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
Versus
NAVINCHANDRA G. PATEL
==========================================================
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
Page 1 of 1
Downloaded on : Sat Apr 08 05:44:07 IST 2023