Gujarat High Court
Dalavadi Maganlal vs Jijibhai Dayabhai on 17 April, 2013
Author: N.V.Anjaria
Bench: N.V.Anjaria
DALAVADI MAGANLAL VAGHJIBHAI (DECD)THROUGH KANTILAL MAGANLAV/SJIJIBHAI DAYABHAI MORI....Respondent(s) C/CA/3592/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CIVIL APPLICATION (FOR STAY) NO. 3592 of 2013 In SECOND APPEAL NO. 75 of 2013 ================================================================ DALAVADI MAGANLAL VAGHJIBHAI (DECD)THROUGH KANTILAL MAGANLA & 4....Applicant(s) Versus JIJIBHAI DAYABHAI MORI....Respondent(s) ================================================================ Appearance: MR. JAY M THAKKAR, ADVOCATE for the Applicant(s) No. 1 - 5 RULE SERVED for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA Date : 18/06/2013 ORAL ORDER
Heard learned advocate Mr.Jay Thakkar for the applicants and learned advocate Mr.Umesh Trivedi for the respondent.
Ad-interim relief granted earlier vide order dated 17th April, 2013 shall continue as interim relief till the final disposal of the main appeal.
After Record and Proceedings is received, it will be open for the parties to request for early fixation of the main appeal. Rule is made absolute.
(N.V.ANJARIA, J.) Anup Page 1 of 1