Gujarat High Court
Maltiben Ghughabhai Chudasma & 3 vs Ramji Dharamshibhai Chudasma & 4 on 4 December, 2014
Author: Harsha Devani
Bench: Harsha Devani
C/SCA/15386/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 15386 of 2014
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MALTIBEN GHUGHABHAI CHUDASMA & 3....Petitioner(s)
Versus
RAMJI DHARAMSHIBHAI CHUDASMA & 4....Respondent(s)
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Appearance:
MS KRUTI J VORA, ADVOCATE for the Petitioner(s) No. 1-4
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
Date : 04/12/2014
ORAL ORDER
Ms. Kruti Vora, learned advocate for the petitioner has tendered a draft amendment. The amendment is allowed in terms of the draft. The petitioners No.2 to 4 shall be transposed as respondents No.6 to 9.
Heard the learned advocate for the petitioner. Issue Notice returnable on 29th January, 2015.
(HARSHA DEVANI, J.) zgs Page 1 of 1