The Bopal (Shobhan) Co. Op. Hsg. Soc. ... vs State Of Gujarat on 2 March, 2021

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Gujarat High Court

The Bopal (Shobhan) Co. Op. Hsg. Soc. ... vs State Of Gujarat on 2 March, 2021

Bench: Umesh A. Trivedi

        C/SCA/4060/2021                                  ORDER




   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

      R/SPECIAL CIVIL APPLICATION NO. 4060 of 2021
================================================
THE BOPAL (SHOBHAN) CO. OP. HSG. SOC. LTD. DIVISION 4
                    THROUGH MEMBERS
                             Versus
                     STATE OF GUJARAT
================================================
Appearance:
MR PRAKASH JANI, SR. ADVOCATE with DHARA P
BHATT(7530) for the Petitioner(s) No. 1,2,3,4,5,6
MR. PARTH H BHATT(6381) for the Petitioner(s) No. 1,2,3,4,5,6
MR R. S. SANJANAWALA, SR. ADVOCATE with MR DHAVAL
BAROT for the Respondent(s) No.16-27
MR DHRUVRAJ RANA, ADVOCATE for Respondents No.5 -10,
12-15
GOVERNMENT PLEADER/PP(99) for the Respondent(s) No. 1
================================================
CORAM:HONOURABLE MR. JUSTICE UMESH A. TRIVEDI
                       Date : 02/03/2021
                         ORAL ORDER

Mr.Dhaval Barot, learned advocate, states that he has instructions to appear on behalf of respondent nos.16 to 27. He is directed to file his appearance within two days hereof. The Registry is directed to accept his appearance as and when filed on behalf of respondent nos.16 to 27.

Mr.Dhruvraj Rana, learned advocate, states that he has instructions to appear on behalf of respondent nos.5 to 10 and 12 to 15. He is directed to file his appearance within two days hereof. The Registry is directed to accept his appearance as and when filed on behalf of respondent nos.5-10 and 12-15. Mr.Rana, learned advocate, has submitted that respondent no.1 has sold-off his property in the society and therefore he is not appearing for him.

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Notice to the respondents, returnable on 05.03.2021.

Mr.Dhruvraj Rana as also Mr. Dhaval Barot learned advocates waives service of notice for and on behalf of respective respondents whom they represent.

The impugned order is stayed till then.

Mr. Parth Bhatt, learned advocate, appearing for the petitioners is directed to provide copy of this petition to both the learned advocates appearing for the respective parties.

Direct service is permitted.

(UMESH A. TRIVEDI, J) TUVAR Page 2 of 2 Downloaded on : Thu Mar 04 06:52:33 IST 2021

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