Gujarat High Court
Vijita Sharad Jobanputra vs Purushottamdas Manilal Patel Decd. ... on 11 June, 2018
Author: P.P.Bhatt
Bench: P.P.Bhatt
C/SCA/8971/2012 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION NO. 1 of 2018
IN R/SPECIAL CIVIL APPLICATION NO. 8971 of 2012
==========================================================
MRS VIJITA SHARAD JOBANPUTRA Versus VEENABEN PARSHOTTAMBHAI PATEL D/O PARSHOTTAM MANILAL PATEL ========================================================== Appearance:
M/S WADIAGHANDY & CO for the PETITIONER(s) No. for the RESPONDENT(s) No. MR JK SHAH, AGP for the RESPONDENT-STATE NOTICE SERVED for the RESPONDENT(s) No. NOTICE UNSERVED for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MR.JUSTICE P.P.BHATT Date : 11/06/2018 IA ORDER
1. The present application is filed inter alia praying to substitute Mrs.Vijita Jobanputra i.e. applicant as petitioner in Special Civil Application No.8971 of 2012 in place of Himmatlal Tribhovandas Family Trust in light of dissolution of Himmatlal Tribhovandas Family Trust.
Copy of the dissolution deed of trust vide Annexure-B is also placed on record.
2. Mr.Viral Shah, learned advocate appearing for the respondent states that by reserving his right to raise all the contentions in the main petition, he has no objection if the present application is allowed at this stage.
Page 1 of 2 Downloaded on : Tue Sep 28 22:26:01 IST 2021
C/SCA/8971/2012 IA ORDER
3. Regard being had to the above submission and considering the dissolution deed at Annexure-B, without prejudice to the rights and contentions of the parties, Mrs.Vijita Jobanputra is ordered to be substituted as petitioner in place of Himmatlal Tribhovandas Family Trust. The present application is allowed accordingly. The respondent will be at liberty to raise contentions if any in this regard at the time of final hearing of the main petition.
(P.P.BHATT, J) rakesh/ Page 2 of 2 Downloaded on : Tue Sep 28 22:26:01 IST 2021