Sarvodaya Ashram Madhi Through ... vs Sureshbhai Bhikhabhai Patel
2021 Latest Caselaw 1916 Guj

         C/SCA/12922/2020                                            ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 12922 of 2020

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      SARVODAYA ASHRAM MADHI THROUGH TRUSTEE NAISHEDH
                      RAMUBHAI PATEL
                           Versus
                SURESHBHAI BHIKHABHAI PATEL
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Appearance:
RC JANI AND ASSOCIATE(6436) for the Petitioner(s) No. 1
MR MA PAREKH(1088) for the Respondent(s) No. 1
NOTICE SERVED(4) for the Respondent(s) No. 2,3
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 CORAM: HONOURABLE MR. JUSTICE NIRZAR S. DESAI

                                Date : 09/02/2021

                                 ORAL ORDER

Upon the request made by learned advocate Mr.Vishud Jani for R.C. Jani & Associates, the matter is adjourned to 17th February, 2021.

Mr.Vishud Jani, learned advocate for the petitioner submitted that he will place on record the compilations of judgments upon which, he relies upon on latest by 12th February, 2021.

Registry is directed to accept the same as may be produced by Mr.Vishud Jani, learned advocate for the petitioner.

(NIRZAR S. DESAI,J) MOHMMEDSHAHID