Indian Kanoon - Search engine for Indian Law

Gujarat High Court

Lalitaben Govindbhai Patel & 2 vs Gujarat State Financial Corporation & 8 on 12 January, 2018

Bench: M.R. Shah, Biren Vaishnav

                     C/CA/301/2018                                                ORDER



                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              CIVIL APPLICATION (FOR BRINGING HEIRS) NO. 301 of 2018
                                        In 
                      LETTERS PATENT APPEAL NO.  2480 of 2010
                                        In 
                    SPECIAL CIVIL APPLICATION NO. 12979 of 2009
         ==========================================
         ===
                    LALITABEN GOVINDBHAI PATEL  &  2....Applicant(s)
                                       Versus
             GUJARAT STATE FINANCIAL CORPORATION  &  8....Respondent(s)
         =============================================
         Appearance:
         MR AS VAKIL, ADVOCATE for the Applicant(s) No. 1 ­ 1.2 , 2 ­ 3
         MR ASHISH H SHAH, ADVOCATE for the Respondent(s) No. 6
         MR DEVANG D TRIVEDI, ADVOCATE for the Respondent(s) No. 1
         MR GM JOSHI, ADVOCATE for the Respondent(s) No. 2
         MR KM PARIKH, ADVOCATE for the Respondent(s) No. 3 , 9
         MR PRANAV G DESAI, ADVOCATE for the Respondent(s) No. 4
         MS AMEE YAJNIK, ADVOCATE for the Respondent(s) No. 6
         NANAVATI ASSOCIATES, ADVOCATE for the Respondent(s) No. 5
         =============================================
           CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
                  and
                  HONOURABLE MR.JUSTICE BIREN VAISHNAV
                                  Date : 12/01/2018
                                    ORAL ORDER

  (PER : HONOURABLE MR.JUSTICE M.R. SHAH) Rule. Shri Devang Trivedi, learned advocate waives service of  notice   of   Rule   on   behalf   of   respondent   no.1,   Shri   K.M.   Parikh,  learned   advocate   waives   service   of   notice   of   Rule   on   behalf   of  respondent nos. 3 and 9, Shri Divyesh Bais, learned advocate for  Nanavati Associates waives service of notice of Rule on behalf of  respondent   no.5   and  Shri   Abhijit   Joshi,   learned   advocate   waives  service   of   Rule   on   behalf   of   respondent   no.6.   In   the   facts   and  circumstances   of   the   case   and   with   the   consent   of   the   learned  advocates for the respective parties, present application is taken up  for final hearing today. 

HC-NIC Page 1 of 2 Created On Fri Jan 12 22:58:40 IST 2018 C/CA/301/2018 ORDER Present   application   has   been   preferred   by   the   applicants  herein claiming to be the heirs and legal representatives of original  appellant   no.1   of   Letters   Patent   Appeal   No.   2480   of   2010   ­  Lalitaben Govindbhai Patel (now deceased) permitting them to be  brought on record as appellant nos. 1.1 and 1.2 in Letters Patent  Appeal No. 2480 of 2010. 

Having heard the learned advocates for the respective parties  and   considering   the   averments   in   the   application,   present  application is allowed. Applicant nos. 1.1 to 1.2 are permitted to be  joined as appellant nos. 1.1 and 1.2 in   Letters Patent Appeal No.  2480   of   2010   as   heirs   and   legal   representatives   of   original  appellant   no.1­   Lalitaben   Patel.   Rule   is   made   absolute   to   the  aforesaid extent. No costs. 

Registry is directed to amend the cause title of the   Letters  Patent Appeal No. 2480 of 2010 accordingly. 

(M.R. SHAH, J.)  (BIREN VAISHNAV, J.)  Kaushik Page 2 of 2 HC-NIC Page 2 of 2 Created On Fri Jan 12 22:58:40 IST 2018