Gujarat High Court
Jayantibhai Balksirhna Mistry-Decd vs Naliniben H Munshi....Opponent(S) on 18 December, 2015
Author: R.D.Kothari
Bench: R.D.Kothari
C/CRA/173/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL REVISION APPLICATION NO. 173 of 2014
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JAYANTIBHAI BALKSIRHNA MISTRY-DECD.....Applicant(s)
Versus
NALINIBEN H MUNSHI....Opponent(s)
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Appearance:
MR MEHUL S SHAH, ADVOCATE for the Applicant(s) No. 1
MR CHINMAY M GANDHI, ADVOCATE for the Opponent(s) No. 1
MR MB GANDHI, ADVOCATE for the Opponent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE R.D.KOTHARI
Date : 18/12/2015
ORAL ORDER
Learned advocate for the applicant prays for time. At his request, the matter is adjourned to 22.12.2015. As against the request of learned advocate Mr. Shah for time, Mr. Gandhi, learned advocate for the opponent has sought priority. Mr. Shah, learned advocate submits that in the weekend, their clients will explore the possible of settlement.
The matter is adjourned to 22.12.2015.
(R.D.KOTHARI, J.) Amar Page 1 of 1 HC-NIC Page 1 of 1 Created On Sat Dec 19 02:54:12 IST 2015