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Labhuben Lallubhai Kukadia vs Saleman Dadubhai Shaikh
2021 Latest Caselaw 2329 Guj

Citation : 2021 Latest Caselaw 2329 Guj
Judgement Date : 12 February, 2021

Gujarat High Court
Labhuben Lallubhai Kukadia vs Saleman Dadubhai Shaikh on 12 February, 2021
Bench: N.V.Anjaria, A.S. Supehia
         C/FA/5928/2019                                    ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 5928 of 2019

==========================================================
                      LABHUBEN LALLUBHAI KUKADIA
                                Versus
                       SALEMAN DADUBHAI SHAIKH
==========================================================
Appearance:
MR TULSHI R SAVANI(3070) for the Appellant(s) No. 1,2,3
MR AJAY R MEHTA(453) for the Defendant(s) No. 3
NOTICE SERVED(4) for the Defendant(s) No. 2
UNSERVED EXPIRED (N)(9) for the Defendant(s) No. 1
==========================================================

 CORAM: HONOURABLE MR. JUSTICE N.V.ANJARIA
        and
        HONOURABLE MR. JUSTICE A.S. SUPEHIA

                          Date : 12/02/2021

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE N.V.ANJARIA)

It was stated by learned advocate Mr.Tulshi Savani for the appellants that cognate appeal arising out from the same judgment and award is admitted.

In that view, the present appeal is also admtited.

(N.V.ANJARIA, J)

(A. S. SUPEHIA, J) ANUP

 
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