Vinodkumar Premji(Jadugar) vs Pgvcl City Sub Division Porbandar
2021 Latest Caselaw 18756 Guj

     C/FA/706/2019                                ORDER DATED: 24/12/2021




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/FIRST APPEAL NO. 706 of 2019

                                  With
              CIVIL APPLICATION (FOR STAY) NO. 2 of 2018
                    In R/FIRST APPEAL NO. 706 of 2019
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                       VINODKUMAR PREMJI(JADUGAR)
                                   Versus
                     PGVCL CITY SUB DIVISION PORBANDAR
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Appearance:
MR.MANAN BHATT(6535) for the Appellant(s) No. 1
MR SP HASURKAR(345) for the Defendant(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                              Date : 24/12/2021

                               ORAL ORDER

Heard Mr. Manan Bhatt, learned advocate for the

appellant and Mr. S.P. Hasurkar, learned advocate for the

respondent.

Perused the office submission.

The appeal memo reveals that the First Appeal is

valued at Rs.1,37,892/- for all purposes. The pecuniary

jurisdiction of the Courts established under the Gujarat

Civil Courts Act-2005 is enhanced from time to time.

In view of the above, present First Appeal will have

to be considered by the District Court Porbandar, as the

impugned judgment and order is rendered by the learned

C/FA/706/2019 ORDER DATED: 24/12/2021

Additional District Judge in Special Civil Suit No.49 of

2010 on 9.2.2018.

In view of the above, registry is directed to transmit

present First Appeal along with all connected Civil

Applications to the District Court, Porbandar for disposal

in accordance with law, after affording opportunity of

hearing to the parties.

Records and proceeding if summoned be also

transmitted to the District Court, Porbandar.

(A.G.URAIZEE, J) SURESH SOLANKI