Rajendrakumar Govindlal Patel vs Bhagvati Spherocast Ltd
2021 Latest Caselaw 140 Guj

         C/LPA/24/2021                                   ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/LETTERS PATENT APPEAL NO. 24 of 2021
         In R/SPECIAL CIVIL APPLICATION NO. 19188 of 2019

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                 RAJENDRAKUMAR GOVINDLAL PATEL
                              Versus
                    BHAGVATI SPHEROCAST LTD.
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Appearance:
MR KEYUR A VYAS(3247) for the Appellant(s) No. 1
for the Respondent(s) No. 1,2
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 CORAM: HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM
        NATH
        and
        HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI

                           Date : 06/01/2021

                            ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH)

1 Heard Shri Keyur A. Vyas, learned counsel for the appellant.

2 The learned Single Judge after dealing with the complete facts of the case, in para 6 of the judgment and order recorded that once the petitioner had accepted the lump sum amount of Rs.1,00,000/-, any subsequent challenge could not be sustained as no pending rights are left to be adjudicated.

3 We do not find any infirmity in the order passed by the learned Single Judge. Learned counsel for the appellant has also not able to show any perversity nor has

C/LPA/24/2021 ORDER

disputed the facts as recorded by the learned Single Judge.

4 The appeal lacks merits and is accordingly dismissed.

(VIKRAM NATH, CJ)

(ASHUTOSH J. SHASTRI, J) P. SUBRAHMANYAM