Gujarat High Court
Maa Ambica Marketing vs Orion Appliance Pvt Ltd & on 27 December, 2016
Author: Harsha Devani
Bench: Harsha Devani, A.S. Supehia
C/CA/11154/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR JOINING PARTY) NO. 11154 of 2016
In SPECIAL CIVIL APPLICATION NO. 18159 of 2016
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MAA AMBICA MARKETING....Applicant(s)
Versus
ORION APPLIANCE PVT LTD & 1....Respondent(s)
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Appearance:
MR JA ADESHRA, ADVOCATE for the Applicant
MR.PARTH CONTRACTOR, ADVOCATE for the Respondent No. 1
MR MAHAVIR GADHVI, ADVOCATE for the Respondent No. 2
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR.JUSTICE A.S. SUPEHIA
Date : 27/12/2016
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI)
1. By this application, the applicant seeks to be joined as party respondent No.2 in the proceedings of Special Civil Application No.18159 of 2016 on the grounds set out in the memorandum of the application.
2. Heard Mr. J. A. Adeshra, learned advocate for the applicant, Mr. Parth Contractor, learned advocate for the respondent No.1 - original petitioner and Mr. Mahavir Gadhvi, learned advocate for the respondent No.2.
Page 1 of 2HC-NIC Page 1 of 2 Created On Wed Dec 28 00:06:18 IST 2016 C/CA/11154/2016 ORDER
3. Having regard to the submissions advanced by the learned counsel for the respective parties and more particularly, the averments made in the memorandum of the application, the application is allowed. The applicant is permitted to be joined as respondent No.2 in the captioned petition. Rule is made absolute accordingly, with no order as to costs.
(HARSHA DEVANI, J.) (A. S. SUPEHIA, J.) parmar* Page 2 of 2 HC-NIC Page 2 of 2 Created On Wed Dec 28 00:06:18 IST 2016