Nimeshkumar Ishwarbhai ... vs Dilipbhai Khushalbhai Patel
2021 Latest Caselaw 1558 Guj

     C/SCA/1847/2021                                                 ORDER




        IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/SPECIAL CIVIL APPLICATION NO.            1847 of 2021

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                   NIMESHKUMAR ISHWARBHAI BHAJIWALA
                                   Versus
                       DILIPBHAI KHUSHALBHAI PATEL
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Appearance:
MR RR MARSHALL SENIOR ADVOCATE ASSISTED BY MR ARPIT A
KAPADIA(3974) for the Petitioner(s) No. 1,2
MR HARSHADKUMAR S PANDYA(11127) for the Petitioner(s) No. 1,2
MR SHAILESHBHAI K UMRIGAR(11138) for the Petitioner(s) No. 1,2
 for the Respondent(s) No. 1,2,3,4,5
MR KRUTIK PARIKH AGP (99) for the Respondent(s) No. 6
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 CORAM: HONOURABLE MR. JUSTICE A.G.URAIZEE

                           Date : 02/02 / 2 0 2 1

                              ORAL ORDER

Heard Mr. R.R. Mashall, learned Senior Advocate

assisted by Mr. Arpit Kapadia, learned advocate for the

petitioners and Mr. Krutik Parikh, learned AGP for the

respondent State.

Learned advocates for the parties submit that selfsame

impugned judgment is challenged by the State of Gujarat by

filing Special Civil Application No. 18929 of 2015 and allied

matters. Learned advocates for the parties also submit that

the co-ordinate bench has admitted these petitions.

In view of above, RULE. Mr. Parikh, learned AGP

waives service of rule for the respondent State. To be heard

C/SCA/1847/2021 ORDER

with Special Civil Application No. 18929 of 2015 and allied

matters.

Let there shall be status-quo in respect of subject land

till further order.

(A.G.URAIZEE, J) SURESH SOLANKI