Citation : 2021 Latest Caselaw 7870 Guj
Judgement Date : 6 July, 2021
C/SCA/20697/2016 IA ORDER DATED: 06/07/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC. CIVIL APPLICATION (FOR REVIEW) NO. 1 of 2021
In R/SPECIAL CIVIL APPLICATION NO. 20697 of 2016
==========================================================
BABUBHAI RATANJI MARFATIA THROUGH POA HOLDER DINESHBHAI HARILAL MEHTA Versus RAMESHBHAI DALPATBHAI MODI ========================================================== Appearance:
for the PETITIONER(s) No. MS TEJAL A VASHI for the PETITIONER(s) No. MR SUDHAKAR B JOSHI for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MR. JUSTICE BHARGAV D. KARIA Date : 06/07/2021 IA ORDER
1. Heard learned Advocate Ms. Tejal Vashi for the applicant through video conference.
2. By this application following prayers are made:
"7. ...
(a) This Honourable Court may be pleased to recall and / or review the judgment and order dated 07-05-2021 passed in SCA no. 20697 of 2016 and be pleased to reject the SCA 20697 of 2016 in view of the law propounded by the Honourable Supreme Court in the judgment reported in 2017 (0) AIJEL_SC pg-61376 (Sardar Surjeet Singh VERSUS Juguna bai);
(b) Pending the admission, hearing and final disposal of this application, This Honourable Court may be pleased to stay the operation, implementation and execution of the order dated 07-05-2021 passed in SCA no. 20697 of 2016;
(c) ..."
3. No ground is made out to recall the order. Hence, this application
C/SCA/20697/2016 IA ORDER DATED: 06/07/2021
is DISMISSED.
(BHARGAV D. KARIA, J) UMESH/-
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