Gujarat High Court
Rekhaben Chandrakant Mandanka vs Mukeshbhai Ambalal Patel & 7 on 12 September, 2016
Author: A.G.Uraizee
Bench: A.G.Uraizee
C/AO/263/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
APPEAL FROM ORDER NO. 263 of 2016
With
CIVIL APPLICATION NO. 7145 of 2016
In
APPEAL FROM ORDER NO. 263 of 2016
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REKHABEN CHANDRAKANT MANDANKA....Appellant(s)
Versus
MUKESHBHAI AMBALAL PATEL & 7....Respondent(s)
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Appearance:
MR JIGAR P RAVAL, ADVOCATE for the Appellant(s) No. 1
MR PARTHIV B SHAH, ADVOCATE for the Respondent(s) No. 1 - 4
MS ARCHANA R ACHARYA, ADVOCATE for the Respondent(s) No. 5 - 8
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CORAM: HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 12/09/2016
ORAL ORDER
Order in A.O. No.263/2016 Admit.
Mr. Parthiv B. Shah, learned advocate for respondent Nos. 1 to 4 and Ms. Archana R. Acharya, learned advocate for respondent Nos. 5 to 8 urges that the notice of admission be served on respondents through Court.
Order in C.A. No.7145/2016 Rule returnable on 17th October, 2016. Mr. Parthiv B. Shah, learned advocate waives service Page 1 of 2 HC-NIC Page 1 of 2 Created On Thu Sep 15 01:39:59 IST 2016 C/AO/263/2016 ORDER of notice of rule on behalf of respondent Nos. 1 to 4 and Ms. Archana R. Acharya, learned advocate waives service of notice of rule on behalf of respondent Nos. 5 to 8.
Mr. Shah, learned advocate for respondent Nos. 1 to 4 states that in the meantime, the concerned respondents shall not deal with the subject property and maintain status quo.
Registry is directed to list Appeal from Order No.263 of 2016 for final hearing on 17th October, 2017 along with present Civil Application.
The learned advocates appearing for respective respondents may file the reply affidavit in the Registry.
(A.G.URAIZEE,J) Manoj Page 2 of 2 HC-NIC Page 2 of 2 Created On Thu Sep 15 01:39:59 IST 2016