Legal Heirs Of Deceased ... vs Kumbhar Karamsi Mulubhai
2021 Latest Caselaw 4285 Guj

               C/SA/36053/2018                              ORDER




  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             F/SECOND APPEAL NO. 36053 of 2018

                                   With
 MISC. CIVIL APPLICATION (FOR RESTORATION) NO. 1
                                  of 2020
             In F/SECOND APPEAL NO. 36053 of 2018
                                   With
 CIVIL APPLICATION (FOR CONDONATION OF DELAY)
                                NO. 2 of 2020
             In F/SECOND APPEAL NO. 36053 of 2018
============================================
LEGAL HEIRS OF DECEASED HASMUKHBHAI TRIBHUVANDAS
                                   Versus
                     KUMBHAR KARAMSI MULUBHAI
============================================
Appearance:
MR VINOD M GAMARA (5013) for the Appellant(s) No.
1,1.1,1.2,2,2.1,2.2,2.3,3,4,5,6
 for the Respondent(s) No. 1
HIREN R PANDYA(8760) for the Respondent(s) No. 1
============================================
CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                                 Date : 16/03/2021

                                  ORAL ORDER

At the request of learned Advocate Shri V.D. Gamara of the appellants for filing rejoinder, S.O. to 31.03.2021.

Learned Advocate Shri Amit Thakkar for learned Advocate Shri Hiren Pandya for the respondent is permitted to submit paper book of judgments, if any.

(NIKHIL S. KARIEL,J) Y.N. VYAS