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Gujarat High Court

Neeraj Kumarpal Shah vs C2R Projects Llp & 3 on 27 November, 2017

Author: R.Subhash Reddy

Bench: R.Subhash Reddy, Vipul M. Pancholi

                  C/LPA/1855/2017                                             ORDER




                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      LETTERS PATENT APPEAL NO. 1855 of 2017

                  In SPECIAL CIVIL APPLICATION NO. 10393 of 2017
                                           With
                           CIVIL APPLICATION NO. 13939 of 2017
                                             In
                       LETTERS PATENT APPEAL NO. 1855 of 2017
                                           With
                       LETTERS PATENT APPEAL NO. 1857 of 2017
                                             In
                     SPECIAL CIVIL APPLICATION NO. 10393 of 2017
                                           With
                           CIVIL APPLICATION NO. 13962 of 2017
                                             In
                       LETTERS PATENT APPEAL NO. 1857 of 2017
         ==========================================================
                          NEERAJ KUMARPAL SHAH,....Appellant(s)
                                        Versus
                          C2R PROJECTS LLP & 3....Respondent(s)
         ==========================================================
         Appearance:
         LETTERS PATENT APPEAL NO. 1855 OF 2017:
         MR SN SOPARKAR, SENIOR ADVOCATE with MS ARCHANA R ACHARYA
         and MR PARTHIV B SHAH, ADVOCATES for Appellant
         MR KAMAL B TRIVEDI, SENIOR ADVOCATE with MR PARTH
         CONTRACTOR, CAVEATOR for Respondent No. 1
         MR KARTIK YADAV, ADVOCATE with MR PARTH CONTRACTOR,
         ADVOCATE for Respondent No.2
         MR SIDDHARTH DAVE WITH MR DE VANG VYAS, LEARNED ASSISTANT
         SOLICITOR GENERAL for Respondent No.3
         LETTERS PATENT APPEAL NO. 1857 OF 2017:
         MR JAL UNWALA with MS TEJAL A VASHI, ADVOCATE for Appellant
         MR KAMAL B TRIVEDI, SENIOR ADVOCATE with MR PARTH
         CONTRACTOR, CAVEATOR for Respondent No. 1
         MR KARTIK YADAV, ADVOCATE with MR PARTH CONTRACTOR,
         ADVOCATE for Respondent No.2


                                         Page 1 of 2

HC-NIC                                Page 1 of 2      Created On Fri Dec 08 02:14:24 IST 2017
                       C/LPA/1855/2017                                             ORDER



         MR SIDDHARTH DAVE WITH MR DE VANG VYAS, LEARNED ASSISTANT
         SOLICITOR GENERAL for Respondent No.3
         ==========================================================

           CORAM: HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH
                  REDDY
                  and
                  HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI

                                        Date : 27/11/2017
                                         ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY) Heard Mr.S.N. Soparkar, learned Senior Advocate assisted by Ms Archana Acharya and Mr. Parthiv B. Shah, advocates for the appellant in Letters Patent Appeal No. 1855 of 2017; Mr. Jal S. Unwala, learned counsel assisted by Ms Tejal Vashi, learned advocate for the appellant in Letters Patent Appeal No. 1857 of 2017; Mr. Kamal B. Trivedi, learned Senior Advocate assisted by Mr. Parth Contractor, learned advocate for Respondent No.1; Mr. Kartik Yadav, learned counsel assisted by Mr. Parth Contractor, learned advocate for Respondent No.2 and Mr. Devang Vyas, learned Assistant Solicitor General with Mr. Siddharth Dave for Respondent No.3 in both the Letters Patent Appeals.

C.A.V. (R. SUBHASH REDDY, CJ) (VIPUL M. PANCHOLI, J.) pirzada Page 2 of 2 HC-NIC Page 2 of 2 Created On Fri Dec 08 02:14:24 IST 2017