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Soni Sonalben Prakashbhai vs Farhan Tasaddukhusain ...
2023 Latest Caselaw 6203 Guj

Citation : 2023 Latest Caselaw 6203 Guj
Judgement Date : 23 August, 2023

Gujarat High Court
Soni Sonalben Prakashbhai vs Farhan Tasaddukhusain ... on 23 August, 2023
Bench: Aniruddha P. Mayee
                                                                                NEUTRAL CITATION




      C/LPA/902/2023                             ORDER DATED: 23/08/2023

                                                                                 undefined




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/LETTERS PATENT APPEAL NO. 902 of 2023
           In R/SPECIAL CIVIL APPLICATION NO. 13041 of 2019
                                 With
              CIVIL APPLICATION (FOR STAY) NO. 1 of 2023
              In R/LETTERS PATENT APPEAL NO. 902 of 2023
==========================================================
                      SONI SONALBEN PRAKASHBHAI
                                Versus
                  FARHAN TASADDUKHUSAIN BARODAWALA
==========================================================
Appearance:
MR NILESH A PANDYA(549) for the Appellant(s) No. 1,10,2,3,4,5,6,7,8,9
for the Respondent(s) No. 1,2,6
MR UTKARSH SHARMA AGP for the Respondent(s) No. 5
MR MOHMEDSAIF HAKIM(5394) for the Respondent(s) No. 3,4
==========================================================
  CORAM:HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE
        SUNITA AGARWAL
        and
        HONOURABLE MR. JUSTICE ANIRUDDHA P. MAYEE
                    Date : 23/08/2023
                     ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE SUNITA AGARWAL) In view of the detailed order passed in the connected Letters Patent Appeal No.1042 of 2023 taking note of the findings returned by the learned Single Judge in the judgment and order dated 09.02.2023 of rejection of Misc. Civil Application No.1 of 2022 filed in the review application by the appellants of Letters Patent Appeal No.1042 of 2023, we do not find any merit in the instant appeal. The same is dismissed, accordingly. The costs imposed by the learned Single Judge is hereby affirmed.

The Civil Application for stay stands disposed of, accordingly.

(SUNITA AGARWAL, CJ )

(ANIRUDDHA P. MAYEE, J.) cmk

 
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