Gujarat High Court
Mafatlal Apparels vs Akbarbhai Ganibhai Saiyad & Ors on 12 February, 2016
Author: Paresh Upadhyay
Bench: Paresh Upadhyay
C/SCA/2251/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 2251 of 2016
TO
SPECIAL CIVIL APPLICATION NO. 2254 of 2016
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MAFATLAL APPARELS ....Petitioner
Versus
AKBARBHAI GANIBHAI SAIYAD & ORS. ....Respondents
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Appearance:
MR RD DAVE, ADVOCATE for the Petitioner
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CORAM: HONOURABLE MR.JUSTICE PARESH UPADHYAY
Date : 12/02/2016
ORAL ORDER
1. Rule. Notice as to interim relief returnable on 18.03.2016.
2. In the meantime, the impugned order dated 07.12.2015 shall remain stayed.
3. Over and above normal mode of service, direct service is permitted. It would be open to the petitioner to serve the respondents through registered Post.
(PARESH UPADHYAY, J.) mhdave/5 Page 1 of 1 HC-NIC Page 1 of 1 Created On Sat Feb 13 03:42:22 IST 2016