Gujarat High Court
Heirs Of Decd. Gupta Rameshchandra vs L.H. Of Late Hariprasad Mohanlal Mehta on 2 February, 2018
Author: Paresh Upadhyay
Bench: Paresh Upadhyay
C/AO/34/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
APPEAL FROM ORDER NO. 34 of 2018
With
CIVIL APPLICATION NO. 1427 of 2018
In
APPEAL FROM ORDER NO. 34 of 2018
With
APPEAL FROM ORDER NO. 316 of 2016
With
CIVIL APPLICATION NO. 8471 of 2016
In
APPEAL FROM ORDER NO. 316 of 2016
With
APPEAL FROM ORDER NO. 368 of 2016
With
APPEAL FROM ORDER NO. 369 of 2016
With
APPEAL FROM ORDER NO. 367 of 2016
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HEIRS OF DECD. GUPTA RAMESHCHANDRA
GOPICHAND & ANR. ....Appellants
Versus
L.H. OF LATE HARIPRASAD MOHANLAL MEHTA
AND OTHERS ....Respondents
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Appearance:
Appeal from Order No.316 of 2016 with
Civil Application No.8471 of 2016:
MR MEHUL S. SHAH, SENIOR ADVOCATE with
MR KEYUR A VYAS, ADVOCATE for the Appellants (original defendants)
MR MIHIR THAKOR, SENIOR ADVOCATE and
MR PC KAVINA, SENIOR ADVOCATE with
MR VIRAL K SHAH, ADVOCATE for the contesting Respondents (original
plaintiffs)
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C/AO/34/2018 ORDER
Appeal from Order No.367 of 2016 :
MS MEGHA JANI, ADVOCATE for the Appellants - original defendants No.29
to 31
MR MIHIR THAKOR, SENIOR ADVOCATE and
MR PC KAVINA, SENIOR ADVOCATE with
MR VIRAL K SHAH, ADVOCATE for the contesting Respondents (original
plaintiffs)
Respondents No.3 to 7, 11 to 13 and 15 to 18 are served
Notice is unserved for Respondents No. 9, 10 and 14
Notice is unserved - expired for Respondent No.8
Appeal from Order No.368 of 2016 :
MR MEHUL S SHAH, SENIOR ADVOCATE with
MR ANIRUDDH M JANI, ADVOCATE for the appellants (original defendants)
MR MIHIR THAKOR, SENIOR ADVOCATE and
MR PC KAVINA, SENIOR ADVOCATE with
MR VIRAL K SHAH, ADVOCATE for the contesting Respondents (original
plaintiffs)
Respondents No. 5 to 10, 17, 19 to 33, 34.1 to 34.5 and 34.7 are served
Notice is unserved - expired for Respondent No.34.6
MR VIBHUTI NANAVATI, ADVOCATE for Respondents No.12 to 16
MS MEGHA JANI, ADVOCATE for Respondents No.2 to 4
MR Y N RAVANI, ADVOCATE with
MR KALPESH N SHASTRI, ADVOCATE for Respondent No.11
Appeal from Order No.369 of 2016 :
MR MEHUL S SHAH, SENIOR ADVOCATE with
MR ANIRUDDH M JANI, ADVOCATE for the Appellants (original defendants)
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C/AO/34/2018 ORDER
MR MIHIR THAKOR, SENIOR ADVOCATE and
MR PC KAVINA, SENIOR ADVOCATE with
MR VIRAL K SHAH, ADVOCATE for the contesting Respondents (original
plaintiffs)
Appeal from Order No.34 of 2018 with Civil Application No.1427 of 2018 :
MR Y N RAVANI, ADVOCATE with
MR KALPESH N SHASTRI, ADVOCATE for Appellants - original defendants
No.37 and 38
MR MIHIR THAKOR, SENIOR ADVOCATE and
MR PC KAVINA, SENIOR ADVOCATE for
MR VIRAL K SHAH, ADVOCATE with
MR RAJ A TRIVEDI, ADVOCATE for the contesting Respondents (original
plaintiffs)
MS MEGHA JANI, ADVOCATE for Respondents No. 5 to 7 (original
defendants)
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CORAM: HONOURABLE MR.JUSTICE PARESH UPADHYAY
Date : 02/02/2018
ORAL ORDER
1. The hearing of this group of matters was concluded on 31.01.2018 and the judgment / Order is reserved.
2. On the next day (01.02.2018), a note is filed by the learned advocate (on record) for the contesting respondent (original plaintiff), referring to some submission of his counsel, which may be construed as concession on behalf of the original plaintiff, which the said litigant was not willing to give. Registry Page 3 of 4 HC-NIC Page 3 of 4 Created On Fri Feb 02 23:48:13 IST 2018 C/AO/34/2018 ORDER has listed the said note for appropriate orders.
3. Today, learned senior advocate for the original plaintiff has clarified the said aspect. No further order needs to be passed.
4. As noted above, the judgment / order is already reserved.
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