Dholera Bhal Seva Samiti Throgh ... vs Lakhabhai Bhanabhai Naya
2021 Latest Caselaw 505 Guj

        C/SCA/10692/2020                                    ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/SPECIAL CIVIL APPLICATION NO. 10692 of 2020

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       DHOLERA BHAL SEVA SAMITI THROGH PRESIDENT MR.
            SAMANTSANGBHAI DIPSANGBHAI UMAT
                          Versus
                LAKHABHAI BHANABHAI NAYA
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Appearance:
MR YOGEN N PANDYA(5766) for the Petitioner(s) No. 1
JIGAR J PATEL(7971) for the Respondent(s) No. 1
MR. JAINISH P SHAH(7033) for the Respondent(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 2
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 CORAM: HONOURABLE MR. JUSTICE NIRZAR S. DESAI

                           Date : 13/01/2021
                            ORAL ORDER

Heard Mr. Yogen N. Pandya, learned advocate for the petitioner and Mr. Jainish P. Shah, learned advocate for respondent no.1 workman.

Both the advocates jointly submit that if the matter is kept on a particular date, the matter can be heard finally.

Stand over to 15/02/2021.

Registry is directed to accept the documents in form of written submissions or judgments that may be supplied by learned advocates for either side.

(NIRZAR S. DESAI,J) ila