Gujarat High Court
Manishbhai Subhashbhai Desai vs State Of Gujarat on 26 March, 2019
Author: A.J.Desai
Bench: A.J.Desai
C/SCA/16125/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 16125 of 2017
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MANISHBHAI SUBHASHBHAI DESAI
Versus
STATE OF GUJARAT & 10 other(s)
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Appearance:
MR NV GANDHI(1693) for the Petitioner(s) No. 1
MR BHARGAV PANDYA, LD.AGP(99) for the Respondent(s) No. 1
NOTICE SERVED(4) for the Respondent(s) No. 1,10,11,2,3,4,5,6,7,8,9
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 26/03/2019
ORAL ORDER
Though private respondents are served, they have chosen not to appear before this Court or engage any lawyer.
Considering the issue involved in the petition with regard to restriction made under section 73-AA of the Bombay Tenancy Act and the property was transferred to the petitioner by way of executing a Will and the issue is pending before Hon'ble Apex Court, issue RULE. Mr.Bhargav Pandya, learned AGP waives service of Rule on behalf of respondent No.1.
Direct service is permitted.
[A.J.DESAI,J.] *dipti Page 1 of 1