Gujarat High Court
Pintoobhai Ashokkumar Patel vs Sukhdevbhai @ Navinchandra Nathibhai ... on 17 December, 2015
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt, K.J.Thaker
C/FA/2343/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL NO. 2343 of 2015
With
CIVIL APPLICATION NO. 12437 of 2015
In
FIRST APPEAL NO. 2343 of 2015
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PINTOOBHAI ASHOKKUMAR PATEL....Appellant
Versus
SUKHDEVBHAI @ NAVINCHANDRA NATHIBHAI PATEL & 16....Defendants
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Appearance:
MR MAYUR S CHAUHAN, ADVOCATE for the Appellant
MR NIKHIL S KARIEL, ADVOCATE for the Appellant No. 1
MR JIGAR P RAVAL, CAVEATOR for the Defendant No. 15
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CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
and
HONOURABLE MR.JUSTICE K.J.THAKER
Date : 17/12/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE S.R.BRAHMBHATT) Let there be a notice to all the respondents for final disposal returnable on 21.1.2016. As the notice for final disposal is issued and as the Civil Application is not taken up for consideration, it goes without saying that in case if the matter is not finally disposed of on the returnable date or thereafter in short period, it would be open to the appellant to seek appropriate relief. Shri Jigar Raval, learned advocate waives service of notice on behalf of respondent no. 15.
(S.R.BRAHMBHATT, J.) Page 1 of 2 HC-NIC Page 1 of 2 Created On Fri Dec 18 02:36:04 IST 2015 C/FA/2343/2015 ORDER (K.J.THAKER, J) pallav Page 2 of 2 HC-NIC Page 2 of 2 Created On Fri Dec 18 02:36:04 IST 2015