CHANDRASINH KHUMANSINH BAKROLA v. IBRAHIM SULEMAN NAROT

C/CA/868/2022 ORDER DATED: 06/07/2023

IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

R/CIVIL APPLICATION NO. 868 of 2022 In F/LETTERS PATENT APPEAL NO. 12662 of 2022

With F/LETTERS PATENT APPEAL NO. 12662 of 2022

In SPECIAL CIVIL APPLICATION NO. 23711 of 2006 ==========================================================

CHANDRASINH KHUMANSINH BAKROLA Versus

IBRAHIM SULEMAN NAROT ========================================================== Appearance: MR DIPEN DESAI(2481) for the Applicant(s) No. 1,2 for the Respondent(s) No. 1,3 DECEASED LITIGANT for the Respondent(s) No. 1.7 MR MEET D KAKADIA(11896) for the Respondent(s) No. 1.7.2 MR SP MAJMUDAR(3456) for the Respondent(s) No. 1.7.2 NOTICE SERVED for the Respondent(s) No. 1.7.1,4,5,6 SERVED BY RPAD (N) for the Respondent(s) No. 1.1,1.2, 1.3,1.4,1.5,1.6,2,3.1,3.2,3.3,3.4,3.5,3.6,3.7,3.8,3.9,7,8 ==========================================================

CORAM:HONOURABLE THE ACTING CHIEF JUSTICE MR. JUSTICE A.J.DESAI and HONOURABLE MR. JUSTICE BIREN VAISHNAV

Date : 06/07/2023 ORAL ORDER

(PER : HONOURABLE THE ACTING CHIEF JUSTICE MR. JUSTICE A.J.DESAI)

ORDER IN CIVIL APPLICATION NO.868 OF 2022 :

Having heard the learned advocates appearing for the

parties and considering the averments made in the

application, the present application is allowed by

condoning the delay of 20 days that has occurred in

preferring F/Letters Patent Appeal No.12662 of 2022.

ORDER IN F/LETTERS PATENT APPEAL NO.12662 OF 2022 :

The appeal be listed for hearing on 18.07.2023.

(A.J.DESAI, ACJ)

(BIREN VAISHNAV, J) GAURAV J THAKER

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