Gujarat High Court
Sumanbhai Bhangiyabhai Naika & 9 vs Valsad Parsi Anjuman Trust Temple Thro ... on 26 April, 2017
Author: P.P.Bhatt
Bench: P.P.Bhatt
C/CRA/53/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL REVISION APPLICATION NO. 53 of 2016
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SUMANBHAI BHANGIYABHAI NAIKA & 9....Applicant(s)
Versus
VALSAD PARSI ANJUMAN TRUST TEMPLE THRO MANAGIND....Opponent(s)
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Appearance:
MR SP MAJMUDAR, ADVOCATE for the Applicant(s) No. 1 - 10
SHASHVATA U SHUKLA, ADVOCATE for the Applicant(s) No. 1 - 10
MS TEJAL A VASHI, ADVOCATE for the Opponent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE P.P.BHATT
Date : 26/04/2017
ORAL ORDER
With consent of learned advocates for the parties, the matter is adjourned to 15.06.2017.
Interim relief granted earlier to continue till then (P.P.BHATT, J.) dharmendra Page 1 of 1 HC-NIC Page 1 of 1 Created On Mon Aug 14 10:23:32 IST 2017