Aarv Infra Partnership Firm vs Lalitbhai Mavjibhai Makwana
2021 Latest Caselaw 5008 Guj

       C/SCA/12393/2020                                ORDER




     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

     R/SPECIAL CIVIL APPLICATION NO. 12393 of 2020

=======================================
              AARV INFRA PARTNERSHIP FIRM
                           Versus
             LALITBHAI MAVJIBHAI MAKWANA
=======================================
Appearance:
MR MOHMEDSAIF HAKIM(5394) for the Petitioner(s) No. 1
MR MD CHAUHAN(1345) for the Respondent(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 2
RULE UNSERVED(68) for the Respondent(s) No. 3
=======================================

CORAM: HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                          Date : 01/04/2021

                            ORAL ORDER

The Court is convened through video conference.

On 01.03.2021, on a request made by learned advocate Mr. Hakim for the petitioner, this Court had directed the registry delete respondent Nos. 2 and 3, however, the same has yet not been done. Accordingly, the registry is again directed to delete respondent Nos. 2 and 3 from the array of respondents.

Further, learned advocate Mr. M. D. Chauhan for the respondent No. 1 did not join though the link is sent. Learned advocate Mr. MTM Hakim for the petitioner, drawing attention to the earlier orders passed, submitted that despite sufficient opportunity is given to learned advocate Mr. M. D. Chauhan, he is not remaining present.

C/SCA/12393/2020 ORDER

The matter is of 2020. In the interest of justice, to given one more opportunity to the respondent No. 1, as a last chance, stand over to 15th April 2021.

The learned advocate for the petitioner desires to supply written notes and also some citations upon which he relies. Accordingly, the registry to accept the written notes as well as the judgments/citations that may be supplied by the learned advocate for the petitioner and place on record.

[ A. C. Joshi, J. ] hiren