Gujarat High Court
The Gujarat Institute Of Housing & ... vs Gujarat Institute Of Housing & Estate ... on 8 May, 2014
Author: S.H.Vora
Bench: S.H.Vora
C/AOST/336/2009 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
APPEAL FROM ORDER-STAMP NUMBER NO. 336 of 2009
With
CIVIL APPLICATION (STAMP NUMBER) NO. 9832 of 2009
In
APPEAL FROM ORDER-STAMP NUMBER NO. 336 of 2009
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THE GUJARAT INSTITUTE OF HOUSING & ESTATE DEVELOPERS &
2....Appellant(s)
Versus
GUJARAT INSTITUTE OF HOUSING & ESTATE DEVELOPERS LTD &
7....Defendant(s)
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Appearance:
MR BM MANGUKIYA, ADVOCATE for the Appellant(s) No. 1 - 3
MR TARAK DAMANI, ADVOCATE for the Appellant(s) No. 1 - 3
SINGHI & CO, ADVOCATE for the Defendant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 08/05/2014
ORAL ORDER
In view of the order passed by this Court on 24.09.2013 in Civil Application No.11319 of 2009 dismissing the application for condonation of delay for want of prosecution, present Appeal from Order (stamp number) has become infructuous and stands disposed of accordingly. Consequently, civil application (stamp number) also stands disposed of.
(S.H.VORA, J.) Hitesh Page 1 of 1