Gujarat High Court
Mohanbhai vs Ramani on 5 April, 2011
Author: Ks Jhaveri
Bench: Ks Jhaveri
Gujarat High Court Case Information System
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SCA/4329/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 4329 of 2011
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MOHANBHAI
N VADODARIA & 4 - Petitioner(s)
Versus
RAMANI
EDUCATION TRUST - THROUGH C/O NEBULA SCHOOL & 3 - Respondent(s)
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Appearance
:
MR
ASHISH M DAGLI for
Petitioner(s) : 1 - 5.
None for Respondent(s) : 1, 3,
MR ANSHIN
H DESAI for Respondent(s) : 2,
4,
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CORAM
:
HONOURABLE
MR.JUSTICE KS JHAVERI
Date
: 05/04/2011
ORAL
ORDER
Heard Mr.Ashish M. Dagli, learned advocate for the petitioners and Mr.Anshin Desai, learned advocate for the respondent Nos.2 and 4.
RULE.
There will be interim relief in terms of paragraph 15(C) on condition that the petitioners will keep open the existing gate situated on the easternside of the common plot, adjoining to the plot No.6 towards six metres road as indicated in the lay out plan at page No.65, so that the students of the original plaintiff-School can ingress and egress.
(K.S. Jhaveri, J) Aakar Top