Gujarat High Court
Banaskantha District Panchayat vs Legal Heirs Of Deceased Ramjibhai ... on 14 August, 2018
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
C/FA/3278/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 3278 of 2018
With
CIVIL APPLICATION NO. 2 of 2017
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BANASKANTHA DISTRICT PANCHAYAT
Versus
LEGAL HEIRS OF DECEASED RAMJIBHAI JOITABHAI PATEL
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Appearance:
MR HS MUNSHAW(495) for the PETITIONER(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 14/08/2018
ORAL ORDER
FIRST APPEAL NO. 3278 of 2018 Admit.
CIVIL APPLICATION NO. 2 of 2017 Let Rule be issued to the respondents, returnable on 08.10.2018. Let there be an ad-interim order in terms of para 3(b) on the condition that the applicant shall deposit the entire decreetal amount with interest before the Land Reference Court within a period of four weeks from today.
(J.B.PARDIWALA, J) MAYA Page 1 of 1