Thursday, 07, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

L H And Representative Of Decd. ... vs Mahendrabhai Kuberdas Patel
2021 Latest Caselaw 3239 Guj

Citation : 2021 Latest Caselaw 3239 Guj
Judgement Date : 24 February, 2021

Gujarat High Court
L H And Representative Of Decd. ... vs Mahendrabhai Kuberdas Patel on 24 February, 2021
Bench: Biren Vaishnav
                C/CRA/8/2021                             ORDER



                IN THEHIGHCOURTOF GUJARATAT AHMEDABAD

                   R/CIVILREVISIONAPPLICATIONNO. 8 of 2021

==========================================================
  L H ANDREPRESENTATIVEOF DECD.GOPALBHAITALATIATULBHAIGOPALBHAI
                             TALATI
                              Versus
                  MAHENDRABHAIKUBERDASPATEL
==========================================================
Appearance:
MRMANANA SHAH(5412)for the Applicant(s)No. 1
for the Opponent(s)No. 3
MRBN LIMBACHIA(3454)for the Opponent(s)No. 1,2,4,5,6,7
==========================================================

 CORAM: HONOURABLE MR. JUSTICE BIREN VAISHNAV

                                 Date: 24/02/2021

                                  ORALORDER

1. Heard Mr.Manan Shah learned advocate for the applicant and

Mr.Kshitij Amin learned advocate for Mr.B.N.Limbachia learned

advocate for respondent nos.1 to 5.

2. In this Civil Revision Application under Section 29(2) of the

Bombay Rent Act, challenge is to the judgment and order dated

19.02.2020 passed by the learned 8th Additional District Judge,

Vadodara in Regular Civil Appeal No.150 of 2018 as well as the

judgment and order dated 28.02.2018 passed by the learned Judge,

Small Cause Court, Vadodara in Rent Suit No.50 of 2001.

3. During the course of hearing, the applicant Atulbhai Gopalbhai

Talati has filed an undertaking before this Court on an affidavit

C/CRA/8/2021 ORDER

unequivocally undertaking that he will give back the possession of

the disputed property to the respondent nos.1 to 5 on 01.03.2022.

4. In view of this undertaking, the applicant is directed to handover

vacant and peaceful possession of the rented property/disputed

property by 01.03.2022 to the respondent nos.1 to 5 in accordance

with the undertaking so filed which is taken on record.

5. It is clarified that no extension shall be granted to the applicant in

context of the said premises.

6. This order has been passed on the consensus of the parties.

7. Civil Revision Application stands disposed of.

(BIRENVAISHNAV,J) ANKITSHAH

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter