Arvindbhai Shanubhai Patel vs Ishwarbhai Venibhai Patel
2021 Latest Caselaw 3782 Guj

                 C/SA/34/2021                             ORDER



 IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
             R/SECOND APPEAL NO. 34 of 2021
                              With
 CIVIL APPLICATION (FOR INTERIM RELIEF) NO. 1 of
                              2020
            In R/SECOND APPEAL NO. 34 of 2021
============================================
               ARVINDBHAI SHANUBHAI PATEL
                              Versus
                ISHWARBHAI VENIBHAI PATEL
============================================
Appearance:
MR BJ TRIVEDI(921) for the Appellant(s) No. 1,2
MR JT TRIVEDI(931) for the Appellant(s) No. 1,2
MS JIGNASA B TRIVEDI(3090) for the Appellant(s) No. 1,2
MR RUDRA V TRIVEDI(10703) for the Respondent(s) No. 1
MR.ADITYA J PANDYA(6991) for the Respondent(s) No. 1
============================================

CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                                Date : 04/03/2021

                                 ORAL ORDER

Heard learned Advocate Shri B.J.Trivedi on behalf of the appellant.

By way of this appeal the applicant- appellant seeks to challenge the judgement and decree passed in Regular Civil Appeal No. 14 of 2019 by the learned Additional Sessions Judge, District:Narmada at Rajpipla dated 22.08.2019 confirming the judgment and decree passed in Regular Civil Suit No. 70 of 2004 by the learned Principal Senior Civil Judge, District: Narmada at Rajpipla dated 29.11.2018.

Learned Advocate Shri Aditya J. Pandya who had appeared appear for the opponent- herein at the stage of application for condonaiton of delay seeks permission to join the meeting. Permission is granted.

C/SA/34/2021 ORDER

Issue Notice returnable on 08.04.2021.

Learned Advocate Shri Pandya submits that he has received instruction to appear on behalf of the opponent and therefore he waives service of notice on behalf of the opponent herein.

Learned Advocate Shri Trivedi for the appellant is permitted to file paper book by the next date of hearing.

(NIKHIL S. KARIEL,J) niru