Narmada Project Canal Division No. 8, ... vs Gemarbhai Dalabhai Desai
2025 Latest Caselaw 5494 Guj

Gujarat High Court

Narmada Project Canal Division No. 8, ... vs Gemarbhai Dalabhai Desai on 4 April, 2025

Author: A.S. Supehia

Bench: A.S. Supehia

                                                                                                                         NEUTRAL CITATION




                              C/CA/1978/2025                                              ORDER DATED: 04/04/2025

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                           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                        R/CIVIL APPLICATION (FOR LEAVE TO APPEAL) NO. 1978
                                              of 2025
                             In R/LETTERS PATENT APPEAL NO. 545 of 2025
                       =============================================
                               NARMADA PROJECT CANAL DIVISION NO. 8, DHOLKA
                                                 Versus
                                    GEMARBHAI DALABHAI DESAI & ORS.
                       =============================================
                       Appearance:
                       MR RUTVIJ S OZA(5594) for the Applicant(s) No. 1
                       MS. NIRALI SARDA AGP for the Respondent(s) No. 12,13,14,15,16
                       SWAPNESHWAR GOUTAM(9051) for the Respondent(s) No.
                       1,10,11,2,3,4,5,6,7,8,9
                       =============================================
                        CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
                               and
                               HONOURABLE MS. JUSTICE NISHA M. THAKORE
                                        Date : 04/04/2025
                                          ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA)

1. The present application is filed seeking permission to grant leave to file appeal against the judgment and order dated 02.09.2023 passed in Special Civil Application No.10396 of 2023.

2. With consent of the learned advocates for the respective parties as well as considering the averments made in the application, present application is allowed.

3. Registry to give pakka number to the captioned appeal and list the same today itself.

(A. S. SUPEHIA, J)

(NISHA M. THAKORE,J) RATHOD KAUSHIKSINH/21