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Mehta Harnishbhai Guruprasad vs Nareshchandra Ramprasad Raja @ Mehta & on 31 January, 2018

Author: Paresh Upadhyay

Bench: Paresh Upadhyay

                   C/AO/316/2016                                             ORDER




                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          APPEAL FROM ORDER NO. 316 of 2016
                                            With
                            CIVIL APPLICATION NO. 8471 of 2016
                                              In
                           APPEAL FROM ORDER NO. 316 of 2016


                                            With


                           APPEAL FROM ORDER NO. 367 of 2016
                                             with
                           APPEAL FROM ORDER NO.368 of 2016
                                             with
                           APPEAL FROM ORDER NO. 369 of 2016


                                            With


                           APPEAL FROM ORDER NO. 34 of 2018
                                            With
                            CIVIL APPLICATION NO. 1427 of 2018
                                              In
                           APPEAL FROM ORDER NO. 34 of 2018

         ==========================================================


               MEHTA HARNISHBHAI GURUPRASAD
               & ORS.                                                       ....Appellant

                     Versus

               NARESHCHANDRA RAMPRASAD RAJA @ MEHTA &
               NRUPAL @ NAMAN NARESHCHANDRA RAJA
               And Others                            ....Respondents

         ==========================================================
         Appearance :
         Appeal from Order No.316 of 2016 with


                                          Page 1 of 4

HC-NIC                                 Page 1 of 4      Created On Wed Jan 31 23:42:27 IST 2018
                     C/AO/316/2016                                              ORDER



         Civil Application No.8471 of 2016:

         MR MEHUL S. SHAH, SENIOR ADVOCATE with
         MR KEYUR A VYAS, ADVOCATE for the Appellants (original defendants)

         MR MIHIR THAKOR, SENIOR ADVOCATE with
         MR VIRAL K SHAH, ADVOCATE for the contesting Respondents (original
         plaintiffs)

         Appeal from Order No.367 of 2016 :
         MS MEGHA JANI, ADVOCATE for the Appellants - original defendants No.29
         to 31

         MR MIHIR THAKOR, SENIOR ADVOCATE with
         MR VIRAL K SHAH, ADVOCATE for the contesting Respondents (original
         plaintiffs)

         Respondents No.3 to 7, 11 to 13 and 15 to 18 are served

         Notice is unserved for Respondents No. 9, 10 and 14

         Notice is unserved - expired for Respondent No.8

         Appeal from Order No.368 of 2016 :
         MR MEHUL S SHAH, SENIOR ADVOCATE with
         MR ANIRUDDH M JANI, ADVOCATE for the appellants (original defendants)

         MR MIHIR THAKOR, SENIOR ADVOCATE with
         MR VIRAL K SHAH, ADVOCATE for the contesting Respondents (original
         plaintiffs)

         Respondents No. 5 to 10, 17, 19 to 33, 34.1 to 34.5 and 34.7 are served

         Notice is unserved - expired for Respondent No.34.6

         MR VIBHUTI NANAVATI, ADVOCATE for Respondents No.12 to 16

         MS MEGHA JANI, ADVOCATE for Respondents No.2 to 4



                                            Page 2 of 4

HC-NIC                                   Page 2 of 4      Created On Wed Jan 31 23:42:27 IST 2018
                    C/AO/316/2016                                             ORDER



         MR Y N RAVANI, ADVOCATE with
         MR KALPESH N SHASTRI, ADVOCATE for Respondent No.11

         Appeal from Order No.369 of 2016 :

         MR MEHUL S SHAH, SENIOR ADVOCATE with
         MR ANIRUDDH M JANI, ADVOCATE for the Appellants (original defendants)

         MR MIHIR THAKOR, SENIOR ADVOCATE with
         MR VIRAL K SHAH, ADVOCATE for the contesting Respondents (original
         plaintiffs)

         Appeal from Order No.34 of 2018 with Civil Application No.1427 of 2018 :

         MR Y N RAVANI, ADVOCATE with
         MR KALPESH N SHASTRI, ADVOCATE for Appellants - original defendants
         No.37 and 38

         MR MIHIR THAKOR, SENIOR ADVOCATE for
         MR VIRAL K SHAH, ADVOCATE with
         MR RAJ A TRIVEDI, ADVOCATE for the contesting Respondents (original
         plaintiffs)

         MS MEGHA JANI, ADVOCATE for Respondents No. 5 to 7 (original
         defendants)
         ==========================================================

          CORAM: HONOURABLE MR.JUSTICE PARESH UPADHYAY

                                    Date : 31/01/2018


                                      ORAL ORDER

1. Heard learned advocates.

2. Arguments are concluded.

3. Judgment / order is reserved.

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