Gujarat High Court
Nitinbhai Ghanshyambhai Mehta vs Daimler Financial Services (Dfs) India ... on 23 August, 2022
Bench: Aravind Kumar, Ashutosh J. Shastri
C/LPA/1149/2019 ORDER DATED: 23/08/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/LETTERS PATENT APPEAL NO. 1149 of 2019
In R/SPECIAL CIVIL APPLICATION NO. 3295 of 2019
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
In R/LETTERS PATENT APPEAL NO. 1149 of 2019
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NITINBHAI GHANSHYAMBHAI MEHTA
Versus
DAIMLER FINANCIAL SERVICES (DFS) INDIA PVT. LTD.
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Appearance:
MR BM MANGUKIYA(437) for the Appellant(s) No. 1,2
MS BELA A PRAJAPATI(1946) for the Appellant(s) No. 1,2
for the Respondent(s) No. 1
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CORAM:HONOURABLE THE CHIEF JUSTICE MR. JUSTICE
ARAVIND KUMAR
and
HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI
Date : 23/08/2022
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. JUSTICE ARAVIND KUMAR)
1. This appeal is of the year 2019. Even on the previous date of hearing, when the matter was called out namely on 25.07.2019, none appeared on behalf of appellants. Even today, there is no representation on behalf of appellants.
2. We notice that even before the learned Single Judge, Page 1 of 2 Downloaded on : Wed Aug 24 20:48:01 IST 2022 C/LPA/1149/2019 ORDER DATED: 23/08/2022 the learned counsel appearing for appellants who was also the learned counsel who represented the petitioners, had remained absent. This would only indicate that the appellants are not interested in prosecuting this Appeal.
3. Hence, present Letters Patent Appeal stands dismissed for default and non-prosecution. All pending application(s) stands consigned to records.
(ARAVIND KUMAR,CJ) (ASHUTOSH J. SHASTRI, J) AMAR SINGH Page 2 of 2 Downloaded on : Wed Aug 24 20:48:01 IST 2022