Jayantibhai Mafatlal Patel C/O ... vs Gujarat Real Estate Appellate ...
2023 Latest Caselaw 7619 Guj

                                                                                      NEUTRAL CITATION




     C/SCA/16249/2021                                   ORDER DATED: 13/10/2023

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             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 16249 of 2021
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             JAYANTIBHAI MAFATLAL PATEL C/O RAVI J. PATEL
                               Versus
               GUJARAT REAL ESTATE APPELLATE TRIBUNAL
=============================================
Appearance:
ADVOCATE NOTICE SERVED for the Petitioner(s) No. 1
for the Respondent(s) No. 3
MS JYOTI BHATT, AGP for the Respondent(s) No.4
MR MANISH R RAVAL(1250) for the Respondent(s) No. 3
MS. HIRAL U MEHTA(7003) for the Respondent(s) No. 3
NOTICE SERVED BY DS for the Respondent(s) No. 1, 2
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 CORAM:HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                                Date : 13/10/2023
                                  ORAL ORDER

1. By way of present petition, the petitioner herein has

prayed for the following reliefs:

       "A.     To allow this petition;

       B.      To issue a writ of mandamus or any other appropriate writ, order or

direction directing the Respondent No.1 to expeditiously complete the hearing and deliver the judgment in the appeal No.37 of 2020.

C. Pending admission, final hearing and disposal of this petition, to stay the execution of order dated 06.02.2020 passed by Respondent No.2 at Annexure - B.

D. To pass such other and further order/s as deemed fit, just and proper by this Hon'ble Court."

2. Advocate Notice though served, none appeared for the

petitioner. The matter has been adjourned from time to time

for the petitioner to be represented by the learned advocate.

Today, also when the matter was called out, none appeared to

NEUTRAL CITATION

C/SCA/16249/2021 ORDER DATED: 13/10/2023

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represent the petitioner.

3. Mr. Manish R. Raval, learned advocate appearing for the

respondent No.3, submitted that the prayers, as prayed for by

the petitioner wherein, the petitioner has prayed for a direction

qua the respondent No.1 to expeditiously complete the hearing

and deliver the judgment in the Appeal No.37 of 2020 before

the RERA Tribunal, stand satisfied. Mr. Raval, learned

advocate, has tendered a copy of the Notice dated 20.09.2023

wherein, it is stated that the said appeal is fixed for hearing on

26.09.2023. The copy of said Notice dated 20.09.2023 is taken

on record.

4. Considering the aforesaid Notice dated 20.09.2023

placed on record by Mr. Manish R. Raval, learned advocate

appearing for the respondent No.3, the present petition stands

disposed of considering the fact that the prayers as prayed for

by the petitioner herein stand satisfied and the Tribunal is

available.

5. Notice stands discharged. Interim relief, if any, stands

vacated.

(VAIBHAVI D. NANAVATI,J)

NEHA