Late Murari Samvarmal Todi vs Kamleshbhai Sankarlal Patel
2021 Latest Caselaw 13773 Guj

     C/SCA/10581/2021                               ORDER DATED: 09/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 10581 of 2021

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                     LATE MURARI SAMVARMAL TODI
                               Versus
                KAMLESHBHAI SANKARLAL PATEL & 1 other(s)
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Appearance:
MR PERCY KAVINA, SR. ADVOCATE with MR NISARG DESAI, ADVOCATE
for NANAVATI ASSOCIATES(1375) for the Petitioner(s) No. 1
ANIL H PATEL(7832) for the Respondent(s) No. 1
GOVERNMENT PLEADER(1) for the Respondent(s) No. 3
MR LAKI KARIMBHAI MEGHANI(10877) for the Respondent(s) No. 1
MR NISHITH P THAKKAR(2836) for the Respondent(s) No. 2
NOTICE SERVED BY DS(5) for the Respondent(s) No. 3,4
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 CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                             Date : 09/09/2021
                              ORAL ORDER

Learned Senior Advocate Mr. Percy Kavina with learned Advocate Mr. Nisarg Desai for M/s Nanavati Associates for the petitioner submits that they are in process of resolving the issue, more particularly to ensure that the status-quo ante is restored and whereas learned Senior Advocate submits that some more time may be granted to work out the modalities.

Having regard to the same, let the matter be listed on 08.10.2021 for dictation of judgment.

The present petition is directed to be detagged from the group of petitions being Special Civil Application No. 2425 of 2021 and allied matters.

(NIKHIL S. KARIEL,J) BDSONGARA