Gujarat High Court
Harikrushnadas Chhaganlal Nanalal & ... vs Vinodchandra G Vaghela & on 19 March, 2013
Author: Vijay Manohar Sahai
Bench: Vijay Manohar Sahai
HARIKRUSHNADAS CHHAGANLAL NANALAL & ISHWARDAS MOHANLAL....Appellant(s)V/SVINODCHANDRA G VAGHELA C/LPA/999/2010 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD LETTERS PATENT APPEAL NO. 999 of 2010 In SPECIAL CIVIL APPLICATION NO. 9900 of 2003 With CIVIL APPLICATION NO. 4727 of 2010 In LETTERS PATENT APPEAL NO. 999 of 2010 ================================================================ HARIKRUSHNADAS CHHAGANLAL NANALAL & ISHWARDAS MOHANLAL....Appellant(s) Versus VINODCHANDRA G VAGHELA & 1....Respondent(s) ================================================================ Appearance: MR PRAVIN P PANCHAL, ADVOCATE for the Appellant(s) No. 1 MR VM DHOTRE, ADVOCATE for the Respondent(s) No. 1 NOTICE SERVED BY DS for the Respondent(s) No. 1 - 2 ================================================================ CORAM: HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI and HONOURABLE MR.JUSTICE S.G.SHAH Date : 19/03/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI) Learned counsel Mr. Pranav S. Desai states that now he will be appearing on behalf of the appellant instead of learned counsel Pravin P. Panchal. List this matter on 24th April 2013, showing the name of Mr. Pranav S. Desai as counsel for the appellant.
(V.M.SAHAI, J.) (S.G.SHAH, J.) Deepak Page 2 of 2