Gujarat High Court
Bahadurbhai Laljibhai Malhotra vs Ambalal Joitaram Heir Of Joitaram ... on 23 January, 2015
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt
C/CRA/12/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL REVISION APPLICATION NO. 12 of 2015
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BAHADURBHAI LALJIBHAI MALHOTRA....Applicant
Versus
AMBALAL JOITARAM HEIR OF JOITARAM RANCHHODDAS &
2....Opponents
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Appearance:
MR CHINMAY M GANDHI, ADVOCATE for the Applicant
MR MB GANDHI, ADVOCATE for the Applicant
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CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
Date : 23/01/2015
ORAL ORDER
Paperbook is taken on record. Notice for final disposal returnable on 4th February 2015. In the meantime and till the returnable date, the suit in question shall remain stayed, as the primafacie observations made in the order below Exh.5, militate against the claim of the plaintiff. However, this order is exparte, therefore, it remains open to the otherside to approach the Court prior to the returnable date for modification or vacation of the stay.
(S.R.BRAHMBHATT, J.) Rathod...
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