Vrajllal Naranbhai Patel Thro' ... vs Shamjibhai Khodabhai Patel
2021 Latest Caselaw 3058 Guj

                C/AO/101/2007                                         ORDER




                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/APPEAL FROM ORDER NO. 101 of 2007
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            VRAJLLAL NARANBHAI PATEL THRO' POA & 52 other(s)
                               Versus
               SHAMJIBHAI KHODABHAI PATEL & 10 other(s)
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Appearance:
DELETED(20) for the Appellant(s) No.
26,27,28,32,33,34,36,37,38,39,4,40,42,49,50,51,52,53
MR MC BHATT(175) for the Appellant(s) No.
1,10,11,12,13,14,15,16,17,18,19,2,20,21,22,23,24,25,29,3,30,31,35,41,43,44,
45,46,47,48,5,6,7,8,9
DECEASED LITIGANT(100) for the Respondent(s) No. 4
MR HARSHIT S TOLIA(2708) for the Respondent(s) No. 10,11,8,9
RULE SERVED(64) for the Respondent(s) No. 4.1,4.2,4.3,4.4,4.5
VMP LEGAL(7210) for the Respondent(s) No. 1,2,3,5,6,7
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 CORAM: HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                                    Date : 22/02/2021
                                     ORAL ORDER

The matter is taken up through video conference. Heard learned advocate Mr. MC Bhatt and learned advocate Mr. Vimal Patel for VMP Legal and learned advocate Mr. Harshit Tolia for the respective parties at length.

During the course of arguments, it appears that there is some paging mistake including invisible numbers. Learned advocate Mr. MC Bhatt has fairly submitted that he desires to submit new paper- book.

Learned advocates for the respondents desires to submit written notes and citations/ judgments.

All the parties are permitted to submit the relevant documents, registry to accept the same and place on record.

Stand over to 17.03.2021.

(A. C. JOSHI,J) Radhika