Shantiben Punjabhai Makwana vs Kishor Tribhuvanbhai Jolpara
2021 Latest Caselaw 15648 Guj

     C/MCA/630/2021                              ORDER DATED: 04/10/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/MISC. CIVIL APPLICATION NO. 630 of 2021

                                     In

            R/SPECIAL CIVIL APPLICATION NO. 18705 of 2018

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                      SHANTIBEN PUNJABHAI MAKWANA

                                  Versus

                      KISHOR TRIBHUVANBHAI JOLPARA

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Appearance:
MR VIMAL A PUROHIT(5049) for the Applicant(s) No. 1
for the Opponent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE A.J.DESAI
       and
       HONOURABLE MR. JUSTICE NIRZAR S. DESAI

                             Date : 04/10/2021

                            ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.J.DESAI)

Notice returnable on 22.11.2021.

It appears that the directions issued by this Court vide oral judgment dated 24.02.2020 rendered in Special Civil Application No.18705 of 2018 are allegedly not complied with on the ground that the same has been challenged by way of filing the Letters Patent Appeal. The status of the said Letters Patent Appeal suggests that the said appeal is not yet circulated by the State Authorities. Hence, the respondents are hereby directed either to

C/MCA/630/2021 ORDER DATED: 04/10/2021

comply with the said order or make request for stay of the impugned decision in the Letters Patent Appeal.

(A.J.DESAI, J)

(NIRZAR S. DESAI,J) MISHRA AMIT V.