Ranchhodbhai Tapubhai Gol vs Shri K A Patel Or His Successor In ...
2021 Latest Caselaw 4784 Guj

Citation : 2021 Latest Caselaw 4784 Guj
Judgement Date : 26 March, 2021

Gujarat High Court

Ranchhodbhai Tapubhai Gol vs Shri K A Patel Or His Successor In ... on 26 March, 2021

Bench: Sonia Gokani, Gita Gopi

C/MCA/43/2021                               IA ORDER




 IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


MISC. CIVIL APPLICATION (FOR RECALL) NO. 1 of 2021
    In R/MISC. CIVIL APPLICATION NO. 43 of 2021
         In R/FIRST APPEAL NO. 3890 of 2018
                       With
MISC. CIVIL APPLICATION (FOR RECALL) NO. 1 of 2021
    In R/MISC. CIVIL APPLICATION NO. 42 of 2021
                        In
            FIRST APPEAL NO. 3829 of 2018
                       With
MISC. CIVIL APPLICATION (FOR RECALL) NO. 1 of 2021
    In R/MISC. CIVIL APPLICATION NO. 40 of 2021
                        In
            FIRST APPEAL NO. 3981 of 2018
                       With
MISC. CIVIL APPLICATION (FOR RECALL) NO. 1 of 2021
    In R/MISC. CIVIL APPLICATION NO. 39 of 2021
                        In
            FIRST APPEAL NO. 3830 of 2018
                       With
MISC. CIVIL APPLICATION (FOR RECALL) NO. 1 of 2021
    In R/MISC. CIVIL APPLICATION NO. 37 of 2021
                        In
            FIRST APPEAL NO. 3880 of 2018
                       With
MISC. CIVIL APPLICATION (FOR RECALL) NO. 1 of 2021
    In R/MISC. CIVIL APPLICATION NO. 36 of 2021
                        In
            FIRST APPEAL NO. 3831 of 2018
                       With
MISC. CIVIL APPLICATION (FOR RECALL) NO. 1 of 2021
    In R/MISC. CIVIL APPLICATION NO. 20 of 2021
                        In
            FIRST APPEAL NO. 3828 of 2018
                       With
MISC. CIVIL APPLICATION (FOR RECALL) NO. 1 of 2021
    In R/MISC. CIVIL APPLICATION NO. 38 of 2021
                        In
            FIRST APPEAL NO. 3976 of 2018
                       With
MISC. CIVIL APPLICATION (FOR RECALL) NO. 1 of 2021
    In R/MISC. CIVIL APPLICATION NO. 19 of 2021


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           C/MCA/43/2021                                 IA ORDER



                                  In
                    FIRST APPEAL NO. 3978 of 2018
                                 With
         MISC. CIVIL APPLICATION (FOR RECALL) NO. 1 of 2021
             In R/MISC. CIVIL APPLICATION NO. 168 of 2021
                                  In
                    FIRST APPEAL NO. 4816 of 2018
==========================================================

RITESH JAYKANT TRIVEDI Versus SHAMBHU BHAGWANBHAI PANCHANI ========================================================== Appearance:

MS ARCHANA U AMIN for the PETITIONER(s) No. ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP for the RESPONDENT(s) No. MR KUNAN B NAIK for the RESPONDENT(s) No. ==========================================================

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

Date : 26/03/2021

IA ORDER (PER : HONOURABLE MS. JUSTICE SONIA GOKANI)

Because of paucity of time it is not possible for this Court to dictate the judgment today as the hearing had been completed Yesterday evening. The matters are now to be posted for pronouncement on 30th March, 2021.

Today learned advocate Ms. Archana U. Amin states that she has received the list of events from learned Senior Advocate Mr. Bharat Naik assisted by learned advocate Mr. Kunan B. Naik for the respondents. She needs to make certain corrections in the list of events for which she requires time. Let this be done by 30th March, 2021, and the pronouncement shall be made on 30th March, 2021, at 2:30 p.m. In the meantime, the learned Principal Senior Civil Judge,

C/MCA/43/2021 IA ORDER

Amreli, shall wait for outcome of the order of this Court.

(SONIA GOKANI, J)

(GITA GOPI,J) A.M.A. SAIYED