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Gujarat High Court

Apar Industries Ltd. vs Natwarsinh Naharsinh Sindha on 28 January, 2019

Author: S.R.Brahmbhatt

Bench: S.R.Brahmbhatt, A.G.Uraizee

C/LPA/1273/2003                             ORDER




IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

    R/LETTERS PATENT APPEAL NO. 1273 of 2003

  In SPECIAL CIVIL APPLICATION NO. 2284 of 2002

                      With
    R/LETTERS PATENT APPEAL NO. 1274 of 2003
                       In
    SPECIAL CIVIL APPLICATION NO. 2285 of 2002
                      With
    R/LETTERS PATENT APPEAL NO. 1275 of 2003
                       In
    SPECIAL CIVIL APPLICATION NO. 2286 of 2002
                      With
    R/LETTERS PATENT APPEAL NO. 1276 of 2003
                       In
    SPECIAL CIVIL APPLICATION NO. 2287 of 2002
                      With
    R/LETTERS PATENT APPEAL NO. 1277 of 2003
                       In
    SPECIAL CIVIL APPLICATION NO. 2288 of 2002
                      With
    R/LETTERS PATENT APPEAL NO. 1278 of 2003
                       In
    SPECIAL CIVIL APPLICATION NO. 2289 of 2002
                      With
    R/LETTERS PATENT APPEAL NO. 1279 of 2003
                       In
    SPECIAL CIVIL APPLICATION NO. 2290 of 2002
                      With
    R/LETTERS PATENT APPEAL NO. 1280 of 2003
                       In
    SPECIAL CIVIL APPLICATION NO. 2291 of 2002
                      With
    R/LETTERS PATENT APPEAL NO. 1281 of 2003
                       In
    SPECIAL CIVIL APPLICATION NO. 2292 of 2002
                      With
    R/LETTERS PATENT APPEAL NO. 1282 of 2003
                       In
    SPECIAL CIVIL APPLICATION NO. 2293 of 2002
                      With
    R/LETTERS PATENT APPEAL NO. 1283 of 2003


                     Page 1 of 5
 C/LPA/1273/2003                             ORDER



                       In
    SPECIAL CIVIL APPLICATION NO. 2294 of 2002
                      With
    R/LETTERS PATENT APPEAL NO. 1284 of 2003
                       In
    SPECIAL CIVIL APPLICATION NO. 2295 of 2002
                      With
    R/LETTERS PATENT APPEAL NO. 1285 of 2003
                       In
    SPECIAL CIVIL APPLICATION NO. 2296 of 2002
                      With
    R/LETTERS PATENT APPEAL NO. 1286 of 2003
                       In
    SPECIAL CIVIL APPLICATION NO. 2297 of 2002
                      With
    R/LETTERS PATENT APPEAL NO. 1287 of 2003
                       In
    SPECIAL CIVIL APPLICATION NO. 2298 of 2002
                      With
    R/LETTERS PATENT APPEAL NO. 1288 of 2003
                       In
    SPECIAL CIVIL APPLICATION NO. 2299 of 2002
                      With
    R/LETTERS PATENT APPEAL NO. 1289 of 2003
                       In
    SPECIAL CIVIL APPLICATION NO. 2300 of 2002
                      With
    R/LETTERS PATENT APPEAL NO. 1290 of 2003
                       In
    SPECIAL CIVIL APPLICATION NO. 2301 of 2002
                      With
    R/LETTERS PATENT APPEAL NO. 1291 of 2003
                       In
    SPECIAL CIVIL APPLICATION NO. 2302 of 2002
                      With
    R/LETTERS PATENT APPEAL NO. 1292 of 2003
                       In
    SPECIAL CIVIL APPLICATION NO. 2303 of 2002
                      With
    R/LETTERS PATENT APPEAL NO. 1293 of 2003
                       In
    SPECIAL CIVIL APPLICATION NO. 2304 of 2002
                      With
    R/LETTERS PATENT APPEAL NO. 1294 of 2003
                       In


