Solanki Amirbhai Abhesang vs Haji Valibhai Abhrabhai Dhorajvi
2021 Latest Caselaw 16445 Guj

       C/FA/138/2013                               IA ORDER DATED: 20/10/2021




               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


                         CIVIL APPLICATION NO. 1 of 2013
                        In F/FIRST APPEAL NO. 138 of 2013
                                      With
                         CIVIL APPLICATION NO. 3 of 2013
                        In F/FIRST APPEAL NO. 138 of 2013
==========================================================

SOLANKI AMIRBHAI ABHESANG Versus HAJI VALIBHAI ABHRABHAI DHORAJVI ========================================================== Appearance:

MR MTM HAKIM for the PETITIONER(s) No. for the RESPONDENT(s) No. RULE SERVED for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE NIRZAR S. DESAI

Date : 20/10/2021 COMMON ORDER

Learned advocate Mr. V.A. Mansuri, for learned advocate Mr.

MTM Hakim, learned advocate Mr. M.I. Merchant and learned advocate

Mr. Manish S. Shah, jointly submits that Mr. Merchant has also preferred

a First Appeal arising out of the very same judgment and therefore, both

the first appeals being First Appeal No.138 of 2013 and First Appeal

No.650 of 2013 are required to be tagged together and heard together.

Registry is directed to list the First Appeal No.138 of 2013 and First

Appeal No.650 of 2013 along with all the Civil Applications with this

Civil Application on 27.10.2021.

(NIRZAR S. DESAI,J) Raj S. Dhobi