Gujarat High Court
Principal vs Mansukhbhai Arjanbhai Rachhadiya & 2 on 4 September, 2017
Author: M.R. Shah
Bench: M.R. Shah, B.N. Karia
C/LPA/1202/2012 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS PATENT APPEAL NO. 1202 of 2012
In SPECIAL CIVIL APPLICATION NO. 3875 of 2012
With
LETTERS PATENT APPEAL NO. 135 of 2013
In
SPECIAL CIVIL APPLICATION NO. 3884 of 2012
With
LETTERS PATENT APPEAL NO. 650 of 2013
In
SPECIAL CIVIL APPLICATION NO. 3872 of 2012
With
SPECIAL CIVIL APPLICATION NO. 18768 of 2015
TO
SPECIAL CIVIL APPLICATION NO. 18772 of 2015
With
SPECIAL CIVIL APPLICATION NO. 19226 of 2016
With
LETTERS PATENT APPEAL NO. 382 of 2017
In
SPECIAL CIVIL APPLICATION NO. 11269 of 2014
With
LETTERS PATENT APPEAL NO. 391 of 2017
In
SPECIAL CIVIL APPLICATION NO. 10525 of 2013
With
LETTERS PATENT APPEAL NO. 392 of 2017
In
SPECIAL CIVIL APPLICATION NO. 9709 of 2014
TO
LETTERS PATENT APPEAL NO. 396 of 2017
In
SPECIAL CIVIL APPLICATION NO. 9711 of 2014
With
LETTERS PATENT APPEAL NO. 570 of 2017
In
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C/LPA/1202/2012 ORDER
SPECIAL CIVIL APPLICATION NO. 6720 of 2014
With
LETTERS PATENT APPEAL NO. 571 of 2017
In
SPECIAL CIVIL APPLICATION NO. 9712 of 2014
With
LETTERS PATENT APPEAL NO. 572 of 2017
In
SPECIAL CIVIL APPLICATION NO. 9713 of 2014
With
LETTERS PATENT APPEAL NO. 573 of 2017
In
SPECIAL CIVIL APPLICATION NO. 9714 of 2014
With
LETTERS PATENT APPEAL NO. 574 of 2017
In
SPECIAL CIVIL APPLICATION NO. 6668 of 2014
TO
LETTERS PATENT APPEAL NO. 624 of 2017
In
SPECIAL CIVIL APPLICATION NO. 6718 of 2014
With
LETTERS PATENT APPEAL NO. 643 of 2017
In
SPECIAL CIVIL APPLICATION NO. 2902 of 2013
With
LETTERS PATENT APPEAL NO. 644 of 2017
In
SPECIAL CIVIL APPLICATION NO. 2731 of 2013
With
LETTERS PATENT APPEAL NO. 660 of 2017
In
SPECIAL CIVIL APPLICATION NO. 10526 of 2013
TO
LETTERS PATENT APPEAL NO. 682 of 2017
In
SPECIAL CIVIL APPLICATION NO. 10548 of 2013
With
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C/LPA/1202/2012 ORDER
LETTERS PATENT APPEAL NO. 1413 of 2015
In
SPECIAL CIVIL APPLICATION NO. 14821 of 2014
TO
LETTERS PATENT APPEAL NO. 1416 of 2015
In
SPECIAL CIVIL APPLICATION NO. 14824 of 2014
==========================================================
PRINCIPAL....Appellant(s)
Versus
MANSUKHBHAI ARJANBHAI RACHHADIYA & 2....Respondent(s)
==========================================================
Appearance:
(MR SURESH M SHAH), ADVOCATE for the Appellant(s)
No. 1
MR MEHUL S SHAH, SR. ADVOCATE for the Appellant(s)
No. 1 IN LPA 1202/2012, 135/2013, 650/2013
MR DG SHUKLA, ADVOCATE for the Appellant(s) No.1 IN
SCA 18768/2015 TO 18772/2015 WITH SCA
19226/2016, LPA 1413/2015 TO 1416/2015
MRS YOGINI PARIKH, ADVOCATE for the Appellant(s)
No.1 IN LPA 382/2017, LPA 391/2017, LPA 392/2017 TO
396/2017, LPA 570/2017, LPA 571/2017, LPA 572/2017,
LPA 573/2017, LPA 574/2017, LPA 624/2017, LPA 660
TO 682/2017
MR. VARUN K PATEL, ADVOCATE for the Appellant(s)
No.1 IN LPA 643/2017, LPA 644/2017
MR HRIDAY BUCH, ADVOCATE for the Respondent(s)
No. 1 IN LPA 1202/2012, LPA 135/2013 AND LPA
650/2013
MR AKSHAY A VAKIL, ADVOCATE for the Respondent(s)
No. 1 IN SCA 18768/2015 TO 18772/2015
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C/LPA/1202/2012 ORDER
MS MAMTA R VYAS, ADVOCATE for the Respondent(s)
No. 1 IN SCA 19226/2016
MR PRABHAKAR UPADHYAY, ADVOCATE for the
Respondent(s) No. 1 IN LPA 391/2017, LPA 392/2017,
LPA 574/2017
MS. NANDINI JOSHI AND MS TEJAL A VASHI, ADVOCATE
for the Respondent(s) No. 1 IN LPA 643/2017, LPA
644/2017
MR RAJESH MANKAND, ADVOCATE for the
Respondent(s) No. 1 IN LPA 1413/2015 TO 1416/2015.
MR HARDIK VORA, AGP for the Respondent(s) No. 2 - 3
IN LPA 1202/2012, LPA 135/2013, LPA 650/2013, SCA
18768/2015 TO SCA 18771/2015, LPA 382/2017, LPA
391/2017, LPA 392/2017, LPA 571/2017, LPA 572/2017,
LPA 643/2017, LPA 644/2017
MR DHAVAN JAYSWAL AGP for the Respondent(s) No. 2
- 3 IN SCA 18772/2015, SCA 19226/2016, LPA
396/2017, LPA 570/2017, LPA 573/2017, LPA 574/2017,
LPA 624/2017, LPA 660/2017, LPA 682/2017, LPA
1413/2015 TO LPA 1418/2015
==========================================================
CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE B.N. KARIA
Date : 04/09/2017
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) Arguments concluded. For orders.
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