Gujarat High Court
Balashanker Maheshankar Bhattji Since ... vs Charity Commissioner on 16 January, 2019
Author: A.J. Shastri
Bench: A.J. Shastri
C/FA/1918/2008 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION NO. 1 of 2009
IN R/FIRST APPEAL NO. 1918 of 2008
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SURESHCHANDRA CHANDULAL JAISWAL Versus BALASHANKER MAHESHANKAR BHATTJI SINCE DECD. THROUGH HEIRS ========================================================== Appearance:
MR AN PATEL for the PETITIONER(s) No. GOVERNMENT PLEADER for the RESPONDENT(s) No. MR C B UPADHYAYA for the RESPONDENT(s) No. MR DHAVAL D VYAS for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MR.JUSTICE A.J. SHASTRI Date : 16/01/2019 IA ORDER When the matter is taken up for hearing, learned advocate for the applicant has submitted that the applicant - Sureshchandra C. Jaiswal has expired. As a result of this, he does not press this civil application for joining party. Accordingly, the present civil application stands disposed of, as not pressed.
(A.J. SHASTRI, J) V.J. SATWARA Page 1 of 1