Gujarat High Court
Satyandrabhai B Shah vs Torrent Power Ltd on 21 August, 2017
Author: M.R. Shah
Bench: M.R. Shah, B.N. Karia
C/LPA/1272/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS PATENT APPEAL NO. 1272 of 2016
In SPECIAL CIVIL APPLICATION NO. 7412 of 2012
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SATYANDRABHAI B SHAH....Appellant(s)
Versus
TORRENT POWER LTD....Respondent(s)
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Appearance:
MR HL RAVAL, ADVOCATE for the Appellant(s) No. 1
MS ANUJA S NANAVATI, ADVOCATE for the Respondent(s) No. 1
NOTICE SERVED for the Respondent(s) No. 2
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CORAM:HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE B.N. KARIA
Date : 21/08/2017
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) ADMIT.
Ms.Anuja Nanavati, learned advocate waives service of notice of admission on behalf of the respondent No.1.
In the facts and circumstances of the case, the registry is directed to notify the present appeal for final hearing in the week commencing from 15/1/2018.
Sd/-
(M.R. SHAH, J.) Sd/-
(B.N. KARIA, J.) Rafik.
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