Gujarat High Court
Ahmedabad Municipal Corporati-On vs Hirabhai Devabhai on 30 August, 2010
Author: H.K.Rathod
Bench: H.K.Rathod
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No 9602 of 1993
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AHMEDABAD MUNICIPAL CORPORATI-ON
Versus
HIRABHAI DEVABHAI
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Appearance:
1. Special Civil Application No. 9602 of 1993
MR MR ANAND for Petitioner No. 1
MR MAHENDRA K PATEL for Respondent No. 1
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CORAM : MR.JUSTICE H.K.RATHOD
Date of Order: 29/06/2002
ORAL ORDER
#. The list has been revised thrice. Learned advocate Mr. M.R.Anand for the petitioner has not remained present on all the three rounds. Nobody has mentioned the matter on her behalf and therefore, this court has no other option but to dismiss the matter for default. Accordingly the matter is dismissed for default. Mr. Mahendra K Patel learned advocate for the defendant has remained present on all the occasions. Rule discharged no order as to costs.
(H.K.Rathod.J) govindan