Gujarat High Court
Vadtal Vasi Shree Laxminarayan Dev ... vs Ajendraprasadji Narendraprasadji ... on 17 April, 2014
Author: K.M.Thaker
Bench: K.M.Thaker
C/SCA/17635/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 17635 of 2013
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VADTAL VASI SHREE LAXMINARAYAN DEV TEMPLE AND ITS
SUBORDINATE TEMPLE....Petitioner(s)
Versus
AJENDRAPRASADJI NARENDRAPRASADJI PANDE & 9....Respondent(s)
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Appearance:
MR MRUGEN K PUROHIT, ADVOCATE for the Petitioner(s) No. 1
MR SP MAJMUDAR, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE K.M.THAKER
Date : 17/04/2014
ORAL ORDER
The respondent has filed caveat.
2. On earlier occasions, i.e. on 24.12.2013 and on 30.1.2014, hearings have been adjourned at the request of learned advocate for the petitioner.
3. Today, when the matter is called out and taken up for hearing, Mr. S.N.Shelat, learned Senior Counsel for the petitioner, is present, however, learned counsel for the respondent is not present.
4. Mr. Shelat, learned Senior Counsel for the petitioner, referred to the order dated 30.9.2013 as well as Clause No.16 in the Final Scheme for the Trust, the order dated 4.3.2005 in Page 1 of 2 C/SCA/17635/2013 ORDER Special Civil Application No.3238 of 2005 and the order dated 29.7.2005 by Hon'ble Apex Court and submitted that the respondent herein has not filed cross suit and/or has not made counter claim and despite such fact, the relief has been granted by the learned trial Court by the impugned order.
5. Since learned counsel for the respondent is not present, below mentioned order is passed:-
Issue Notice, Notice as to interim relief also, returnable on 16.6.2014.
(K.M.THAKER, J.) kdc Page 2 of 2