Gujarat High Court
Gopalsinh Natvarsinh Vasadiya & 4 vs P.S.I & 7 on 24 April, 2014
Author: S.H.Vora
Bench: S.H.Vora
C/FA/835/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL NO. 835 of 2014
With
CIVIL APPLICATION NO. 3242 of 2014
In
FIRST APPEAL NO. 835 of 2014
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GOPALSINH NATVARSINH VASADIYA & 4....Appellant(s)
Versus
P.S.I & 7....Defendant(s)
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Appearance:
MR AR MAJMUDAR, ADVOCATE for the Appellant(s) No. 1 - 5
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 24/04/2014
ORAL ORDER
In spite of order dated 24.3.2014, the appellants has not removed office objections. However, in the interest of justice and as a last chance, the appellants is directed to remove office objections on or before 7.5.2014, failing which present proceedings shall stand dismissed for non-removal of office objections without referring to the Court.
(S.H.VORA, J.) shekhar Page 1 of 1