Gujarat High Court
Premila Premji Motivas & vs Mer Karsan Raide & 3 on 1 February, 2017
Author: P.P.Bhatt
Bench: P.P.Bhatt
C/FA/309/1985 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL NO. 309 of 1985
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PREMILA PREMJI MOTIVAS & 1....Appellant(s)
Versus
MER KARSAN RAIDE & 3....Defendant(s)
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Appearance:
PARTY-IN-PERSON, ADVOCATE for the Appellant(s) No. 1
MR SV RAJU, ADVOCATE for the Defendant(s) No. 2
NOTICE NOT RECD BACK for the Defendant(s) No. 3 - 4
NOTICE SERVED for the Defendant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE P.P.BHATT
Date : 01/02/2017
ORAL ORDER
It appears that the papers of this First Appeal are not traceable. Learned advocates for the parties shall therefore take appropriate steps for the reconstruction of the record of this matter on or before 16th February 2017, failing which, the matter be placed before this Court on 20.02.2017.
(P.P.BHATT, J.) sndevu Page 1 of 1 HC-NIC Page 1 of 1 Created On Fri Feb 03 03:49:57 IST 2017