Heirs Of Deceased Kanjibhai Bhanjibhai ... vs Heirs Of Velji Bhanabhai Parsaniya
2025 Latest Caselaw 7763 Guj

Gujarat High Court

Heirs Of Deceased Kanjibhai Bhanjibhai ... vs Heirs Of Velji Bhanabhai Parsaniya on 10 November, 2025

                                                                                                                NEUTRAL CITATION




                             C/SCA/17023/2017                                    ORDER DATED: 10/11/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                     R/SPECIAL CIVIL APPLICATION NO. 17023 of 2017

                       ==========================================================
                            HEIRS OF DECEASED KANJIBHAI BHANJIBHAI PARSANIYA & ORS.
                                                     Versus
                                   HEIRS OF VELJI BHANABHAI PARSANIYA & ORS.
                       ==========================================================
                       Appearance:
                       MR JENIL M SHAH(7840) for the Petitioner(s) No.
                       1.1.1,1.2,1.3.1,1.3.2,1.3.3,1.4,1.5,2,3,4,5.1,6,6.1,6.2,6.3.1,6.3.2,6.3.3,7
                       DECEASED LITIGANT THROUGH LEGAL HEIRS/ REPRESTENTATIVES
                       for the Respondent(s) No. 1
                       DELETED for the Respondent(s) No. 1.1
                       MR MONAL S CHAGLANI(10240) for the Respondent(s) No.
                       1.2,1.3,1.4,1.5,1.6,1.7
                       MR UDIT D MEHTA(6654) for the Respondent(s) No. 1.2,1.3,1.4,1.5,1.6,1.7
                       ==========================================================

                          CORAM:HONOURABLE MR. JUSTICE NIRAL R. MEHTA

                                                        Date : 10/11/2025

                                                           ORAL ORDER

1. Heard learned advocate Mr.Jenil Shah for the petitioners and learned advocate Mr.Chaglani for the respondents.

2. Both the learned advocates submitted before this Court that before the learned appellate court the appeal has been heard and arguments of all the parties have been concluded and the matter is kept for orders.

3. Considering the aforesaid statement made

NEUTRAL CITATION

C/SCA/17023/2017 ORDER DATED: 10/11/2025

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by both the learned advocates for the respective parties, the present petition is hereby disposed of, with the extension of interim relief granted by this Court vide order dated 18 th September, 2017 till the pronouncement of the judgment by the learned appellate court.

4. It is, however, made clear that learned appellate court shall not be influenced because of extension of interim relief. It is just an arrangement till the pronouncement of the final judgment.

5. It is also made clear that this Court has not gone into the merits of the case.

Notice stands discharged.

(NIRAL R. MEHTA,J) ANUP