Mohalla Tech Priavte Limited vs Lagdhir Jugaldip Bharatkumar
2021 Latest Caselaw 5956 Guj

      C/AO/48/2021                               ORDER DATED: 14/06/2021



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/APPEAL FROM ORDER NO. 48 of 2021
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                MOHALLA TECH PRIAVTE LIMITED
                           Versus
               LAGDHIR JUGALDIP BHARATKUMAR
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Appearance:
MR SACHIN D VASAVADA(3342) for the Appellant(s) No. 1
MR SAMRAT N MEHTA(3949) for the Appellant(s) No. 1
MR. VISHAL P THAKKER(7079) for the Respondent(s) No. 1
MS RUSHVI N SHAH(5881) for the Respondent(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE BHARGAV D. KARIA

                            Date : 14/06/2021

                             ORAL ORDER

1. Office has placed a submission, along with the letter dated

04.06.2021, received from the Principal Judge, City Civil & Sessions

Court, Ahmedabad, whereby, he has forwarded the letter of the

concerned learned Judge, City Civil & Sessions Court, Ahmedabad,

who was directed to hear the injunction application (Notice of Motion) in

Civil Suit No. 538 of 2021, on merits and to decide the same by

07.06.2021, vide order dated 24.05.2021, passed by this Court.

2. It is averred in the aforesaid letter that the parties have submitted

written-submissions and affidavit-in-rejoinder, along with about 80

judgments, which are relied on by both the sides, and therefore, time is

required to be extended for deciding the application for injunction

(Notice of Motion) in in Civil Suit No. 538 of 2021. A request, hence, is

C/AO/48/2021 ORDER DATED: 14/06/2021

made to grant extension of time by 45 days to decide the application for

injunction (Notice of Motion) in in Civil Suit No. 538 of 2021.

3. Heard learned Advocate, Mr. Vasavada, for the applicant and

learned Advocate Ms. Shah for the respondent. According to them, the

submissions and the arguments shall be over by today, i.e. 14.06.2021.

4. Under the circumstances, the time to decide the application for

injunction (Notice of Motion) in in Civil Suit No. 538 of 2021 is extended

up to 28TH JUNE, 2021, so as to enable the learned Judge to consider

the submissions of both the sides and to pass appropriate orders, in

accordance with law.

5. Office note stands DISPOSED OF, accordingly.

(BHARGAV D. KARIA, J) UMESH/-