Citation : 2021 Latest Caselaw 12271 Guj
Judgement Date : 24 August, 2021
C/SCA/9462/2017 ORDER DATED: 24/08/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 9462 of 2017
With
R/SPECIAL CIVIL APPLICATION NO. 9463 of 2017
With
R/SPECIAL CIVIL APPLICATION NO. 9465 of 2017
With
R/SPECIAL CIVIL APPLICATION NO. 9466 of 2017
With
R/SPECIAL CIVIL APPLICATION NO. 9467 of 2017
With
R/SPECIAL CIVIL APPLICATION NO. 9468 of 2017
With
R/SPECIAL CIVIL APPLICATION NO. 9469 of 2017
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GHARSHALA SANSTHA
Versus
JAYSHRIBEN GHANSHYAMLAL BHATT & 5 other(s)
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Appearance:
MR YN RAVANI(718) for the Petitioner(s) No. 1
DEEPAK N KHANCHANDANI(7781) for the Respondent(s) No. 2
MR DHAWAN JAYSWAL, MR JAYNEEL PARIKH, MR. KURVEN DESAI,
GOVERNMENT PLEADER(1) for the Respondent(s) No. 6
MR SHALIN MEHTA, MS VIDHI J BHATT(6155) for the Respondent(s) No. 1
NOTICE SERVED BY DS(5) for the Respondent(s) No. 4,5
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CORAM: HONOURABLE MR. JUSTICE BHARGAV D. KARIA
Date : 24/08/2021
COMMON ORAL ORDER
1. Heard, learned Sr. Advocate, Mr. Y.N. Ravani, appearing for the applicant, learned Sr. Advocate, Mr. Shalin Mehta, assisted by learned Advocate, Ms. Vidhi Bhatt, learned Advocate, Mr. Deepak Khanchandani, and learned Advocate, learned Advocate, Mr. D.P. Kinariwala, assisted by learned Advocate, Mr. Joy Matthew, for the respective respondents.
2. Arguments are concluded. RESERVED for the judgment.
(BHARGAV D. KARIA, J) UMESH/-
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