Gujarat High Court
State Of Gujarat vs Vd Patel &Co. on 6 July, 2018
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
C/FA/1107/1998 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 1107 of 1998
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STATE OF GUJARAT
Versus
VD PATEL &CO.
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Appearance:
MR TIRTHRAJ PANDYA, AGP for the PETITIONER(s) No. 1
MR GT DAYANI(271) for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE BELA M. TRIVEDI
Date : 06/07/2018
ORAL ORDER
Mr.Tirthraj Pandya for the appellant has drawn the attention of the Court that the claim in the suit was less than Rs.5 lakhs and therefore, in view of the Gujarat Civil Courts Act, 2005, which came into force with effect from 9.5.2005, the office be directed to transfer this Appeal to the concerned District Court.
In view of the above, the office is directed to transfer this Appeal to the concerned District Court, at the earliest. R &P, if any, received, be sent back, alongwith Appeal to the District Court. This Appeal is disposed of.
(BELA M. TRIVEDI, J) TUVAR Page 1 of 1