Gujarat High Court
Hansa Govindbhai Patel vs Shree Vidhyadham Co Operative Housing ... on 9 June, 2016
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
C/SCA/2227/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 2227 of 2014
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HANSA GOVINDBHAI PATEL....Petitioner(s)
Versus
SHREE VIDHYADHAM CO OPERATIVE HOUSING SOCIETY
LTD....Respondent(s)
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Appearance:
MR MD RAHEVAR FOR MR SHIRISH JOSHI, ADVOCATE for the Petitioner(s)
No. 1
RULE SERVED for the Respondent(s) No. 1
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CORAM: HONOURABLE SMT. JUSTICE ABHILASHA KUMARI
Date : 09/06/2016
ORAL ORDER
Mr.M.D.Rahevar, learned advocate for Mr.Shirish Joshi, learned advocate for the petitioner, prays for adjournment, as Mr.Joshi is unwell, today.
A perusal of the previous orders passed by this Court indicates that the interim relief granted earlier was directed to be continued indefinitely. However, in one of the orders (09.09.2014), the interim relief was limited till the next date of hearing.
As unlimited interim relief had been granted to the petitioner, it is clarified that such relief is not limited to any particular date and would continue Page 1 of 2 HC-NIC Page 1 of 2 Created On Fri Jun 10 02:32:51 IST 2016 C/SCA/2227/2014 ORDER till the final decision of the petition.
List on 20.06.2016.
(SMT. ABHILASHA KUMARI, J.) Gaurav+ Page 2 of 2 HC-NIC Page 2 of 2 Created On Fri Jun 10 02:32:51 IST 2016