Gujarat High Court
Ram Shyam Traders vs Kamlaben Ramanbhai Patel & on 26 November, 2013
Author: R.D.Kothari
Bench: R.D.Kothari
RAM SHYAM TRADERS....Petitioner(s)V/SKAMLABEN RAMANBHAI PATEL C/SCA/12256/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 12256 of 2013 ================================================================ RAM SHYAM TRADERS....Petitioner(s) Versus KAMLABEN RAMANBHAI PATEL & 11....Respondent(s) ================================================================ Appearance: MR RAJESH K SAVJANI, ADVOCATE for the Petitioner(s) No. 1 DS AFF.NOT FILED (R) for the Respondent(s) No. 5 - 6 RULE SERVED BY DS for the Respondent(s) No. 7 - 9 , 12 RULE UNSERVED for the Respondent(s) No. 11 UNSERVED-EXPIRED (R) for the Respondent(s) No. 10 VIRAL K SHAH, ADVOCATE for the Respondent(s) No. 1 - 4 ================================================================ CORAM: HONOURABLE MR.JUSTICE R.D.KOTHARI Date : 26/11/2013 ORAL ORDER
1. This Court has passed order on 22.11.2013 wherein while adjourning the matter, interim relief granted earlier was ordered to be continued. Learned advocate for the petitioner today points out that the said order, passed by this Court does not reflect in the order dated 22.11.2013, therefore, speaking to minutes is filed.
2. Heard learned advocates for the parties.
3. Interim Relief, granted earlier and continued from time to time, is ordered to continue till next date i.e. 30.11.2013. Speaking to minutes accordingly disposed of.
(R.D.KOTHARI, J.) Amar Page 2 of 2