CHIEF OFFICER, DEHGAM NAGARPALIKA v. NAVINCHANDRA G. PATEL

C/SCA/12074/2022 ORDER DATED: 06/07/2022

IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

R/SPECIAL CIVIL APPLICATION NO. 12074 of 2022

========================================================== CHIEF OFFICER, DEHGAM NAGARPALIKA

========================================================== Appearance: MR KARMANYASINGH V RORE(10920) for the Petitioner(s) No. 1,2 for the Respondent(s) No. 1 ==========================================================

CORAM:HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

Date : 06/07/2022

ORAL ORDER

This petition prays for stay of warrant of possession issued

pursuant to a judgment and decree passed by the trial Court.

However, Mr.Karmanyasingh V. Rore, learned advocate for the

petitioners submitted that they have already preferred the

appeal against the judgment and decree and therefore, if at all,

any relief is to be prayed for seeking stay of warrant of

possession would be available to the petitioners before the

appellate Court.

In view thereof, this petition, which is filed straightway

here, praying for setting aside the order of warrant of possession

cannot be entertained. Hence, it is rejected.

(UMESH A. TRIVEDI, J) ASHISH M. GADHIYA

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