Citation : 2022 Latest Caselaw 4286 Guj
Judgement Date : 20 April, 2022
C/CA/2177/2019 ORDER DATED: 20/04/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CIVIL APPLICATION NO.2177 of 2019
In
F/FIRST APPEAL NO.8060 of 2019
=========================================
RATANBEN WD/O RAVJIBHAI MOTIBHAI PATEL DIED THROUGH LHR
Versus
HEMALBHAI MANUBHAI PATEL
=========================================
Appearance :
MR KV SHELAT for the Applicants.
for the Respondent No.5.
MR GAURANG K PATEL for the Respondent Nos.3,4
MR VIMAL A PUROHIT for the Respondent No.1.
MR VINOD M GAMARA for the Respondent No. 2
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CORAM:HONOURABLE MR. JUSTICE A.J.DESAI
and
HONOURABLE MR. JUSTICE ANIRUDDHA P.
MAYEE
Date : 20/04/2022
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE A. J. DESAI)
1. By way of the present application, the applicants have prayed to grant leave to appeal against the judgment and decree dated 4.1.2019 passed by learned 3rd Additional Senior Civil Judge, Gandhinagar in Special Civil Suit No.122 of 2010.
2. We have heard learned advocates appearing for the respective parties and considered the contents of the present application. We are of the opinion that the present application requires consideration and hence, the same is allowed.
(A. J. DESAI, J)
(ANIRUDDHA P. MAYEE, J.) SAVARIYA
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