2011 In SPECIAL CIVIL APPLICATION NO. 11180 of 2010 ================================================================ PASCHIM GUJARAT VIJ CO LTD & 1....Appellant(s) Versus DEVABHAI MEMABHAI MYATRA....Respondent(s) ================================================================ Appearance: MS LILU K BHAYA, ADVOCATE for the Appellant(s) No. 1 - 2 MR ASHISH M DAGLI, ADVOCATE for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI and HONOURABLE MR.JUSTICE S.G.SHAH Date : 10/04/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI) Learned counsel for the appellants has not complied with the provisions of Chapter IV, Rule 53 of the Gujarat High Court Rules, 1993 and has not supplied the English translation of all the documents which are in vernacular, though twice time was granted. Therefore, the Letters Patent Appeal is dismissed for non-compliance of the provisions of Chapter IV, Rule 53 of the Gujarat High Court Rules, 1993.
(V.M.SAHAI, J.) (S.G.SHAH, J.) binoy Page 1 of 1