Vinitakumar Anilkumar Kamdar vs Rupaliben Chandreshkumar Kamdar
2021 Latest Caselaw 7771 Guj

       C/FA/358/2019                               ORDER DATED: 05/07/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/FIRST APPEAL NO. 358 of 2019

                                    With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                      In R/FIRST APPEAL NO. 358 of 2019
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                     VINITAKUMAR ANILKUMAR KAMDAR
                                 Versus
                   RUPALIBEN CHANDRESHKUMAR KAMDAR
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Appearance:
MR HARSHAD K PATEL(2844) for the Appellant(s) No. 1
for the Defendant(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                              Date : 05/07/2021

                               ORAL ORDER

Learned advocate Mr. Harshad Patel for the appellant is not present.

The endorsement on the board shows that record and proceedings of Special Civil Suit No. 296 of 2017 is received. However, the record of the appeal shows that it is against the judgment and decree passed in Special Civil Suit No. 74 of 2012, which is the subject matter of the First Appeal.

The Registry shall submit a report to explain the discrepancy.

If the record and proceedings are called for in the appeal, the Registry shall specifically explain as to why the same was called for when the appeal is not admitted so far.

(N.V.ANJARIA, J) C.M. JOSHI