Kulsamben Jina Shah vs Rajiv Kumar Gupta
2021 Latest Caselaw 12976 Guj

      C/MCA/114/2021                             ORDER DATED: 31/08/2021



               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/MISC. CIVIL APPLICATION NO. 114 of 2021
                                     In
                 R/LETTERS PATENT APPEAL NO. 83 of 2021
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                          KULSAMBEN JINA SHAH
                                  Versus
                           RAJIV KUMAR GUPTA
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Appearance:
MR SHALIN MEHTA, SENIOR ADVOCATE WITH ADITI S RAOL(8128) for
the Applicant(s) No. 1
NOTICE NOT RECD BACK(3) for the Opponent(s) No. 5
MS VRUNDA SHAH AGP (4) for the Opponent(s) No. 1,2,3,4
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  CORAM:HONOURABLE MR. JUSTICE A.J.DESAI
        and
        HONOURABLE DR. JUSTICE A. P. THAKER

                             Date : 31/08/2021

                              ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.J.DESAI)

The Hon'ble Supreme Court has passed the order on 13.01.2021 in Special Leave to Appeal (C) No.12097 of 2021, by which, the stay has been granted against the operation and implementation of the judgment which is allegedly not complied with.

In view of the above, learned counsel for the applicant does not press this application. Hence, the application stands disposed of as not pressed. Notice is discharged.

(A.J.DESAI, J)

(DR. A. P. THAKER, J) V.R. PANCHAL