Gujarat High Court
Dilipkumar Natwarlal vs Parmanand Natwarlal Kothari on 22 January, 2013
Author: Bhaskar Bhattacharya
Bench: Bhaskar Bhattacharya
DILIPKUMAR NATWARLAL KOTHARIV/SPARMANAND NATWARLAL KOTHARI C/FA/3991/2012 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD FIRST APPEAL NO. 3991 of 2012 With CIVIL APPLICATION NO. 14126 of 2012 In FIRST APPEAL NO. 3991 of 2012 ================================================================ DILIPKUMAR NATWARLAL KOTHARI & 1....Appellant(s) Versus PARMANAND NATWARLAL KOTHARI & 6....Defendant(s) ================================================================ Appearance: MR NV GANDHI, ADVOCATE for the Appellant(s) No. 1 - 2 ================================================================ CORAM: HONOURABLE THE CHIEF JUSTICE MR. BHASKAR BHATTACHARYA and HONOURABLE MR.JUSTICE J.B.PARDIWALA Date : 22/01/2013 ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. BHASKAR BHATTACHARYA) FIRST APPEAL NO. 3991 OF 2012:
APPEAL IS ADMITTED. Notice of admission be issued to the respondents.
CIVIL APPLICATION NO. 14126 OF 2012:
Notice returnable on February 12, 2013.
After hearing Mr. Shah, the learned advocate appearing on behalf of the appellants and after going through the materials on record, we find that the appellants have made out a strong prima facie case to have an order of status quo as regards the nature and character and also the transfer and alienation etc. of the property in question, till the disposal of the application. We accordingly pass such order.
(BHASKAR BHATTACHARYA, CJ.) (J.B.PARDIWALA, J.) pirzada/-
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