LAWS(GJH)-2018-1-99

MAHENDRAKUMAR KESHAVLAL BAROT Vs. PATEL BANSILAL MANEKLAL

Decided On January 12, 2018
Mahendrakumar Keshavlal Barot Appellant
V/S
Patel Bansilal Maneklal Respondents

JUDGEMENT

(1.) This Court had, on 06.12.2017, passed the following order.

(2.) In continuation of the above order, on 15.12.2017, after quoting the above order, the following order was passed by this Court.

(3.) Thereafter, on 22.12.2017, it was so stated on behalf of the petitioner that, the possession of the suit property shall be handed over to the decree holder not later than 31.01.2018.