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Gujarat High Court

Indiraben Wd/O Ratilal Gajjar & 4 vs Daiben Kanabhai & 5 on 26 December, 2017

Author: R.M.Chhaya

Bench: R.M.Chhaya

                  C/SCA/20798/2016                                             ORDER




                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     SPECIAL CIVIL APPLICATION NO. 20798 of 2016

         ==========================================================
                 INDIRABEN WD/O RATILAL GAJJAR & 4....Petitioner(s)
                                     Versus
                        DAIBEN KANABHAI & 5....Respondent(s)
         ==========================================================
         Appearance:
         MS MAMTA R VYAS, ADVOCATE for the Petitioner(s) No. 1 - 5
         GOVERNMENT PLEADER for the Respondent(s) No. 6
         MR MB PARIKH, ADVOCATE for the Respondent(s) No. 2 - 5
         UNSERVED-EXPIRED (N) for the Respondent(s) No. 1
         ==========================================================

          CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA

                                     Date : 26/12/2017


                                      ORAL ORDER

Learned advocate for the petitioner to take steps to bring heirs and legal representatives of respondent no.1 on record who is reported to have expired.

Stand over to 02/02/2018.

(R.M.CHHAYA, J.) ila Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Dec 26 23:06:19 IST 2017