Gujarat High Court
Dilipkumar Natwarlal Kothari & vs Parmanand Natwarlal Kothari & 6 on 27 January, 2015
Author: Akil Kureshi
Bench: Akil Kureshi, Sonia Gokani
C/CA/7341/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR BRINGING HEIRS) NO. 7341 of 2014
In FIRST APPEAL NO. 3991 of 2012
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DILIPKUMAR NATWARLAL KOTHARI & 1....Applicant(s)
Versus
PARMANAND NATWARLAL KOTHARI & 6....Respondent(s)
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Appearance:
MR NV GANDHI, ADVOCATE for the Applicant(s) No. 1 - 2
MR ASHOK K PADIA, ADVOCATE for the Respondent(s) No. 5
MR KV SHELAT, ADVOCATE for the Respondent(s) No. 1 - 2.1 , 2.4 , 3 - 4 ,
6.1 - 6.3
NOTICE SERVED BY DS for the Respondent(s) No. 2.2 - 2.3 , 2.5 - 2.6
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CORAM: HONOURABLE MR.JUSTICE AKIL
KURESHI
and
HONOURABLE MS JUSTICE SONIA
GOKANI
Date : 27/01/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) This application filed for bringing heirs of the deceased respondent No.2 is allowed in terms of prayer clause (A) of the application. Causetitle of the appeal shall be amended accordingly.
(AKIL KURESHI, J.) Page 1 of 2 C/CA/7341/2014 ORDER (MS SONIA GOKANI, J.) Aakar Page 2 of 2