Gujarat High Court
Bhagwatiben Chhotalal Patel vs Jaydeep Ambalal Patel on 12 April, 2019
Author: R.M.Chhaya
Bench: R.M.Chhaya, S.H.Vora
C/FA/253/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 253 of 2018
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2018
In R/FIRST APPEAL NO. 253 of 2018
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BHAGWATIBEN CHHOTALAL PATEL
Versus
JAYDEEP AMBALAL PATEL
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Appearance:
JATIN V YADAV(8946) for the Appellant(s) No. 1
MR VARUN B BHARWAD(9785) for the Appellant(s) No. 1
MR Y J PATEL(3985) for the Defendant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA
and
HONOURABLE MR.JUSTICE S.H.VORA
Date : 12/04/2019
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE R.M.CHHAYA) Mr. Y.J.Patel, learned counsel for the respondent states that the learned counsel for the appellant has no further instructions as informed by the said advocate. Mr. Patel further states that, as agreed, the respondent has kept ready the demand draft of Rs.10 lakhs dated 04.02.2019 for payment to the appellant.
Record shows that even the post dated cheques have already been handed over to the appellant, however, as the demand draft is prepared, payment of all the cheques have been stopped. Copy of said demand draft drawn in favour of the appellant, is taken on record.
In the facts of the case, S.O to 02nd May, 2019.
(R.M.CHHAYA, J) (S.H.VORA, J) SUCHIT Page 1 of 1