Tuesday, 02, Jun, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Rajshi Kara Godhaniya vs Bhimabhai Harbhambhai Godhaniya
2023 Latest Caselaw 8506 Guj

Citation : 2023 Latest Caselaw 8506 Guj
Judgement Date : 7 December, 2023

Gujarat High Court

Rajshi Kara Godhaniya vs Bhimabhai Harbhambhai Godhaniya on 7 December, 2023

                                                                                NEUTRAL CITATION




     C/SCA/18546/2023                             ORDER DATED: 07/12/2023

                                                                                 undefined




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 18546 of 2023

================================================================
                         RAJSHI KARA GODHANIYA
                                  Versus
                    BHIMABHAI HARBHAMBHAI GODHANIYA
================================================================
Appearance:
MR AR PATEL(5838) for the Petitioner(s) No. 1,2
for the Respondent(s) No. 1,2
================================================================

 CORAM:HONOURABLE MR. JUSTICE DEVAN M. DESAI

                              Date : 07/12/2023

                               ORAL ORDER

1. Heard learned advocate Mr. A. R. Patel for the petitioners. Request is made that hearing of the stay application may be completed as early as possible, as the impugned judgment and decree is against petitioners.

2. Having considered the request made by the learned advocate for the petitioners, the learned Additional District and Sessions Judge, Porbandar may try to decide the stay application on merits, which has been filed by the present petitioners in Civil Appeal No.10/2023, as early as possible.

3. In view of the above observations and directions, this application is disposed of.

NEUTRAL CITATION

C/SCA/18546/2023 ORDER DATED: 07/12/2023

undefined

4. It is clarified that this Court has not gone into the merits of the case and the learned concerned Court below shall decide the stay application on its own merits, in accordance with law.

Direct Service is permitted.

(D. M. DESAI,J) Vikramsinh Amarsinh

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter