Gujarat High Court
Natvarbhai Samubhai Patel vs Sushilaben D/O Gamanlal Nathubhai & 14 on 21 June, 2016
Author: M.R. Shah
Bench: M.R. Shah, A.S. Supehia
C/FA/636/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL NO. 636 of 2016
With
CIVIL APPLICATION NO. 3225 of 2016
In
FIRST APPEAL NO. 636 of 2016
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NATVARBHAI SAMUBHAI PATEL....Appellant(s)
Versus
SUSHILABEN D/O GAMANLAL NATHUBHAI & 14....Defendant(s)
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Appearance:
MR AMIT V THAKKAR, ADVOCATE for the Appellant(s) No. 1
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CORAM:HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE A.S. SUPEHIA
Date : 21/06/2016
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) Mr.Vicky Mehta, learned advocate appearing for Mr.Amit Thakkar, learned advocate appearing on behalf of the appellant has stated at the bar that copy of the Appeal Memo shall be served upon the learned advocates appearing on behalf of the respective parties, who are on Caveat and who have filed Caveat Application No.424 of 2016 in Special Civil Application and Caveat Application No.274 of 2016 in Civil Revision Application, within a period of two days Page 1 of 2 HC-NIC Page 1 of 2 Created On Thu Jun 23 02:22:02 IST 2016 C/FA/636/2016 ORDER Thereafter, if all the Office Objections are removed, First Appeal be listed for admission hearing along with the Civil Application for stay therein, if any, on 29/6/2016.
Sd/-
(M.R.SHAH, J.) Sd/-
(A. S. SUPEHIA, J.) Rafik..
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