Gujarat High Court
Pundalik Sakharam Ghadve & vs Sitaram Sakharam Mahade - Since ... on 27 April, 2017
Author: A.J.Desai
Bench: A.J.Desai
C/SCA/13369/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 13369 of 2015
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PUNDALIK SAKHARAM GHADVE & 1....Petitioner(s)
Versus
SITARAM SAKHARAM MAHADE - SINCE DECEASED (DELETED) &
18....Respondent(s)
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Appearance:
MR UTPAL M PANCHAL, ADVOCATE for the Petitioner(s) No. 1 - 2.5
MR P P MAJMUDAR, ADVOCATE for the Respondent(s) No. 5 - 12 , 14 - 17 ,
19
NOTICE UNSERVED for the Respondent(s) No. 4 , 18
UNSERVED-EXPIRED (N) for the Respondent(s) No. 2 - 3 , 13
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 27/04/2017
ORAL ORDER
Mr.Utpal Panchal, learned advocate requests to delete unserved respondents.
Mr.Panchal, learned advocate is permitted to delete unserved respondents from the present petition. It is hereby made clear that the order, which may be passed in the present petition would not be binding to the deleted respondents.
Stand over to 10/07/2017.
[A.J.DESAI,J.] *dipti Page 1 of 1 HC-NIC Page 1 of 1 Created On Fri Apr 28 01:37:25 IST 2017