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Gujarat High Court

Laljibhai Jivrajbhai Aslaliya vs Musabhai Yusuf Isuf Bhai Miya on 13 September, 2021

Author: J.B.Pardiwala

Bench: J.B.Pardiwala, Vaibhavi D. Nanavati

     C/FA/1667/2021                                ORDER DATED: 13/09/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                    R/FIRST APPEAL NO. 1667 of 2021
                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                   In R/FIRST APPEAL NO. 1667 of 2021
==========================================================
                       LALJIBHAI JIVRAJBHAI ASLALIYA
                                    Versus
                      MUSABHAI YUSUF ISUF BHAI MIYA
==========================================================
Appearance:
MR. HITESH B AVASTHI(6341) for the Appellant(s) No. 1,2,3,4
MS TRUSHA K PATEL(2434) for the Appellant(s) No. 1,2,3,4
 for the Defendant(s) No.
1,10,11,12,13,14,15,16,17,18,19,2,20,21,22,23,26,27,28,29,3,30,31,32,33,4,5
,6,7,8,9
MR. KM ANTANI(6547) for the Defendant(s) No. 24,25
MS GARIMA MALHOTRA(11392) for the Defendant(s) No. 24,25
==========================================================

 CORAM:HONOURABLE MR. JUSTICE J.B.PARDIWALA
       and
       HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                             Date : 13/09/2021

                               ORAL ORDER

(PER : HONOURABLE MR. JUSTICE J.B.PARDIWALA) Order in First Appeal We have heard Ms. Trusha Patel, the learned counsel appearing for the appellants-original plaintiffs.

Admit.

Order in Civil Application Let rule be issued to the respondents, returnable on 4th October, 2021.

C/FA/1667/2021 ORDER DATED: 13/09/2021 Till the next date of hearing, parties are directed to maintain the status-quo as regards the nature, character and possession of the suit property.

Direct service is permitted.

(J. B. PARDIWALA, J) (VAIBHAVI D. NANAVATI,J) Vahid Page 2 of 2 Downloaded on : Wed Sep 15 21:42:56 IST 2021