Gujarat High Court
Union Of India vs Mayuriben Jani Daughter Of Shri ... on 11 March, 2019
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt
C/SCA/4792/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 4792 of 2019
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UNION OF INDIA
Versus
MAYURIBEN JANI DAUGHTER OF SHRI DURGESHBHAI NANDLAL JANI
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Appearance:
MS ARCHANA U AMIN(2462) for the Petitioner(s) No. 1,2
for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
and
HONOURABLE MR.JUSTICE V. B. MAYANI
Date : 11/03/2019
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE S.R.BRAHMBHATT) Notice for final disposal returnable on 08.04.2019.
Learned counsel appearing for the petitioner invited this Court's attention to the similar matter being Special Civil Application No. 324 of 2018, wherein, the Court passed an order on 12.01.2018 granting ad- interim relief. The Court has heard learned counsel for the petitioner. The Court is also inclined to pass appropriate order qua ad-interim relief. Hence, the order impugned shall remain stay till next date of hearing. As this order is passed, ex-parte, it goes without saying that the other side will have a liberty to approach this Court even prior to the next date of hearing for modification and/or vacation of order.
(S.R.BRAHMBHATT, J) (V. B. MAYANI, J) P.S. JOSHI Page 1 of 1