Gujarat High Court
Heirs And Legal Representative Of Decd. ... vs Heirs And Legal Representative Of Decd . ... on 9 September, 2021
Author: B.N. Karia
Bench: B.N. Karia
C/SCA/6469/2018 IA ORDER DATED: 09/09/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR FIXING DATE OF HEARING) NO. 1 of 2021
In R/SPECIAL CIVIL APPLICATION NO. 6469 of 2018
==========================================================
RAJENDRABHAI GOVINDBHAI BHANDERI Versus VAJUBHAI BHABHABHAI AHIR ========================================================== Appearance:
MR HITESH V PATEL for the PETITIONER(s) No. MR VISHAL C MEHTA for the RESPONDENT(s) No. ========================================================== CORAM:HONOURABLE MR. JUSTICE B.N. KARIA Date : 09/09/2021 IA ORDER Rule returnable forthwith. Mr. Vishal Mehta, learned advocate waives service of notice of rule for and on behalf of the respondent Nos. 1 and 2. Mr. Trupesh Kathiriya, learned Assistant Government Pleader waives service of notice of rule for and on behalf the respondent Nos. 3 and 4.
By way of present application, the applicant has prayed to fix Special Civil Application No. 6469 of 2018 for final hearing.
Heard learned advocates for the respective parties. Considering the averments made in the application and submissions made by learned advocate for the applicant and learned advocate for the respondent No.1 to 2 as well as learned Page 1 of 2 Downloaded on : Fri Sep 10 04:35:24 IST 2021 C/SCA/6469/2018 IA ORDER DATED: 09/09/2021 Assistant Government Pleader for the respondent Nos. 3 and 4 and reasons mentioned in the application, present application is requires consideration. Let Registry be directed to place Special Civil Application No.6469 of 2018 before the appropriate Court on 30.9.2021 for final hearing.
With this observation and direction, present application stands disposed of. Rule is made absolute to the aforesaid extent.
(B.N. KARIA, J) BEENA SHAH Page 2 of 2 Downloaded on : Fri Sep 10 04:35:24 IST 2021