Gujarat High Court
Heirs Of Decd. Karshanbhai Ishwarbhai ... vs Kalash (Rancharda) Owners Association ... on 7 February, 2020
Author: A.J.Desai
Bench: A.J.Desai
C/FA/378/2015 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR STAY) NO. 1 of 2015
In
R/FIRST APPEAL NO. 378 of 2015
==============================================================
HEIRS OF DECD. KARSHANBHAI ISHWARBHAI VAGHARI Versus KALASH (RANCHARDA) OWNERS ASSOCIATION NON TRADING ASSOCIATION ============================================================== Appearance:
VIRAL K SHAH for the PETITIONER(s) No. MR DA ZALA for the RESPONDENT(s) No. MR.GAJENDRA D SHARMA for the RESPONDENT(s) No. ============================================================== CORAM: HONOURABLE MR.JUSTICE A.J.DESAI Date : 07/02/2020 IA ORDER Having heard learned advocate appearing for the applicant, this Court is of the view that no order is required to be passed in civil application granting stay against the impugned judgment and order in this appeal. Accordingly, civil application stands disposed of.
Let the appeal be listed for hearing. Appeal be expedited.
(A.J.DESAI, J) *F.S.KAZI....Page 1 of 1 Downloaded on : Sun Jun 14 09:31:03 IST 2020