Bharat Vishwanath Pandya vs Devendra Mohini Khanna
2021 Latest Caselaw 2582 Guj

            C/SCA/11186/2018                                 ORDER




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/SPECIAL CIVIL APPLICATION NO. 11186 of 2018

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                        BHARAT VISHWANATH PANDYA
                                  Versus
                     DEVENDRA MOHINI KHANNA & 2 other(s)
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Appearance:
MR GOPAL M PANDYA(3400) for the Petitioner(s) No. 1
MS MITA S PANCHAL(530) for the Respondent(s) No. 1,2
NOTICE SERVED BY DS(5) for the Respondent(s) No. 3
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 CORAM: HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                               Date : 17/02/2021

                                ORAL ORDER

The matter is taken up through video conference. Heard learned advocates for the respective parties. Learned advocates of both the sides is permitted to submit relevant judgments/citations on record.

Registry to accept the same and place on record. Stand over to 06.05.2021.

(A. C. JOSHI,J) Radhika