State Of Gujarat vs Manilal Damodar Joshi Since Decd. ...
2021 Latest Caselaw 7989 Guj

     C/LPA/35345/2018                             IA ORDER DATED: 07/07/2021




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


  CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 1 of 2018
           In F/LETTERS PATENT APPEAL NO. 35345 of 2018
          In R/SPECIAL CIVIL APPLICATION NO. 3995 of 1990
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STATE OF GUJARAT Versus MANILAL DAMODAR JOSHI SINCE DECD. THRO LEGAL HEIRS ========================================================== Appearance:

GOVERNMENT PLEADER for the PETITIONER(s) No. for the RESPONDENT(s) No. DS AFF.NOT FILED (R) for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE J.B.PARDIWALA and HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

Date : 07/07/2021

IA ORDER (PER : HONOURABLE MR. JUSTICE J.B.PARDIWALA)

The author of the judgment impugned in the appeal is one of us (J. B. Pardiwala, J) let this appeal receive consideration through any other Court as may be directed by Hon'ble the Chief Justice.

(J. B. PARDIWALA, J)

(VAIBHAVI D. NANAVATI,J) K.K. SAIYED