LAWS(GJH)-2023-7-434

UMESHBHAI KESHAVLAL MALANI Vs. PRADYUMANSINH BHUPATSINH JADEJA

Decided On July 04, 2023
Umeshbhai Keshavlal Malani Appellant
V/S
Pradyumansinh Bhupatsinh Jadeja Respondents

JUDGEMENT

(1.) Heard Mr Mihir H. Joshi, learned Senior Advocate with Mr Amar D. Mithani, learned advocate for the applicants, Mr Dhaval C. Dave, learned Senior Advocate with Mr Vimal M. Patel, learned advocate for respondent nos.1, 6 to 8, 8.1, 8.2 and 8.3 and Mr Saurabh G. Amin, learned advocate for respondent nos.3 to 5 and 9 to 18 in Civil Revision Application no.27 of 2021. Respondent nos.19 to 21, though served, nobody has entered appearance.

(2.) Heard Mr Mehul S. Shah, learned Senior Advocate with Mr Jenil M. Shah, learned advocate for the applicants and Mr Dhaval C. Dave, learned Senior Advocate with Mr Vimal M. Patel, learned advocate for respondent nos.1 to 3, 4.1, 4.2 and 4.3 and Mr Saurabh G. Amin, learned advocate for respondent nos.7 to 13 and 15 to 20 in Civil Revision Application no.26 of 2021. Respondent nos.5 and 6, though served, nobody has entered appearance.

(3.) Mr Mehul S. Shah, learned Senior Advocate for the applicants submitted that respondent no.14 had passed away during the pendency of the proceedings before the District Court, Rajkot and was directed to be deleted in Regular Civil Appeal no.33 of 2016. It is urged that respondent no.14, may be deleted from the array of the respondents.