Gujarat High Court
Amarsinhji Himatsinhji S/O Amrasinhji ... vs Khedbrahmbha Ambaji Mata Trust & 3 on 24 July, 2014
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt
C/CA/8220/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 8220 of 2014
CIVIL APPLICATION NO. 8259 of 2014
In
FIRST APPEAL NO. 737 of 2006
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AMARSINHJI HIMATSINHJI S/O AMRASINHJI HIMATSINHJI....Applicant
Versus
KHEDBRAHMBHA AMBAJI MATA TRUST & 3....Respondents
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Appearance:
MR AM PAREKH, ADVOCATE for the Applicant.
MR. BHAVESH D. HAJARE, LD. AGP for the Respondent No. 3
MR. BHAVIK P SHAH, ADVOCATE for the Respondent No. 1
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CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
Date : 24/07/2014
ORAL ORDER
Heard learned advocate for the applicant. Delay is condoned. Heirs are ordered to be brought on record as not objected by the other side. However Shri Parekh is fairly submitting that the heirs are requested to be brought on record only on account of protecting their right to be vying for the post of trustee, though the entire dispute was for the post of President and therefore, even otherwise also right to sue would not survive.
Accordingly the application is disposed of. No costs.
(S.R.BRAHMBHATT, J.) vgn Page 1 of 1