SHANTUBHAI RAJSANGBHAI LOH Vs. BHIKHABHAI KALUBHAI PATEL

JUDGEMENT

(1.) THE matter is notified on note for speaking to minutes related to order dated 12/07/2013, passed in above -referred Special Civil Application No. 11098 of 2013.

(2.) HEARD the learned advocate for the petitioner. The learned advocate for the petitioner submitted that in the aforesaid order dated 12/07/2013, due to inadvertence, the judgments relied by the learned advocate for the petitioner has remained unincorporated, so also the submission as regards the execution of sale deed. In view of the above, following be incorporated in the aforesaid order dated 12/07/2013.

(3.) SPEAKING to minutes is accordingly allowed and the order dated 12/07/2013, passed by this Court is modified to the aforesaid extent.