Bhopabhai Bavabhai Rabari vs Legal Heirs Of Decd. Naranabhai ...
2021 Latest Caselaw 3740 Guj

          C/SCA/22348/2019                                          ORDER




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 22348 of 2019

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            BHOPABHAI BAVABHAI RABARI & 4 other(s)
                           Versus
  LEGAL HEIRS OF DECD. NARANABHAI JIVABHAI RABARI & 3 other(s)
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Appearance:
MR SP MAJMUDAR(3456) for the Petitioner(s) No. 1,2,3,4,5
MR. HJ KARATHIYA(7012) for the Petitioner(s) No. 1,2,3,4,5
 for the Respondent(s) No. 1.5,2
MR TUSHAR CHAUDHARY(5316) for the Respondent(s) No.
1,1.1,1.2,1.3,1.4,1.5.1,1.5.2,1.5.3,1.5.4,1.5.5,2.1,2.2,2.3,2.4,3,4
MR.DIPEN F CHAUDHARI(6740) for the Respondent(s) No.
1,1.1,1.2,1.3,1.4,1.5.1,1.5.2,1.5.3,1.5.4,1.5.5,2.1,2.2,2.3,2.4,3,4
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 CORAM: HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                               Date : 03/03/2021

                                 ORAL ORDER

Heard learned advocate Mr. S. P. Majmudar for the petitioners and learned advocate Mr. Dipen Chaudhari for the respondents through video conference.

Mr. Majmudar has requested for some short accommodation and desires to submit a set of judgments.

Registry to accept the same and place on record.

S.O. to 04.05.2021.

(A. C. JOSHI,J) MAYA S. CHAUHAN