Junagadh District Central Co Op ... vs Taherali A Hariyanavala
2021 Latest Caselaw 3944 Guj

             C/CRA/108/2021                             ORDER




       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

       R/CIVIL REVISION APPLICATION NO. 108 of 2021
                              With
        R/CIVIL REVISION APPLICATION NO. 121 of 2020
===================================
            TAHERALI ABDULHUSEN HARIYANAVALA
                              Versus
        JUNAGADH DISTRICT CENTRAL CO OP BANK LTD
===================================
Appearance:
MR PREMAL S RACHH(3297) for the Applicant(s) No. 1,2
for the Respondent(s) No. 1,2,2.1,2.2,2.3,2.4
===================================

CORAM: HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

                              Date : 08/03/2021

                                ORAL ORDER

Shri Vishal Mehta, learned advocate for the applicants in one of the Revision Application, submitted that both these matters arise out of the same judgment and decree. He has submitted that parties have settled their dispute inter se and they are executing the same in writing, and therefore, he requests for time. At his request, stand over to 09.04.2021.

(UMESH A. TRIVEDI, J.)

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