Gujarat High Court
Mahendrasinh Udaysinh vs Dineshchandra Uttamram on 24 July, 2013
Author: G.R.Udhwani
Bench: G.R.Udhwani
MAHENDRASINH UDAYSINH SINDHAV/SDINESHCHANDRA UTTAMRAM PATEL C/CRA/97/2005 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CIVIL REVISION APPLICATION NO. 97 of 2005 ================================================================ MAHENDRASINH UDAYSINH SINDHA & 1....Applicant(s) Versus DINESHCHANDRA UTTAMRAM PATEL & 6....Opponent(s) ================================================================ Appearance: MR JITENDRA M PATEL, ADVOCATE for the Applicant(s) No. 1 , 2.1 - 2.3 No Appearance, ADVOCATE for the Applicant(s) No. 2 MR ASHOK N PARMAR, ADVOCATE for the Opponent(s) No. 1 - 5 MR TARESH J BHATTJI, ADVOCATE for the Opponent(s) No. 1 RULE SERVED for the Opponent(s) No. 6 - 7 ================================================================ CORAM: HONOURABLE MR.JUSTICE G.R.UDHWANI Date : 24/07/2013 ORAL ORDER
Learned counsel for the respondents, during the course of arguments submitted that, the petitioner had already availed of a remedy sought for in this petition in Special Civil Suit No.38 of 2010 filed before the learned Civil Judge (S.D.), Bharuch. Learned counsel for the petitioner seeks time to get appropriate instructions from the petitioner. Learned counsel for the respondents also seeks time to find out the stage of the suit. S.O. to 06th August, 2013.
(G.R.UDHWANI, J.) syed/ Page 1 of 1