Gujarat High Court
Apar Industries Ltd. vs Natwarsinh Naharsinh Sindha on 28 February, 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
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APAR INDUSTRIES LTD.
Versus
NATWARSINH NAHARSINH SINDHA & 1 others
=============================================
Appearance:
MR DG CHAUHAN(218) for the Appellant
MR.VARUN K.PATEL(3802) for the Respondent No. 2
MS VIDHI J BHATT(6155) for the Respondent No. 1
=============================================
CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 28/02/2019
COMMON ORAL ORDER
(PER : HONOURABLE MR.JUSTICE S.R.BRAHMBHATT) Page 4 of 5 C/LPA/1273/2003 ORDER Learned counsel for the appellant submitted that he is conscious that time and again he had to seek time and today also he is with great reluctance seeks time, as he is quite conscious that matters are that of year 2003 and ordinarily the Court could not adjourn the matter.
The counsel further submitted that let there be a last opportunity and on the next date of hearing, if possible on 08.03.2019 or else 05.03.2019 the Court may proceeded with the matters.
We appreciate counsel's anxiety to conduct the matters as that is of the year 2003 and we however, are equally reluctant in adjourning the matters. Therefore, we are constrained to observe that on account of any default, the matters would not be adjourned and would be proceeded with. S.O. to 05.03.2019.
(S.R.BRAHMBHATT, J.) (A.G.URAIZEE, J.) Pankaj Page 5 of 5