Gujarat High Court
Heirs And Legal Representative Of Decd. ... vs Heirs And Legal Representative Of Decd . ... on 26 April, 2018
Author: Paresh Upadhyay
Bench: Paresh Upadhyay
C/SCA/6469/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 6469 of 2018
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HEIRS AND LEGAL REPRESENTATIVE OF DECD.
BHABHABHAI NAJABHAI AHIR
Versus
HEIRS AND LEGAL REPRESENTATIVE OF DECD .
HARSURBHAI NAJABHAI AHIR
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Appearance:
MR MEHUL SHAH, SENIOR ADVOCATE with
MR VISHAL C MEHTA, ADVOCATE for the PETITIONERS
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CORAM: HONOURABLE MR.JUSTICE PARESH UPADHYAY
Date : 26/04/2018
ORAL ORDER
1. Heard Mr. Mehul S. Shah, learned senior advocate with Mr. Vishal C. Mehta, learned advocate for the petitioners.
2. Issue Notice to the respondents returnable on 21.06.2018. In the meantime, it is ordered that, status-quo as of today, qua the suit property, shall be maintained by the parties.
Direct service is permitted.
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