Gujarat High Court
Rekhaben Chandrakant Mandanka vs Mukeshbhai Ambalal Patel & 7 on 17 October, 2016
Author: A.G.Uraizee
Bench: A.G.Uraizee
C/AO/263/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
APPEAL FROM ORDER NO. 263 of 2016
With
CIVIL APPLICATION NO. 7145 of 2016
In
APPEAL FROM ORDER NO. 263 of 2016
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REKHABEN CHANDRAKANT MANDANKA....Appellant(s)
Versus
MUKESHBHAI AMBALAL PATEL & 7....Respondent(s)
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Appearance:
MR JIGAR P RAVAL, ADVOCATE for the Appellant(s) No. 1
MR PARTHIV B SHAH, ADVOCATE for the Respondent(s) No. 1 - 4
MS ARCHANA R ACHARYA, ADVOCATE for the Respondent(s) No. 5 - 8
RULE SERVED for the Respondent(s) No. 1 - 8
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CORAM: HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 17/10/2016
ORAL ORDER
Mr. Parthiv B. Shah, learned Advocate for the respondent no. 1 to 4 has filed leave note.
While admitting the appeal on 12.09.2016 and issuing rule in the Civil Application, the Court has recorded statement of the Mr. Parthiv B. Shah, learned Advocate for the respondent no. 1 to 4 that the respondents shall not deal with the subject property and maintain status quo. This statement of Mr. Shah shall continue till the next date of hearing. S.O. to 09.11.2016.
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