Bhagwanbhai Khimjibhai Patel vs State Of Gujarat
2022 Latest Caselaw 1160 Guj

        C/CA/1981/2021                               ORDER DATED: 02/02/2022



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/CIVIL APPLICATION NO. 1981 of 2021
                                     In
                      F/FIRST APPEAL NO. 17840 of 2020
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                                 BHAGWANBHAI KHIMJIBHAI PATEL
                                              Versus
                                      STATE OF GUJARAT
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Appearance:
DECEASED LITIGANT for the Applicant(s) No. 1
JENIL M SHAH(7840) for the Applicant(s) No. 1.1
 for the Respondent(s) No. 1,2,3
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE
                   Date : 02/02/2022
                    ORAL ORDER

Heard Mr. Jenil M. Shah, learned advocate for the appellants and Ms. Urmila N. Desai, learned AGP for the respondents.

Rule returnable forthwith. Ms. Urmila N. Desai, learned AGP waives service of notice of rule on behalf of the respondents.

The present application is preferred to bring legal heirs of deceased claimant, who passed away after pronouncement of the judgment and order by the Reference Court.

It appears from the averments made in the application that the present applicants are heirs of the deceased - claimant.

Having heard the learned advocates for the respective parties and having considered the averments made in the application, the present application is allowed in terms of para -5(a). Rule is made absolute.

(A.G.URAIZEE, J) Manoj