Nayi Chimanlal Ambaram Since Decd ... vs Special Land Acquisition Officer
2021 Latest Caselaw 15330 Guj

     C/FA/2036/2021                               IA ORDER DATED: 29/09/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

    CIVIL APPLICATION (FOR ADDITIONAL EVIDENCE) NO. 1 of 2021
                 In R/FIRST APPEAL NO. 2036 of 2021
==========================================================

NAYI CHIMANLAL AMBARAM SINCE DECD THROUGH HEIRS Versus SPECIAL LAND ACQUISITION OFFICER ========================================================== Appearance:

MR AV PRAJAPATI for the PETITIONER(s) No. MR AKASH CHHAYA, AGP for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE S.H.VORA

Date : 29/09/2021

IA ORDER

By way of present application, the applicant seeks permission to produce additional evidence by way of judgment and order passed by this Court in First Appeal No.1350 to 1352 of 2015, which in fact, the applicant can very well cite at the time of hearing of First Appeal. Therefore, there is no reason to entertain present application. Accordingly, present Civil Application is rejected.

(S.H.VORA, J) SATISH