Gujarat High Court
Masrur Fatema Jafarali Saiyed & 2 vs Vishnubhai Ambalal Patel & 44 on 6 August, 2015
Author: Ks Jhaveri
Bench: Ks Jhaveri, G.B.Shah
C/FA/1897/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL NO. 1897 of 2014
With
CIVIL APPLICATION NO. 6351 of 2014
In
FIRST APPEAL NO. 1897 of 2014
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MASRUR FATEMA JAFARALI SAIYED & 2....Appellant(s)
Versus
VISHNUBHAI AMBALAL PATEL & 44....Defendant(s)
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Appearance:
MR MTM HAKIM, ADVOCATE for the Appellant(s) No. 1 - 3
M/S WADIAGHANDY & CO, ADVOCATE for the Defendant(s) No. 8 , 40
MR ANKIT SHAH, ADVOCATE for the Defendant(s) No. 39
MR ASHISH M DAGLI, ADVOCATE for the Defendant(s) No. 43
MR BHARAT JANI, ADVOCATE for the Defendant(s) No. 9 - 11 , 13 , 16 - 27 ,
33 - 38
MR SANDIP M PATEL, ADVOCATE for the Defendant(s) No. 41
NOTICE SERVED for the Defendant(s) No. 6.1 - 6.12 , 10 - 12 , 14 - 15 , 25 ,
33 - 34 , 36 , 42 , 44 - 45
NOTICE UNSERVED for the Defendant(s) No. 1.1 - 1.5 , 2.1 - 2.2 , 4.1 - 4.3 ,
5 , 7 , 26 , 28 - 32 , 40
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CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE G.B.SHAH
Date : 06/08/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE KS JHAVERI) Fresh rule to the unserved respondents returnable on 14.9.2015. To be published in the leading Gujarati and English newspaper of the area.
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