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Jyotsnaben Ajaykumar Patel vs Akshaykumar Mahendrabhai Patel
2021 Latest Caselaw 618 Guj

Citation : 2021 Latest Caselaw 618 Guj
Judgement Date : 18 January, 2021

Gujarat High Court
Jyotsnaben Ajaykumar Patel vs Akshaykumar Mahendrabhai Patel on 18 January, 2021
Bench: Mr. Justice Nath, Mr. Justice Shastri
C/LPA/917/2020                                ORDER




IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

     R/LETTERS PATENT APPEAL NO. 917 of 2020
In R/SPECIAL CIVIL APPLICATION NO. 11176 of 2020
                       With
     CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
    In R/LETTERS PATENT APPEAL NO. 917 of 2020
                       With
     R/LETTERS PATENT APPEAL NO. 918 of 2020
   In SPECIAL CIVIL APPLICATION NO. 11256 of 2020
                       With
     CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
    In R/LETTERS PATENT APPEAL NO. 918 of 2020
  In SPECIAL CIVIL APPLICATION NO. 11256 of 2020
                       With
     R/LETTERS PATENT APPEAL NO. 919 of 2020
  In SPECIAL CIVIL APPLICATION NO. 11319 of 2020
                       With
     CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
    In R/LETTERS PATENT APPEAL NO. 919 of 2020
  In SPECIAL CIVIL APPLICATION NO. 11319 of 2020
                       With
     R/LETTERS PATENT APPEAL NO. 933 of 2020
  In SPECIAL CIVIL APPLICATION NO. 11266 of 2020
                       With
     CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
    In R/LETTERS PATENT APPEAL NO. 933 of 2020
  In SPECIAL CIVIL APPLICATION NO. 11266 of 2020
                       With
     R/LETTERS PATENT APPEAL NO. 958 of 2020
  In SPECIAL CIVIL APPLICATION NO. 11266 of 2020
                       With
     CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
    In R/LETTERS PATENT APPEAL NO. 958 of 2020
   In SPECIAL CIVIL APPLICATION NO. 11266 of 2020
                       With
     R/LETTERS PATENT APPEAL NO. 959 of 2020
  In SPECIAL CIVIL APPLICATION NO. 11256 of 2020
                       With
     CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
    In R/LETTERS PATENT APPEAL NO. 959 of 2020
  In SPECIAL CIVIL APPLICATION NO. 11256 of 2020
                       With
     R/LETTERS PATENT APPEAL NO. 960 of 2020


                    Page 1 of 3

                                       Downloaded on : Wed Aug 25 02:03:44 IST 2021
          C/LPA/917/2020                                         ORDER



           In SPECIAL CIVIL APPLICATION NO. 11319 of 2020
                               With
             CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
            In R/LETTERS PATENT APPEAL NO. 960 of 2020
           In SPECIAL CIVIL APPLICATION NO. 11319 of 2020
                               With
             R/LETTERS PATENT APPEAL NO. 961 of 2020
           In SPECIAL CIVIL APPLICATION NO. 11176 of 2020
                               With
             CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
            In R/LETTERS PATENT APPEAL NO. 961 of 2020
           In SPECIAL CIVIL APPLICATION NO. 11176 of 2020
==========================================================
                RAJESHBHAI MOHANBHAI PATEL
                           Versus
          KALPESHKUMAR CHANDRAVAN BHATT & 6 other(s)
==========================================================
Appearance:
MR C B UPADHYAYA(3508) for the Appellant(s) No. 1 in LPA Nos.917/2020,
918/2020, 919/2020 & 933/2020
MR SIDDHARTH KHESKANI for the Appellant in LPA Nos.958/2020, 959/2020
MR RN KAPADIA for the Appellant in LPA No.960/2020
MR PS CHAMPANERI for MR RN KAPADIA for the Appellant in LPA No.961/2020
for the Respondent(s) No. 8
MR HARSHADRAY A DAVE(3461) for the Respondent(s) No. 1
MR RJ GOSWAMI for the private respondents in all the appeals.
MR DHARMESH DEVNANI for the State respondents in all the appeals.
NOTICE NOT RECD BACK(3) for the Respondent(s) No. 2,3,4
NOTICE SERVED(4) for the Respondent(s) No. 5,6,7
==========================================================

  CORAM: HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH
         and
         HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI

                         Date : 18/01/2021
                      COMMON ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH)

We have heard Shri Chitrajeet Upadhyaya, learned

counsel for the appellant in Letters Patent Appeal

Nos.917, 918, 919 and 933 of 2020, Shri P.S.

Champaneri, learned counsel for Shri R.N.Kapadia,

C/LPA/917/2020 ORDER

learned counsel for the appellant in Letters Patent

Appeal No.961 of 2020, Shri R.N.Kapadia, learned

counsel for the appellant in Letters Patent Appeal

No.960 of 2020, Shri Siddharth Kheskani, learned

counsel for the appellant in Letters Patent Appeal

Nos.958 and 959 of 2020, Shri R.J.Goswami, learned

counsel appearing for the private respondents in all

the appeals and Shri Dharmesh Devnani, learned AGP

for the State respondents in all the appeals.

Orders reserved. Learned counsels for the

parties may submit their written briefs along with

the case­laws relied upon within a week.

The interim order granted earlier to continue

till the delivery of the judgment.

(VIKRAM NATH, CJ)

(ASHUTOSH J. SHASTRI, J) GAURAV J THAKER

 
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