Vandanadevi W/O Jitendra ... vs Jitendra Madanlal Sharma
2021 Latest Caselaw 1403 Guj

        C/FA/5999/2019                                           IA ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


             CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                  In R/FIRST APPEAL NO. 5999 of 2019
==========================================================

VANDANADEVI W/O JITENDRA MADANLAL SHARMA D/O LATE SHYAM SUNDAR MAHARSHI Versus JITENDRA MADANLAL SHARMA ========================================================== Appearance:

MR P B KHAMBHOLJA for the PETITIONER(s) No. RULE SERVED BY DS for the RESPONDENT(s) No. ==========================================================

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

Date : 29/01/2021

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

This is an application for stay of the impugned judgment

and decree in the First Appeal.

2. The Court granted stay against the operation,

implementation and execution of the impugned judgment and

decree as per order dated 28.2.2020 while issuing rule.

3. Today when the matter comes up for consideration, it is

indicated in the board that the rule is served on the respondents,

however, none appears.

C/FA/5999/2019 IA ORDER

4. In the circumstances, interim relief granted by the Court as

per above order dated 28.2.2020 stands confirmed.

5. The present Civil Application is disposed of. Rule is made

absolute.

(N.V.ANJARIA, J)

(A. S. SUPEHIA, J) Manshi