                     Page 2 of 5
 C/LPA/1273/2003                             ORDER



    SPECIAL CIVIL APPLICATION NO. 2305 of 2002
                      With
    R/LETTERS PATENT APPEAL NO. 1295 of 2003
                       In
    SPECIAL CIVIL APPLICATION NO. 2306 of 2002
                      With
    R/LETTERS PATENT APPEAL NO. 1296 of 2003
                       In
    SPECIAL CIVIL APPLICATION NO. 2307 of 2002
                      With
    R/LETTERS PATENT APPEAL NO. 1297 of 2003
                       In
    SPECIAL CIVIL APPLICATION NO. 2308 of 2002
                      With
    R/LETTERS PATENT APPEAL NO. 1298 of 2003
                       In
    SPECIAL CIVIL APPLICATION NO. 2309 of 2002
                      With
    R/LETTERS PATENT APPEAL NO. 1299 of 2003
                       In
    SPECIAL CIVIL APPLICATION NO. 2310 of 2002
                      With
    R/LETTERS PATENT APPEAL NO. 1300 of 2003
                       In
    SPECIAL CIVIL APPLICATION NO. 2311 of 2002
                      With
    R/LETTERS PATENT APPEAL NO. 1301 of 2003
                       In
    SPECIAL CIVIL APPLICATION NO. 2312 of 2002
                      With
    R/LETTERS PATENT APPEAL NO. 1302 of 2003
                       In
    SPECIAL CIVIL APPLICATION NO. 2313 of 2002
                      With
    R/LETTERS PATENT APPEAL NO. 1303 of 2003
                       In
    SPECIAL CIVIL APPLICATION NO. 2314 of 2002
                      With
    R/LETTERS PATENT APPEAL NO. 1304 of 2003
                       In
    SPECIAL CIVIL APPLICATION NO. 2315 of 2002
                      With
    R/LETTERS PATENT APPEAL NO. 1305 of 2003
                       In
    SPECIAL CIVIL APPLICATION NO. 2316 of 2002


                     Page 3 of 5
         C/LPA/1273/2003                             ORDER



                              With
            R/LETTERS PATENT APPEAL NO. 1306 of 2003
                               In
            SPECIAL CIVIL APPLICATION NO. 2317 of 2002
                              With
            R/LETTERS PATENT APPEAL NO. 1307 of 2003
                               In
            SPECIAL CIVIL APPLICATION NO. 2318 of 2002
                              With
            R/LETTERS PATENT APPEAL NO. 1308 of 2003
                               In
            SPECIAL CIVIL APPLICATION NO. 2319 of 2002
                              With
            R/LETTERS PATENT APPEAL NO. 1309 of 2003
                               In
            SPECIAL CIVIL APPLICATION NO. 2320 of 2002
                              With
            R/LETTERS PATENT APPEAL NO. 1310 of 2003
                               In
            SPECIAL CIVIL APPLICATION NO. 2321 of 2002
                              With
            R/LETTERS PATENT APPEAL NO. 1311 of 2003
                               In
            SPECIAL CIVIL APPLICATION NO. 2322 of 2002
                              With
            R/LETTERS PATENT APPEAL NO. 1312 of 2003
                               In
            SPECIAL CIVIL APPLICATION NO. 2323 of 2002
                              With
            R/LETTERS PATENT APPEAL NO. 1313 of 2003
                               In
            SPECIAL CIVIL APPLICATION NO. 2324 of 2002
                              With
            R/LETTERS PATENT APPEAL NO. 1314 of 2003
                               In
            SPECIAL CIVIL APPLICATION NO. 2325 of 2002
                              With
            R/LETTERS PATENT APPEAL NO. 522 of 2005
                               In
            SPECIAL CIVIL APPLICATION NO. 2284 of 2002
==========================================================
                        APAR INDUSTRIES LTD.
                               Versus
                    NATWARSINH NAHARSINH SINDHA
==========================================================



                              Page 4 of 5
               C/LPA/1273/2003                              ORDER



Appearance:
MR DG CHAUHAN(218) for the PETITIONER(s) No. 1
MR.VARUN K.PATEL(3802) for the RESPONDENT(s) No. 2
MS VIDHI J BHATT(6155) for the RESPONDENT(s) No. 1
==========================================================

 CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
        and
        HONOURABLE MR.JUSTICE A.G.URAIZEE

                                Date : 28/01/2019

                          COMMON ORAL ORDER

(PER : HONOURABLE MR.JUSTICE S.R.BRAHMBHATT) Mr. D.G. Chauhan, learned advocate for the petitioner seeks time to which Ms. Vidhi Bhatt, learned advocate for the respondent No.1 has no objection. Put up on 20 th February, 2019.

(S.R.BRAHMBHATT, J) (A.G.URAIZEE, J) Z.G. SHAIKH Page 5 of 5