Gujarat High Court
Mahendrasinh Dilawarsinh Raj vs Gail - India - Limited & on 18 November, 2013
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
MAHENDRASINH DILAWARSINH RAJ....Petitioner(s)V/SGAIL - INDIA - LIMITED C/SCA/13960/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 13960 of 2013 ================================================================ MAHENDRASINH DILAWARSINH RAJ....Petitioner(s) Versus GAIL - INDIA - LIMITED & 1....Respondent(s) ================================================================ Appearance: MR MTM HAKIM, ADVOCATE for the Petitioner(s) No. 1 DS AFF.NOT FILED (N) for the Respondent(s) No. 1 - 2 NOTICE SERVED for the Respondent(s) No. 1 - 2 ================================================================ CORAM: HONOURABLE SMT. JUSTICE ABHILASHA KUMARI Date : 18/11/2013 ORAL ORDER
Mr.Bhavesh Chokshi, learned advocate states that he has received instructions to appear on behalf of respondent No.2 and prays for time, in order to file the Vakalatnama and affidavit-in-reply, if necessary.
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