Gujarat High Court
Kantilal Ambalal Patel vs Jalaram Land Developers on 15 July, 2013
Author: C.L.Soni
Bench: C.L. Soni
KANTILAL AMBALAL PATELV/SJALARAM LAND DEVELOPERS PROP.OF KAMLESHKUMAR SHANKARBHAI C/SCA/4977/2012 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 4977 of 2012 ========================================= KANTILAL AMBALAL PATEL & 1....Petitioner(s) Versus JALARAM LAND DEVELOPERS PROP.OF KAMLESHKUMAR SHANKARBHAI & 5....Respondent(s) ============================================= Appearance: MR. TIRTHRAJ PANDYA, ADVOCATE for the Petitioner(s) No. 1 - 2 MR BS PATEL, ADVOCATE for the Respondent(s) No. 2 , 4 - 6 MR PARTHIV B SHAH, ADVOCATE for the Respondent(s) No. 1 MR TATTVAM K PATEL, ADVOCATE for the Respondent(s) No. 3 ============================================= CORAM: HONOURABLE MR.JUSTICE C.L. SONI Date : 15/07/2013 ORAL ORDER
1. Mention is made by learned advocate Shri Rajesh Savjani on behalf of Shri Tirthraj Pandya for the petitioners that senior counsel appearing with Shri Pandya is before Hon'ble the Apex Court. Therefore, he requests to keep the matter on 17.07.2013. Though learned advocate for the respondents have objected to such request on the ground that on such request, the matter has been adjourned from time to time.
2. Considering the objection raised by learned advocate for the respondents, though the matter is kept on 17.07.2013, it is however, made clear that no further adjournment on such ground shall be granted.
3. S.O. to 17.07.2013.
Interim relief, granted earlier to continue till then.
(C.L.SONI, J.) dharmendra Page 1 of 1