Gujarat High Court
Zulekha Wd/O Musejibhai Haji Isapbhai vs Decd Mahmad Ismail Timol Through Lh on 14 July, 2021
Author: N.V.Anjaria
Bench: N.V.Anjaria
C/CRA/189/2021 ORDER DATED: 14/07/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CIVIL REVISION APPLICATION NO. 189 of 2021
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ZULEKHA WD/O MUSEJIBHAI HAJI ISAPBHAI
Versus
DECD MAHMAD ISMAIL TIMOL THROUGH LH
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Appearance:
MR DHAVAL D VYAS(3225) for the Applicant(s) No. 1
for the Opponent(s) No. 1,1.1,1.2,1.3,1.4,1.5,1.6
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CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA
Date : 14/07/2021
ORAL ORDER
It was inter alia submitted by learned advocate Mr.Dhaval Vyas that two suits came to be filed by said respondents- plaintiffs which were identically pleaded except the change in survey number. In both the proceedings, application under Order VII Rule 11 were filed and came to be rejected by the Court below. In the case other than the present, one Civil Revision Application No.188 of 2021 was moved and this Court issued notice, returnable on 11.8.2021. Further passed observations giving liberty to the petitioner to seek adjournment.
Accordingly, Notice returnable on 11.8.2021.
It will be open for the petitioner- defendant to seek adjournment in the suit on the ground that present Civil Revision Application is pending before this Court. If such request is made, the same shall be considered by the Trial Court.
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