Gujarat High Court
Chhitubhai Budhiyabhai Patel vs Chandubhai Kuvarji Kalia Patel on 18 August, 2004
Author: D.P. Buch
Bench: D.P.Buch
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL REVISION APPLICATION No 1280 of 2000
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CHHITUBHAI BUDHIYABHAI PATEL
Versus
CHANDUBHAI KUVARJI KALIA PATEL
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Appearance:
1. Civil Revision Application No. 1280 of 2000
MR SJ GAEKWAD for Petitioner No. 1
MR ZUBIN F BHARDA for Respondent No. 1-3
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CORAM : HON'BLE MR.JUSTICE D.P.BUCH
Date of Order: 18/08/2004
ORAL ORDER
Learned advocates for the parties state that the copies of deposition, petition etc. are not on hand. It would be difficult to decide the present revision application without having record and proceedings. The office shall, therefore, call for the record and proceedings of Mamlatdar Court Act Case No. 8/97, disposed of by the Mamlatdar, CHikhali on 30.3.1998 which order was challenged before the ld. Deputy Collector, Navsari in Mamlatdar Court Revision Application No. 1/1999 and 2/1999. The said revision applications were disposed of by the ld. Deputy Collector, Navsari on 31.7.2000. The office shall call for the record and proceedings of the aforesaid Mamlatdar Court Act Case No. 8/97 so as to reach to this court on or before 15.9.2004. SO to 22.9.2004.
(D.P. BUCH, J.) mandora/