Gujarat High Court
Thakor Nagji Pratapji vs Desai Shambhubhai Maganbhai & 9 on 5 August, 2014
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
C/SCA/10333/2012 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 10333 of 2012
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THAKOR NAGJI PRATAPJI....Petitioner(s)
Versus
DESAI SHAMBHUBHAI MAGANBHAI & 9....Respondent(s)
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Appearance:
MR SL VAISHYA, ADVOCATE for the Petitioner(s) No. 1
GOVERNMENT PLEADER for the Respondent(s) No. 8
Mr.Rajesh Chauhan for MR HS MUNSHAW, ADVOCATE for the
Respondent(s) No. 9 - 10
Mr.M.J.Mehta for MR NIKHIL S KARIEL, ADVOCATE for the Respondent(s)
No. 1 - 7
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CORAM: HONOURABLE SMT. JUSTICE ABHILASHA
KUMARI
Date : 05/08/2014
ORAL ORDER
Mr.Rajesh Chauhan, learned advocate for Mr.H.S. Munshaw, learned advocate for respondents Nos.9 and 10 prays for time in order to file an affidavit-in-reply. It is submitted that the Memorandum of the petition provided to him by the learned advocate for the petitioner is not legible.
The learned advocate for the petitioner may Page 1 of 2 C/SCA/10333/2012 ORDER provide a legible Memorandum of the petition to the learned advocate for respondents Nos.9 and 10 within a period of one week from today, along with full annexures.
Mr.M.J. Mehta, learned advocate for Mr.Nikhil S. Kariel, learned advocate for respondents Nos.1 to 7 submits that certain pages are missing from the Memorandum of the petition.
Learned advocate for the petitioner may supply the missing documents.
List on 25.08.2014.
Ad-interim relief granted earlier, shall continue, till then.
(SMT. ABHILASHA KUMARI, J.) ARG Page 2 of 2