Gujarat High Court
Nilaben Ashwinbhai Ka. Patel vs Meghaben Datteshkumar Amin & 2 on 27 April, 2017
Author: Harsha Devani
Bench: Harsha Devani, A.S. Supehia
C/SCA/8762/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 8762 of 2017
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NILABEN ASHWINBHAI KA. PATEL....Petitioner(s)
Versus
MEGHABEN DATTESHKUMAR AMIN & 2....Respondent(s)
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Appearance:
MR PRASHANT DESARI, SR. ADVOCATE with MR MRUGEN K PUROHIT,
ADVOCATE for the Petitioner(s) No. 1
ADVANCE COPY SERVED TO GP/PP for the Respondent(s) No. 3
MR IH SYED, ADVOCATE with MR.DIVYESH G NIMAVAT, CAVEATOR for
the Respondent(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR.JUSTICE A.S. SUPEHIA
Date : 27/04/2017
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI)
1. This petition has been mentioned for circulation today and permission was granted as the learned Second Additional District Judge, Anand, by an order dated 26.04.2017, directed re-counting of the votes at 01:00 p.m. today.
2. Since the court is in the midst of the hearing of the matter, the learned Principal Civil Judge, Borsad is Page 1 of 2 HC-NIC Page 1 of 2 Created On Fri Apr 28 00:15:15 IST 2017 C/SCA/8762/2017 ORDER directed not to proceed further with the counting of votes till the court passes further orders.
3. Registry is directed to forthwith communicate this order to the learned Second Additional District Judge, Anand.
(HARSHA DEVANI, J.) (A. S. SUPEHIA, J.) parmar* Page 2 of 2 HC-NIC Page 2 of 2 Created On Fri Apr 28 00:15:15 IST 2017