Gujarat High Court
Swaminarayan Sarvopari & vs Rameshbhai Prabhubhai Pujara & 15 on 29 December, 2016
Author: S.H.Vora
Bench: S.H.Vora
C/SCA/21943/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 21943 of 2016
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SWAMINARAYAN SARVOPARI & 1....Petitioner(s)
Versus
RAMESHBHAI PRABHUBHAI PUJARA & 15....Respondent(s)
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Appearance:
MR RAVINDRA SHAH, ADVOCATE for the Petitioner(s) No. 1 - 2
MR SAURABH M PATEL, CAVEATOR for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 29/12/2016
ORAL ORDER
Learned advocate for the petitioners restricts present petition qua relief in terms of para 6(A) i.e. quashment of Regular Civil Suit No.37 of 2015 pending before the Court of the learned Principal Civil Judge, Gandhinagar and, therefore, S.O. to 09.01.2017 for admission hearing of the petition qua relief in terms of paras 6(A), (C), (D), (E) and (G) whereas, for the rest of reliefs in terms of paras 6(B) and (F), the petitioners are permitted to file separate Civil Revision Application to challenge the order below Exh.33 passed in Regular Civil Suit No.37 of 2015.
(S.H.VORA, J.) Hitesh Page 1 of 1 HC-NIC Page 1 of 1 Created On Fri Dec 30 00:50:35 IST 2016