Gujarat High Court
Manjibhai Laxmikant Joshi vs Legal Heirs Of Paresh @ Vithhal ... on 14 December, 2016
Author: A.G.Uraizee
Bench: A.G.Uraizee
C/SCA/20039/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 20039 of 2016
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MANJIBHAI LAXMIKANT JOSHI....Petitioner(s)
Versus
LEGAL HEIRS OF PARESH @ VITHHAL VIPINCHANDRA PATEL &
1....Respondent(s)
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Appearance:
MR MANTHAN K BHATT, ADVOCATE for the Petitioner(s) No. 1
MS. MEGHNA A PATEL, ADVOCATE for the Petitioner(s) No. 1
DS AFF.NOT FILED (N) for the Respondent(s) No. 1.1 - 1.4 , 2
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CORAM: HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 14/12/2016
ORAL ORDER
Mr. Shah, learned advocate for Mr. Manthan K. Bhatt, learned advocate for the petitioner submits that the petitioner has deposited a sum of Rs 1,00,000/- in the Tribunal in compliance of the order dated 30.11.2016. He has produced purshis submitted in the Tribunal for depositing Rs 1,00,000/- which is taken on record. He seeks time to file affidavit as to service.
S.O to 20.12.2016.
(A.G.URAIZEE,J) Page 1 of 2 HC-NIC Page 1 of 2 Created On Mon Aug 14 01:46:25 IST 2017 C/SCA/20039/2016 ORDER MARY Page 2 of 2 HC-NIC Page 2 of 2 Created On Mon Aug 14 01:46:25 IST 2017