Gujarat High Court
Bhanuben Chandubhai Patel vs Kalidas Shankarbhai Patel & 9 on 18 July, 2017
Author: Akil Kureshi
Bench: Akil Kureshi, Biren Vaishnav
C/FA/763/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL NO. 763 of 2017
With
CIVIL APPLICATION NO. 2532 of 2017
In
FIRST APPEAL NO. 763 of 2017
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BHANUBEN CHANDUBHAI PATEL....Appellant(s)
Versus
KALIDAS SHANKARBHAI PATEL & 9....Defendant(s)
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Appearance:
MS MEGHA JANI, ADVOCATE for the Appellant(s) No. 1
J B BRAHMBHATT, ADVOCATE for the Defendant(s) No. 1.2
JENIL M SHAH, ADVOCATE for the Defendant(s) No. 5 - 7
MR ANKIT B PANDYA, ADVOCATE for the Defendant(s) No. 2.1 - 2.4
MR SUNIL S JOSHI, ADVOCATE for the Defendant(s) No. 1.2
MR TATTVAM K PATEL, CAVEATOR for the Defendant(s) No. 3 - 4
MR VIMAL A PUROHIT, ADVOCATE for the Defendant(s) No. 8 - 10
MR. ALKESH N SHAH, ADVOCATE for the Defendant(s) No. 5 - 7
NOTICE SERVED BY DS for the Defendant(s) No. 1.1 , 1.3 - 1.6 , 3 - 4
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE BIREN VAISHNAV
Date : 18/07/2017
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Looking to the subject matter involved, we may attempt to hear the First Appeal itself finally, to which, learned advocates for all sides have consented.
Stand over to 02.08.2017.
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