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[Cites 1, Cited by 0]

Gujarat High Court

Harshukh Devjibhai Jethva vs Mangrol Nagarpalika on 6 April, 2021

Bench: Sonia Gokani, Gita Gopi

                C/MCA/818/2020                                ORDER




                 IN THEHIGHCOURTOF GUJARATAT AHMEDABAD
                     R/MISC.CIVILAPPLICATIONNO. 818 of 2020
                   In R/LETTERSPATENTAPPEALNO. 1893of 2019
                                      With
                      R/MISC.CIVILAPPLICATIONNO. 819 of 2020
                                       In
                     LETTERSPATENTAPPEALNO. 1896of 2019
                                      With
                      R/MISC.CIVILAPPLICATIONNO. 820 of 2020
                                       In
                     LETTERSPATENTAPPEALNO. 1892of 2019
                                      With
                      R/MISC.CIVILAPPLICATIONNO. 821 of 2020
                                       In
                     LETTERSPATENTAPPEALNO. 1894of 2019
                                      With
                      R/MISC.CIVILAPPLICATIONNO. 822 of 2020
                                       In
                     LETTERSPATENTAPPEALNO. 1890of 2019
                                      With
                      R/MISC.CIVILAPPLICATIONNO. 823 of 2020
                                       In
                     LETTERSPATENTAPPEALNO. 1897of 2019
                                      With
                      R/MISC.CIVILAPPLICATIONNO. 824 of 2020
                                       In
                     LETTERSPATENTAPPEALNO. 1891of 2019
==========================================================

GOHELGOVINDBIJAL Versus MANGROLNAGARPALIKA ========================================================== Appearance:

MR.KRUTARTHK PANDYA(7092)for the Applicant(s)No. 1,10,10.1,10.2,2,3,4,5,6,7,8,9 MRCP CHAMPANERI(5920)for the Opponent(s)No. 1 ========================================================== CORAM: HONOURABLE MS. JUSTICE SONIA GOKANI and HONOURABLE MS. JUSTICE GITA GOPI Date: 06/04/2021 COMMONORALORDER (PER: HONOURABLEMS. JUSTICESONIAGOKANI) Page 1 of 2 Downloaded on : Wed Aug 25 08:18:35 IST 2021 C/MCA/818/2020 ORDER Learned advocate, Mr.C.P.Champaneri submits that the affidavit­in­reply is going to be produced before the Court after affirmation, which shall be done within a period of three days time.
The copy of affidavit­in­reply shall be furnished to the learned advocate, Mr.Krutarth Pandya, who shall take instructions from the applicants.
Learned advocate, Mr.C.P.Champaneri submits that the compliance is duly made; however, the arrears shall be paid in 12 equal installments every month. The formula of payment of arrears cannot be disputed; however, compliance of further order shall need verification. The Matter is, for this purpose posted, on 09.04.2021.
(SONIAGOKANI, J.) (GITAGOPI, J.) M.M.MIRZA Page 2 of 2 Downloaded on : Wed Aug 25 08:18:35 IST 2021