Gujarat High Court
Chitrakut Dham Cooperative Hosg ... vs Kharak Haribhai Ravjibahi Bhalariya & 6 on 24 November, 2006
SCA/24402/2006 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No. 24402 of 2006
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CHITRAKUT DHAM COOPERATIVE HOSG SOCIETY LTD. -
Petitioner(s)
Versus
KHARAK HARIBHAI RAVJIBAHI BHALARIYA & 6 - Respondent(s)
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Appearance :
MR UI VYAS for Petitioner(s) : 1,
None for Respondent(s) : 1 - 6.
- for Respondent(s) : 7,
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CORAM : HONOURABLE MR.JUSTICE K.M.MEHTA
Date : 24/11/2006
ORAL ORDER
Chitrakut Dham Co-operative Housing Society Ltd., Mahuva, petitioner, has filed this petition challenging the order dated 18.11.2006 passed by the learned Additional District Judge, Mahuva, by which he has rejected the application of the petitioner being Misc. Civil Application No. 115 of 2005 of producing necessary and relevant documents. Mr. U.I. Vyas, learned advocate, for the petitioner has relied on an unreported order of this Court in the case of State of Gujarat Vs. Bharat Champakbhai (Coram: M.S. Shah and S.D. Dave, JJ) decided on 23.3.2006 in L.P.A. No. 1452 of 2005 and 1453 of 2005. Hence notice returnable on 15.12.2006. Meanwhile the respondents are restrained from alienating the property in question. D.S. today.
(K.M. MEHTA, J) (pkn) HC-NIC Page 1 of 1 Created On Mon Sep 07 04:45:58 IST 2015