Gujarat High Court
Sushmaben Kumarpal Mehta vs Parimal Raval on 20 September, 2018
Author: R.Subhash Reddy
Bench: R.Subhash Reddy, Vipul M. Pancholi
C/MCA/1145/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/MISC. CIVIL APPLICATION NO. 1145 of 2018
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SUSHMABEN KUMARPAL MEHTA
Versus
PARIMAL RAVAL
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Appearance:
MR BM MANGUKIYA(437) for the PETITIONER(s) No. 1,2
MS BELA A PRAJAPATI(1946) for the PETITIONER(s) No. 1,2
for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY
and
HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
Date : 20/09/2018
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY) It is brought to our notice that the order passed by this Court on 2.8.2017 passed in Special Civil Application No.14380 of 2017 is in force. The applicant has also deposited Rs.7.5 lacs within the time as fixed by this Court in the said order. The said order is further ordered to be continued and the said order is in force as on today. In that view of the matter, Notice returnable on 24.10.2018. There shall be stay of all further proceedings pertaining to auction of Page 1 of 2 C/MCA/1145/2018 ORDER the property given by the applicant pursuant to notice dated 30.8.2018. Direct service is permitted.
(R.SUBHASH REDDY, CJ) (VIPUL M. PANCHOLI, J) SRILATHA Page 2 of 2