Gujarat High Court
Jayantilal Chimanlal Patel vs Vadilal Purshottamdas Patel(Decd.) on 6 July, 2017
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
C/CA/7699/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR BRINGING HEIRS) NO. 7699 of 2017
In CIVIL REVISION APPLICATION NO. 173 of 2006
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JAYANTILAL CHIMANLAL PATEL....Applicant(s)
Versus
VADILAL PURSHOTTAMDAS PATEL(DECD.)....Respondent(s)
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Appearance:
MR DHIRAJ M PATEL, ADVOCATE for the Applicant(s) No. 1
MS AMI PATEL, ADVOCATE for MR VIBHUTI NANAVATI, ADVOCATE for the
Respondent(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE BELA M. TRIVEDI
Date : 06/07/2017
ORAL ORDER
1. Ms.Ami Patel, learned Advocate for Mr.Vibhuti Nanavati states that Mr.Nanavati has received instructions to appear for the proposed legal heirs of the sole deceased respondent.
2. Rule. Ms.Ami Patel, learned Advocate appearing for Mr.Vibhuti Nanavati for the proposed legal heirs waives service of notice of Rule.
3. The present civil application has been filed for brining on record the legal heirs of the deceased respondent, who had expired on 05.01.2017.
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4. The learned Advocate appearing for the proposed respondents has no objection if the civil application is allowed.
5. In view of above, the present Civil Application is granted and the legal heirs of deceased respondent are permitted to be brought on record, as prayed for. Necessary amendment be carried out in the original cause title of Civil Revision Application.
6. The application is disposed of. Rule is made absolute accordingly.
(BELA M. TRIVEDI, J.) vinod Page 2 of 2 HC-NIC Page 2 of 2 Created On Fri Jul 07 01:30:20 IST 2017