Heirs Of Decd Rudabhai Lakhabhai vs State Of Gujarat
2021 Latest Caselaw 7247 Guj

       C/CA/941/2021                               ORDER DATED: 29/06/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 941 of 2021
                    In F/FIRST APPEAL NO. 10720 of 2021
                                   With
                   R/CIVIL APPLICATION NO. 942 of 2021
                                   With
                   R/CIVIL APPLICATION NO. 943 of 2021
                                   With
                   R/CIVIL APPLICATION NO. 944 of 2021
                                   With
                   R/CIVIL APPLICATION NO. 945 of 2021
                                   With
                   R/CIVIL APPLICATION NO. 946 of 2021
                                   With
                   R/CIVIL APPLICATION NO. 947 of 2021
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       LH OF DECD RAMA DEVSHI GAMARA CHANA RANA GAMARA
                             Versus
                       STATE OF GUJARAT
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Appearance:
MR KRUSHNAKANT D PATEL(10632) for the Applicant(s) No. 1
MR TEJAS P SATTA(3149) for the Applicant(s) No. 1
for the Respondent(s) No. 2
ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP(99) for the
Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                             Date : 29/06/2021

                               ORAL ORDER

Learned advocate Mr. Tejas Satta for the applicants prayed for time time when he was confronted with the aspect that certified copy of the judgment and award of the Land Reference Court which was delivered on 30.5.2018 was applied for after gap of two years, that is on 11.3.2020.

Put up on 14.7.2021, as requested.

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