Gujarat High Court
Vvf vs State on 8 September, 2010
Author: S.J.Mukhopadhaya
Bench: S.J. Mukhopadhaya
Gujarat High Court Case Information System
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CA/10285/2010 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL
APPLICATION - FOR BRINGING HEIRS No. 10285 of 2010
In
LETTERS PATENT APPEAL No. 1573 of 2009
In
SPECIAL CIVIL APPLICATION No. 1325 of 2000
With
LETTERS
PATENT APPEAL No. 1573 of 2009
In
SPECIAL CIVIL APPLICATION No. 1325 of 2000
=================================================
VVF
LTD - Petitioner(s)
Versus
STATE
OF GUJARAT, THROUGH SECRETARY & 2 - Respondent(s)
=================================================
Appearance
:
MR
HARDIK P MODH for Petitioner(s) : 1,
MR UMESH TRIVEDI AGP for
Respondent(s) : 1,
None for Respondent(s) : 2 -
3.
=================================================
CORAM
:
HONOURABLE
THE CHIEF JUSTICE MR. S.J. MUKHOPADHAYA
HONOURABLE
MR.JUSTICE ANANT S. DAVE
Date
: 08/09/2010
ORDER
IN CA:
The petition for substitution filed vice 3rd respondent Shri Harshadbhai Kanjibhai Balar. Petitioner could come to know the same through his counsel on the last date when the other side informed that the 3rd respondent has expired. The names of legal heirs of 3rd respondent have been mentioned at paragraph no.3 of the petition, i.e. widow, two sons and one daughter (total four). Prayer has been made to substitute the legal heirs in place of the deceased 3rd respondent. Having heard counsel for the parties, we allow the petition and substitute the heirs of 3rd respondent as respondents nos. 3.1, 3.2, 3.3 and 3.4 to the Letters Patent Appeal.
ORDER IN LPA:
Heard learned counsel for the appellant. Notice be issued to the substituted legal heirs of the 3rd respondent. Direct notice is permitted. Mr. Umesh Trivedi, A.G.P. has appeared for respondent-State. Appeal may be disposed of at the stage of admission. Post the matter on 04.10.2010 along with Letters Patent Appeal No. 1200 of 2009.
(S.J. MUKHOPADHAYA, C.J.) (ANANT S. DAVE, J.) [sn devu] pps Top