HARSHADBHAI MOTIBHAI AZAD v. SARIKABEN CHIMANBHAI PATEL

C/SCA/12212/2023 ORDER DATED: 18/08/2023

IN THE HIGH COURT OF GUJARAT AT AHMEDABAD R/SPECIAL CIVIL APPLICATION NO. 12212 of 2023

========================================================== HARSHADBHAI MOTIBHAI AZAD

========================================================== Appearance: MR PH BUCH(1018) for the Petitioner(s) No. 1 for the Respondent(s) No. 2,3,4 MS DISHA K KHILOSIA(10650) for the Respondent(s) No. 1 ========================================================== CORAM:HONOURABLE MR. JUSTICE ILESH J. VORA

Date : 18/08/2023 ORAL ORDER

1. Heard learned advocates for the respective parties.

2. Learned advocate for the respondents raise preliminary

objection of maintainability of the petition stating that the

revision would lie against the impugned judgment.

3. Learned advocate for the petitioner seeks permission to

convert this petition into revision.

4. Permission, as sought for, is hereby granted. The petitioner

is directed to submit fresh copy of the petition before the

Registry, within a period of one week from the date of receipt of

this order. Registry shall do the needful in the matter.

(ILESH J. VORA,J) Rakesh

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