SONAL SAMIR SHAH Vs. RAVINDRA JAYANTILAL SHAH

JUDGEMENT

(1.) By my order dated 13th September, 2021, notice was issued to (1) Mrs.Gopi Bipin Kansara; (1A) Dhara Bipin Kansara, (2) Ramesh Vadilal Mehta (3) Ashokbhai J. Shah (4) Jagdeepbhai N. Shah, are returnable today.

(2.) By the said order, it was directed that the aforesaid 5 persons shall deposit in this Court, any original documents that are in their possession in relation to the disputes between the parties hereto. Today, Ms.Dhara Bipin Kansara (the Legal Heir of Mr. Bipin Kansara who expired on 14th October, 2020), Mr.Ashokbhai J. Shah and Mr.Jagdeepbhai N. Shah are present in Court today. Mrs.Gopi Bipin Kansara, who is the mother of Dhara Bipin Kansara, is not present in Court and she is elderly lady and she is keeping unwell.

(3.) As far as Mr.Ramesh Vadilal Mehta is concerned, a medical certificate is tendered to the Court dated 26th September, 2021 wherein it is stated that the said Mr.Ramesh Vadilal Mehta has been diagnosed with COVID-19 infection and he is currently hospitalised.