Gujarat High Court
Perfect Security Services & vs Institute For Plasma Research & on 15 October, 2013
Author: S.H.Vora
Bench: S.H.Vora
C/CA/8052/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 8052 of 2013
In
FIRST APPEAL (STAMP NUMBER) NO. 2044 of 2013
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PERFECT SECURITY SERVICES & 1....Applicant(s)
Versus
INSTITUTE FOR PLASMA RESEARCH & 1....Respondent(s)
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Appearance:
MR. TIRTHRAJ PANDYA, ADVOCATE for the Applicant(s) No. 1 - 2
MRS MAUNA M BHATT, ADVOCATE for the Respondent(s) No. 1
RULE UNSERVED for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 15/10/2013
ORAL ORDER
Registry is directed to re-issue Rule to the opponent No.2, making it returnable on 12.11.2013. Direct service is permitted.
(S.H.VORA, J.) Hitesh Page 1 of 1