Mohmed Afsar Mohmed Akhtar Pavate vs Heirs And Lrs Of Decd. Farukhmiyan ...
2021 Latest Caselaw 157 Guj

          C/SCA/15438/2019                                   ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 15438 of 2019

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              MOHMED AFSAR MOHMED AKHTAR PAVATE
                               Versus
      HEIRS AND LRS OF DECD. FARUKHMIYAN GULAMMIYAN SHAIKH
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Appearance:
MR BJ TRIVEDI(921) for the Petitioner(s) No. 1
MR JT TRIVEDI(931) for the Petitioner(s) No. 1
MS JIGNASA B TRIVEDI(3090) for the Petitioner(s) No. 1
for the Respondent(s) No. 1,2
SERVED BY RPAD (R)(66) for the Respondent(s) No. 1.1,2.2,3
UNSERVED REFUSED (R)(70) for the Respondent(s) No. 2.1,2.3
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 CORAM: HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                             Date : 06/01/2021

                              ORAL ORDER

Heard learned advocate Mr. B. J. Trivedi for the petitioner through video conference.

Learned advocate Mr. B. J. Trivedi for the petitioner has submitted that since long back he has filed affidavit regarding service of notice to Respondents No. 2.1 and 2.3 but the same is not on record and he further requested to submit citations/ judgments.

Registry to verify the affidavit of service of notice and accept the citations /judgments from learned advocate Mr. B.J. Trivedi and place on record.

Stand over to 09.02.2021.

(DR. ASHOKKUMAR C. JOSHI,J) prk