Gujarat High Court
Manubhai Bhanubhai Gajera & vs Gujarat Revenue Tribunal & 4 on 24 September, 2014
Author: G.B.Shah
Bench: G.B.Shah
C/CA/10707/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR JOINING PARTY) NO. 10707 of 2014
In SPECIAL CIVIL APPLICATION NO. 3710 of 2011
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MANUBHAI BHANUBHAI GAJERA & 1....Applicant(s)
Versus
GUJARAT REVENUE TRIBUNAL & 4....Respondent(s)
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Appearance:
MR MANAN A SHAH, ADVOCATE for the Applicant(s) No. 1 - 2.2
MR.BHAVESH D.HAJARE,AGP for the Respondent(s) No. 2
MR C B UPADHYAYA, ADVOCATE for the Respondent(s) No. 2
Learned Senior Advocate, Mr.R.R.Marshall assisted by Learned Advocate, MR. S.K.
Patel for the Respondent(s) No. 4
MR YM THAKKAR, ADVOCATE for the Respondent(s) No. 3
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CORAM: HONOURABLE MR.JUSTICE G.B.SHAH
Date : 24/09/2014
ORAL ORDER
1. Leave to amend last line of paragraph No.4 of the present application by correcting number '5' as number '6' is hereby granted.
2. Learned advocate, Mr.Y.M.Thakkar for the respondent No.3 and learned senior counsel, Mr.R.R.Marshall, assisted by learned advocate, Mr.S.K.Patel, for the respondent No.4. Learned Assistant Government Pleader, Mr.Bhavesh D.Hajare, for the respondent No.2 as such has no objection if the prayer made in paragraph Nos. 8(i) and 8(ii) is allowed, as prayed for.
3. Under the circumstances, the applicants-original petitioners are hereby permitted to amend the main petition in light of paragraph Nos. 8(i) and 8(ii) herein.
Page 1 of 2 C/CA/10707/2014 ORDER
4. Learned advocate, Mr.M.S.Shah with learned advocate, Mr.Manan A.Shah for the applicants has submitted that he does not press the prayers sought for in paragraph Nos.8(iii). The application is accordingly allowed in part.
5. After compliance of the above referred order, the fresh Notice of Rule be issued against the corrected respondent No.3 as well as respondent No.6 returnable on 30.09.2014.
6. Direct service is permitted.
(G.B.SHAH, J.) dharmendra Page 2 of 2