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
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CHANDRASINH KHUMANSINH BAKROLA
Versus
IBRAHIM SULEMAN NAROT
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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
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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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