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Gujarat High Court

Skf Engineering And Lubrication India ... vs Accurate Thermal Spray Pvt. Ltd on 18 August, 2025

Author: Sunita Agarwal

Bench: Sunita Agarwal

                                                                                                        NEUTRAL CITATION




                             C/SCA/9813/2025                              ORDER DATED: 18/08/2025

                                                                                                         undefined




                          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/SPECIAL CIVIL APPLICATION NO. 9813 of 2025

                      ======================================
                       SKF ENGINEERING AND LUBRICATION INDIA PVT. LTD.
                                           Versus
                              ACCURATE THERMAL SPRAY PVT. LTD.
                      ======================================
                      Appearance:
                      MR. DEVANG NANAVATI WITH MR PA JADEJA(3726) for the Petitioner(s)
                      No. 1
                      MS KIRAN R UDASI(12127) for the Petitioner(s) No. 1 WITH MR. ALISHAN
                      NAQVEE with MS. RUPAL BHATIA
                      ADITYA C YAGNIK(8228) for the Respondent(s) No. 1
                      JAYANI B SHAH(8495) for the Respondent(s) No. 1
                      ======================================

                      CORAM: HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE
                             SUNITA AGARWAL
                             and
                             HONOURABLE MS. JUSTICE NISHA M. THAKORE

                                                      Date : 18/08/2025

                                                       ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE SUNITA AGARWAL) Perused the report of the learned Principal District Judge, Ahmedabad Rural along with the explanation of the learned Presiding Officer. In view of the explanation offered by the learned Presiding Officer, and the fact that the main matter under Section 34 has already been transferred and is being tried by another Court in light of the order dated 21 st July, 2025, no further directions are required to be issued. We accept the explanation offered by the learned Presiding Officer submitted through the learned Principal District Judge, Ahmedabd Rural.

NEUTRAL CITATION C/SCA/9813/2025 ORDER DATED: 18/08/2025 undefined It is further pointed-out by the learned Senior Counsel appearing for the petitioner that the matter under Section 34 is being proceeded with and the next date fixed in the matter is 20th August, 2025 for the purposes of the arguments of the other side and the rejoinder arguments are to be heard on 25 th August, 2025.

As the matter is being proceeded with, we disposed of the present petition with the only observation that the concerned Court shall deal with the main matter - Section 34 petition and make an endeavour to decide the same as expeditiously as possible, preferably within a period of four weeks from the date of completion of the arguments by the learned advocates for the parties, without granting any unnecessary adjournments to any of the parties. The question of consideration of execution application, which is pending before the Court concerned, would be subject to final decision of Section 34 petition.

With these observations, present petition is disposed of.

(SUNITA AGARWAL, CJ.) (NISHA M. THAKORE, J.) AMAR RATHOD...