Gujarat High Court
Executive Engineer(Construction) vs Shantaben W/O Naginbhai Patel & 4 on 24 August, 2017
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt, A.G.Uraizee
C/CA/8947/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 8947 of 2017
In
FIRST APPEAL (STAMP NUMBER) NO. 2165 of 2017
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EXECUTIVE ENGINEER(CONSTRUCTION)....Applicant
Versus
SHANTABEN W/O NAGINBHAI PATEL & 4....Respondents
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Appearance:
(MR J V BHAIRAVIA), ADVOCATE for the Applicant
GOVERNMENT PLEADER for the Respondents No. 4 - 5
MR KM SHETH, ADVOCATE for the Respondents No. 2 - 3
RULE NOT RECD BACK for the Respondent No. 1
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CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 24/08/2017
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE S.R.BRAHMBHATT) Shri Sheth, learned advocate appearing for respondent nos. 2 and 3 submits that respondent no. 1 has expired and respondent nos. 2 and 3 are heirs of respondent no. 1.
Heard learned advocates for the parties. Looking to averments made in the application, the delay is condoned. The Civil Application is allowed. Rule is made absolute.
(S.R.BRAHMBHATT, J.) Page 1 of 2 HC-NIC Page 1 of 2 Created On Fri Aug 25 20:22:10 IST 2017 C/CA/8947/2017 ORDER (A.G.URAIZEE,J) pallav Page 2 of 2 HC-NIC Page 2 of 2 Created On Fri Aug 25 20:22:10 IST 2017