Honda Cars India Limited vs Balaji Sursangji Thakore on 16 September, 2020

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Gujarat High Court

Honda Cars India Limited vs Balaji Sursangji Thakore on 16 September, 2020

Bench: A.C. Rao

        C/SCA/11063/2020                                        ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/SPECIAL CIVIL APPLICATION NO. 11063 of 2020

==========================================================
                       HONDA CARS INDIA LIMITED
                                 Versus
                       BALAJI SURSANGJI THAKORE
==========================================================
Appearance:
MR MIHIR JOSHI SERNIOR COUNSLE WITH MR JAY KANSARA FOR M/S
WADIAGHANDY AND CO(5679) for the Petitioner(s) No. 1
for the Respondent(s) No. 1,10,2,3,4,5,6,7,8,9
==========================================================

 CORAM: HONOURABLE MR. JUSTICE A.C. RAO

                             Date : 16/09/2020

                              ORAL ORDER

Office is directed to tag this matter alongwith Special Civil Application No. 11066 of 2020 and place before appropriate Court.

Notice returnable on 28.10.2020.

It is submitted by Mr. Mihir Joshi, learned Senior Counsel appearing on behalf of Mr.Jay Kansara, learned advocate for the petitioner that the Trial Court has not appreciated the fact that the petitioner is owner of the different lands than for which the respondents- plaintiffs had filed the suit.

The petitioner has nothing to do with the land in question before the Trial Court.

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The plaintiffs have mistakenly described their lands which is resulted into description of the land owned by the petitioner.

Under the circumstances, the order of the Trial Court qua land bearing Old Survey No.84 of 2014 (New Survey No. 30) of Village Manpura, Taluka- Mandal, District Ahmedabad is hereby stayed till returnable date.

(A. C. RAO, J) DIPTI PATEL Page 2 of 2 Downloaded on : Thu Sep 17 20:43:58 IST 2020

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