JAYENDRASINH CHHATRASING VASANDIYA Vs. DASARATBHAIAMAGANBHAI DESAI
LAWS(GJH)-2021-10-1520
HIGH COURT OF GUJARAT
Decided on
October 08,2021
Jayendrasinh Chhatrasing Vasandiya
Appellant
VERSUS
Dasaratbhaiamaganbhai Desai
Respondents
Referred Judgements :-
NAND KISHORE PRASAD VS. AMARNATH PRASAD [REFERRED TO]NINGAMMA AND ANOTHER VS. CHIKKAIAH [REFERRED TO]
STATE DELHI ADMINISTRATION VS. PALI RAM [REFERRED TO]
LAXMIKANT REVCHAND BHOJWANI VS. PRATAPSING MOHANSINGH PARDESHI [REFERRED TO]
THIRUVENGADA PILLAI VS. NAVANEETHAMMAL [REFERRED TO]
JUDGEMENT
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(1.)Draft Amendment is allowed. Necessary amendment to be carried out forthwith.
(2.)Rule. Mr.Salil M. Thakore, waives service of notice of Rule for and on behalf of the the respondent.
(3.)On a request being made by learned advocates for the respective parties, this matter is heard finally today.
(2.)Rule. Mr.Salil M. Thakore, waives service of notice of Rule for and on behalf of the the respondent.
(3.)On a request being made by learned advocates for the respective parties, this matter is heard finally today.
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