MANOJKUMAR SHANTILAL JAIN Vs. NAVNEETKUMAR LILACHAND PATEL
LAWS(GJH)-2015-11-187
HIGH COURT OF GUJARAT
Decided on
November 30,2015
Manojkumar Shantilal Jain
Appellant
VERSUS
Navneetkumar Lilachand Patel
Respondents
Referred Judgements :-
SHREENATH VS. RAJESH [REFERRED]S AMARJIT SINGH KALRA VS. PRAMOD GUPTA [REFERRED]
RAM KUMAR GUPTA VS. HAR PRASAD [REFERRED]
BASAWARAJ VS. SPL. LAND ACQUISITION OFFICER [REFERRED]
JUDGEMENT
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(1.)Rule. Service of rule is waived by Mr. Praful Patel, Ld. Advocate for the respondent.
(2.)Heard Ld. Advocate Mr. Vivek Bhamare for the petitioner and Ld. Advocate Mr. Praful Patel for the respondent. Perused the record.
(3.)The petitioner is original plaintiff applicant, whereas respondent is original defendant opponent before the City Civil Court in Restoration Application No. 689/2014 in Regular Civil Suit No. 1614/2009. They are referred in the same capacity in this order.
(2.)Heard Ld. Advocate Mr. Vivek Bhamare for the petitioner and Ld. Advocate Mr. Praful Patel for the respondent. Perused the record.
(3.)The petitioner is original plaintiff applicant, whereas respondent is original defendant opponent before the City Civil Court in Restoration Application No. 689/2014 in Regular Civil Suit No. 1614/2009. They are referred in the same capacity in this order.
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