Kadarsha Ibrahimsha Banva vs Mangrol Nagarpalika
2021 Latest Caselaw 4455 Guj

        C/MCA/818/2020                                  ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/MISC. CIVIL APPLICATION NO. 818 of 2020

          In R/LETTERS PATENT APPEAL NO. 1893 of 2019

                               With
             R/MISC. CIVIL APPLICATION NO. 819 of 2020
                                In
             LETTERS PATENT APPEAL NO. 1896 of 2019
                               With
             R/MISC. CIVIL APPLICATION NO. 820 of 2020
                                In
             LETTERS PATENT APPEAL NO. 1892 of 2019
                               With
             R/MISC. CIVIL APPLICATION NO. 821 of 2020
                                In
             LETTERS PATENT APPEAL NO. 1894 of 2019
                               With
             R/MISC. CIVIL APPLICATION NO. 822 of 2020
                                In
             LETTERS PATENT APPEAL NO. 1890 of 2019
                               With
             R/MISC. CIVIL APPLICATION NO. 823 of 2020
                                In
             LETTERS PATENT APPEAL NO. 1897 of 2019
                               With
             R/MISC. CIVIL APPLICATION NO. 824 of 2020
                                In
             LETTERS PATENT APPEAL NO. 1891 of 2019
==========================================================
                          GOHEL GOVIND BIJAL
                                Versus
                         MANGROL NAGARPALIKA
==========================================================
Appearance:
MR.KRUTARTH K PANDYA(7092) for the Applicant(s) No.
1,10,10.1,10.2,2,3,4,5,6,7,8,9
MR CP CHAMPANERI(5920) for the Opponent(s) No. 1
==========================================================

 CORAM: HONOURABLE MS. JUSTICE SONIA GOKANI
        and
        HONOURABLE MS. JUSTICE GITA GOPI




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            C/MCA/818/2020                               ORDER



                            Date : 19/03/2021

                           ORAL ORDER

(PER : HONOURABLE MS. JUSTICE SONIA GOKANI)

1. Learned advocate Mr. A.M.Ranpara appearing for learned

advocate Mr. C.P.Champaneri for the opponent requests for 10

days' time to file reply. According to him, the compliance is to be

made within the time.

2. Other side has no objection in acceding to the request for

time.

3. Matters to appear on 31.03.2021. The attempt shall be

made to comply with the judgment and order.

(SONIA GOKANI, J)

(GITA GOPI,J) Bhoomi