Sarvodaya Ashram Madhi Through ... vs Ranjitsinh Galbaji Makwana
2021 Latest Caselaw 1919 Guj

        C/SCA/12925/2020                                            ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 12925 of 2020

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  SARVODAYA ASHRAM MADHI THROUGH ITS TRUSTEE NAISHEDH
                    RAMUBHAI PATEL
                         Versus
              RANJITSINH GALBAJI MAKWANA
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Appearance:
RC JANI AND ASSOCIATE(6436) for the Petitioner(s) No. 1
DS AFF.NOT FILED (N)(11) for the Respondent(s) No. 2,3
MR MA PAREKH(1088) for the Respondent(s) No. 1
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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