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Gujarat High Court

Harshit Indravadan Talati vs Legal Heirs Of Ambalal Patel Huf on 22 February, 2018

Author: Paresh Upadhyay

Bench: Paresh Upadhyay

          C/SCA/7744/2016                               ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             SPECIAL CIVIL APPLICATION NO. 7744 of 2016
                                   With
             SPECIAL CIVIL APPLICATION NO. 7745 of 2016
                                    TO
             SPECIAL CIVIL APPLICATION NO. 7748 of 2016
==========================================================
      HARSHIT INDRAVADAN TALATI                        ....Petitioner
           Versus
      LEGAL HEIRS OF AMBALAL PATEL HUF
      AND OTHERS                                       ....Respondents
==========================================================
Appearance:
SPECIAL CIVIL APPLICATION NO. 7744 of 2016
MR ANSHIN DESAI, SENIOR ADVOCATE with
MS VENU NANAVATY, ADVOCATE for
MR MOHMEDSAIF HAKIM, ADVOCATE for the Petitioner

MR SHALIN MEHTA, SENIOR ADVOCATE with
MR.PARTH CONTRACTOR, ADVOCATE for the Respondent No. 1.3

MR MEHUL S SHAH, SENIOR ADVOCATE with
MR JENIL M SHAH, ADVOCATE for the Respondent No. 1.4

MR ANAL S SHAH, ADVOCATE for the Respondents No. 2 - 3

MR MIHIR JOSHI, SENIOR ADVOCATE with
MS ARCHANA R ACHARYA, ADVOCATE for the Respondents No. 4 - 8

Respondents No. 1.1 - 1.2 are served.

SPECIAL CIVIL APPLICATION NO. 7745 of 2016
MR ANSHIN DESAI, SENIOR ADVOCATE with
MS VENU NANAVATY, ADVOCATE for
MR MOHMEDSAIF HAKIM, ADVOCATE for the Petitioner

MR SHALIN MEHTA, SENIOR ADVOCATE with



                                 Page 1 of 4
           C/SCA/7744/2016                               ORDER



MR.PARTH CONTRACTOR, ADVOCATE for the Respondent No. 1.3

MR MEHUL S SHAH, SENIOR ADVOCATE with
MR JENIL M SHAH, ADVOCATE for the Respondent No. 1.4

MR ANAL S SHAH, ADVOCATE for the Respondents No. 2 - 3

MR TARAK DAMANI, ADVOCATE for the Respondents No. 4

MR NIKITA S BAROT, ADVOCATE for the Respondents No. 5

MR MIHIR JOSHI, SENIOR ADVOCATE with
MS ARCHANA R ACHARYA, ADVOCATE for the Respondents No. 6

Respondents No. 1.1 - 1.2 are served.

SPECIAL CIVIL APPLICATION NO. 7746 of 2016
MR ANSHIN DESAI, SENIOR ADVOCATE with
MS VENU NANAVATY, ADVOCATE for
MR MOHMEDSAIF HAKIM, ADVOCATE for the Petitioner

MR SHALIN MEHTA, SENIOR ADVOCATE with
MR.PARTH CONTRACTOR, ADVOCATE for the Respondent No. 1.3

MR MEHUL S SHAH, SENIOR ADVOCATE with
MR JENIL M SHAH, ADVOCATE for the Respondent No. 1.4

MR MIHIR JOSHI, SENIOR ADVOCATE with
MS ARCHANA R ACHARYA, ADVOCATE for the Respondents No. 2-6

Respondents No. 1.1 - 1.2 are served.

SPECIAL CIVIL APPLICATION NO. 7747 of 2016
MR ANSHIN DESAI, SENIOR ADVOCATE with
MS VENU NANAVATY, ADVOCATE for
MR MOHMEDSAIF HAKIM, ADVOCATE for the Petitioner

MR SHALIN MEHTA, SENIOR ADVOCATE with
MR.PARTH CONTRACTOR, ADVOCATE for the Respondent No. 1.3


                                 Page 2 of 4
           C/SCA/7744/2016                               ORDER




MR MEHUL S SHAH, SENIOR ADVOCATE with
MR JENIL M SHAH, ADVOCATE for the Respondent No. 1.4

MR ANAL S SHAH, ADVOCATE for the Respondents No. 2 - 3

MR TARAK DAMANI, ADVOCATE for the Respondents No. 4

MR NIKITA S BAROT, ADVOCATE for the Respondents No. 5

MR MIHIR JOSHI, SENIOR ADVOCATE with
MS ARCHANA R ACHARYA, ADVOCATE for the Respondents No. 6

Respondents No. 1.1 - 1.2 are served.

SPECIAL CIVIL APPLICATION NO. 7748 of 2016
MR ANSHIN DESAI, SENIOR ADVOCATE with
MS VENU NANAVATY, ADVOCATE for
MR MOHMEDSAIF HAKIM, ADVOCATE for the Petitioner

MR SHALIN MEHTA, SENIOR ADVOCATE with
MR.PARTH CONTRACTOR, ADVOCATE for the Respondent No. 1.3

MR MEHUL S SHAH, SENIOR ADVOCATE with
MR JENIL M SHAH, ADVOCATE for the Respondent No. 1.4

MR ANAL S SHAH, ADVOCATE for the Respondents No. 2 - 3

MR NIKITA S BAROT, ADVOCATE for the Respondents No. 5

MR MIHIR JOSHI, SENIOR ADVOCATE with
MS ARCHANA R ACHARYA, ADVOCATE for the Respondents No. 6

Respondents No. 1.1 - 1.2, 4 are served.
==========================================================

 CORAM: HONOURABLE MR.JUSTICE PARESH UPADHYAY

                             Date : 22/02/2018


                                 Page 3 of 4
               C/SCA/7744/2016                            ORDER




                                ORAL ORDER

1. Heard learned advocates for the respective parties at length.

2. Arguments are concluded.

3. Judgment / Order is reserved.

(PARESH UPADHYAY, J.) SHRIJIT PILLAI/96 Page 4 of 4