Saiyad Maheboob Diwanji vs Moinuddin Mohmedali Qadari
2021 Latest Caselaw 4964 Guj

        C/SCA/13387/2017                                ORDER




     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


    R/SPECIAL CIVIL APPLICATION NO. 13387 of 2017
                         With
  CIVIL APPLICATION (FOR BREACH OF ORDER) NO. 1 of
                         2019
   In R/SPECIAL CIVIL APPLICATION NO. 13387 of 2017

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                  SAIYAD MAHEBOOB DIWANJI
                           Versus
          MOINUDDIN MOHMEDALI QADARI & 2 other(s)
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Appearance:
MR.MANAN BHATT(6535) for the Petitioner(s) No. 1
MR APURVA R KAPADIA(5012) for the Respondent(s) No.
1,2.1,2.2,2.3,2.4
MR DHAVAL G NANAVATI(2578) for the Respondent(s) No. 3
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CORAM: HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                           Date : 31/03/2021

                             ORAL ORDER

The Court is convened through video conference.

Learned advocate Mr. Manan Bhatt for the petitioner requests for some accommodation as he relies upon certain judgments and desirous to produce the same. Learned advocates Mr. Aprurva Kapadia and Mr. D. G. Nanavati for the respondent No. 3 are present.

Accordingly, stand over to 8th April 2021. Interim relief, if any, granted earlier, to continue till then.

C/SCA/13387/2017 ORDER

Registry to accept the relevant judgments/citations that may be supplied by the learned advocate for the petitioner and place on record.

[ A. C. Joshi, J. ] hiren