Gujarat High Court
Aashish Kanaiyalal Soni vs Meghanki Aashish Soni on 11 January, 2013
Author: M.D. Shah
Bench: M.D. Shah
AASHISH KANAIYALAL SONI....Applicant(s)V/SMEGHANKI AASHISH SONI D/O.BHUPENDRABHAI JAYANTILAL BHAGAT....Opponent(s) C/MCA/44/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD MISC.CIVIL APPLICATION (FOR RESTORATION) NO. 44 of 2013 In SPECIAL CIVIL APPLICATION NO. 16370 of 2012 [On note for speaking to minutes of order dated 11/01/2013 in C/MCA/44/2013 ] ================================================================ AASHISH KANAIYALAL SONI....Applicant(s) Versus MEGHANKI AASHISH SONI D/O.BHUPENDRABHAI JAYANTILAL BHAGAT....Opponent(s) ================================================================ Appearance: MR GAURAV J DAVE, ADVOCATE for the Applicant(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE M.D. SHAH Date : 29/01/2013 ORAL ORDER
Considering the averments made in the note for speaking to minutes dated 22.1.2013, the same is allowed. The following sentence be added at the end of the order dated 11.1.2013 passed in Miscellaneous Civil Application No.44 of 2013:
On payment of process fees, notice in Special Civil Application No.16370 of 2012 returnable on 27.2.2013.
(M.D.SHAH, J.) Srilatha Page 1 of 1