Gujarat High Court
Bhimjibhai Keshavbhai & 5 vs Heirs Of N A Acharya - Ajendraprasadji N ... on 24 June, 2016
Author: Rajesh H.Shukla
Bench: Rajesh H.Shukla
C/FA/488/1979 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL NO. 488 of 1979
With
CIVIL APPLICATION NO. 8299 of 2009
In
FIRST APPEAL NO. 488 of 1979
With
CIVIL APPLICATION NO. 3285 of 2016
In
FIRST APPEAL NO. 488 of 1979
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BHIMJIBHAI KESHAVBHAI & 5....Appellant(s)
Versus
HEIRS OF N A ACHARYA - AJENDRAPRASADJI N PANDE &
52....Defendant(s)
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Appearance:
(MR HB SHAH), ADVOCATE for the Appellant(s) No. 2 - 4
MR AS ASTHAVADI, ADVOCATE for the Appellant(s) No. 5 - 6
MR PRASHANT G DESAI, ADVOCATE for the Appellant(s) No. 4
NOTICE UNSERVED for the Appellant(s) No. 1
GOVERNMENT PLEADER for the Defendant(s) No. 7
MR CHIRAG B PATEL, ADVOCATE for the Defendant(s) No. 33
MR PM RAVAL, ADVOCATE for the Defendant(s) No. 45
MS BK VAKHARIA, ADVOCATE for the Defendant(s) No. 1 , 1.2
NOTICE SERVED for the Defendant(s) No. 6 , 19 , 24 - 27 , 29 , 36 - 41 , 47
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CORAM: HONOURABLE MR.JUSTICE RAJESH H.SHUKLA
Date : 24/06/2016
ORAL ORDER
When the matter is called out, it has been mentioned by learned advocate Shri Shrey Dave for learned advocate Shri BM Mangukiya that he has filed leave note and learned advocate Ms. Bela Prajapati has also Page 1 of 2 HC-NIC Page 1 of 2 Created On Sat Jun 25 03:07:31 IST 2016 C/FA/488/1979 ORDER filed leave note. It is required to be mentioned that joint vakalatnama is filed and there is leave note of both the learned advocates and therefore in order to accommodate the matter is adjourned to 1.7.2016 finally with a clear understanding that if there is any leave/sick note, alternate arrangement shall be made and no adjournment shall be granted as the matter is of 1979.
(RAJESH H.SHUKLA, J.) (hn) Page 2 of 2 HC-NIC Page 2 of 2 Created On Sat Jun 25 03:07:31 IST 2016