Citation : 2021 Latest Caselaw 10652 Guj
Judgement Date : 4 August, 2021
C/SCA/16854/2019 ORDER DATED: 04/08/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 16854 of 2019
With
CIVIL APPLICATION (FOR VACATING INTERIM RELIEF) NO. 1 of 2021
In R/SPECIAL CIVIL APPLICATION NO. 16854 of 2019
With
CIVIL APPLICATION (FIXING DATE OF EARLY HEARING) NO. 2 of 2021
In R/SPECIAL CIVIL APPLICATION NO. 16854 of 2019
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KAKADIYA JITENDRABHAI ODHAVJI
Versus
L AND T HOUSING FINANCE LIMITED THROUGH MANAGER
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Appearance:
MR BM MANGUKIYA(437) for the Petitioner(s) No. 1
MS BELA A PRAJAPATI(1946) for the Petitioner(s) No. 1
DHRUVIK K PATEL(7769) for the Respondent(s) No. 1
GOVERNMENT PLEADER(1) for the Respondent(s) No. 2,3
MR. VN. SEVAK(3791) for the Respondent(s) No. 4
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CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL
Date : 04/08/2021
ORAL ORDER
At the request of learned Advocate Mr. Shrey Dave for learned Advocate Mr. B.M. Mangukiya for the petitioner, stand over to 25.08.2021.
By the next date of hearing, learned Advocate Mr. Vivek Sevak for the respondent No.4 shall produce a compilation of judgments which he seeks to rely upon on record.
(NIKHIL S. KARIEL,J) BDSONGARA
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