Nimeshbhai Gordhanbhai Patel vs Vijaybhai Hasmukhbhai Patel
2021 Latest Caselaw 5809 Guj

     C/FA/539/2021                              ORDER DATED: 10/06/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 539 of 2021
                                  With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
                    In R/FIRST APPEAL NO. 539 of 2021
=============================================
                     NIMESHBHAI GORDHANBHAI PATEL
                                  Versus
                      VIJAYBHAI HASMUKHBHAI PATEL
=============================================
Appearance:
MR JIGAR P RAVAL(2008) for the Appellant(s) No. 1
DECEASED LITIGANT(100) for the Defendant(s) No. 2
MR PARTHIV B SHAH(2678) for the Defendant(s) No. 3,4,5
NOTICE SERVED(4) for the Defendant(s) No. 1,2.1,2.3,2.4
UNSERVED EXPIRED (N)(9) for the Defendant(s) No. 2.2
=============================================

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

                           Date : 10/06/2021

                             ORAL ORDER

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

Order in First Appeal

Admit.

Post this appeal for final disposal on the admission board after four weeks.

Order in Civil Application No.1 of 2021

Having heard the learned counsel appearing for the parties and having gone through the materials on record, the impugned judgment and decree passed by the Court below shall remain stayed from its

C/FA/539/2021 ORDER DATED: 10/06/2021

operation. Although, the impugned judgment and decree has been stayed, the Civil Court shall not proceed with the Civil Suit till the final disposal of the present First Appeal.

The civil application stands disposed of.

(J. B. PARDIWALA, J)

(VAIBHAVI D. NANAVATI,J)

NEHA