Gujarat High Court
Ajendraprasad Nrugendraprasad Pandey ... vs Swami Keshav Prakashdasji - Guru Pukya ... on 16 August, 2016
Author: M.R. Shah
Bench: M.R. Shah, A.S. Supehia
C/LPA/776/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS PATENT APPEAL NO. 776 of 2013
In
SPECIAL CIVIL APPLICATION NO. 2984 of 2013
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AJENDRAPRASAD NRUGENDRAPRASAD PANDEY &
1....Appellant(s)
Versus
SWAMI KESHAV PRAKASHDASJI - GURU PUKYA NARAYANPRIYA
DASJI & 1....Respondent(s)
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Appearance:
MR SP MAJMUDAR, ADVOCATE for the Appellant(s) No. 1 - 2
MR MRUGEN K PUROHIT, ADVOCATE for the Respondent(s) No. 1 - 2
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE A.S. SUPEHIA
Date : 16/08/2016
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) A request is made on behalf of the learned advocate appearing on behalf of the appellants to adjourn the matter on the ground that on behalf of the appellants, Shri N.D. Nanavati, learned Senior advocate is appearing is not available. Hence, stand over to 23/08/2016.
(M.R. SHAH, J.) (A.S. SUPEHIA, J.) Siji Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed Aug 17 02:17:45 IST 2016