Harsichandra Dinmanishankar ... vs Dharmeshkumar Dalpatbhai Patel
2021 Latest Caselaw 15499 Guj

    C/LPA/348/2021                               ORDER DATED: 04/10/2021



          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/LETTERS PATENT APPEAL NO. 348 of 2021

         In R/SPECIAL CIVIL APPLICATION NO. 20647 of 2017
                                With
             CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
            In R/LETTERS PATENT APPEAL NO. 348 of 2021
==========================================================
                HARSICHANDRA DINMANISHANKAR JOSHI
                              Versus
                 DHARMESHKUMAR DALPATBHAI PATEL
==========================================================
Appearance:
MR.KEVIN VIRVADIYA, ADVOCATE for MR. NISHIT P GANDHI(6946) for
the Appellant(s) No. 1
 for the Respondent(s) No. 1,2,3,4,5,6,7,8,9
==========================================================

 CORAM:HONOURABLE THE ACTING CHIEF JUSTICE MR.
       JUSTICE R.M.CHHAYA
       and
       HONOURABLE MR. JUSTICE BIREN VAISHNAV

                           Date : 04/10/2021

                   COMMON ORAL ORDER

(PER : HONOURABLE THE ACTING CHIEF JUSTICE MR. JUSTICE R.M.CHHAYA)

1. Heard Mr.Kevin Virvadiya learned advocate for Mr.Nishit Gandhi

learned advocate for the appellant.

2. Being aggrieved and dissatisfied by the common judgment and

order dated 18.02.2021 passed by the learned Single Judge in

Special Civil Application Nos.20647 and 20648 of 2017. The

original petitioners have preferred this appeal in under Clause 15 of

the letters patent.

3. Mr.Gandhi has candidly submitted that the original petitioners of

C/LPA/348/2021 ORDER DATED: 04/10/2021

Special Civil Application No.20648 of 2017 preferred intra-Court

appeal being Letters Patent Appeal No.347 of 2021. Coordinate

bench of this Court vide order dated 05.08.2021 was pleased to

dismiss the same.

4. Considering the order dated 05.08.2021 passed by the coordinate

bench in Letters Patent Appeal No.347 of 2021, wherein, the

coordinate bench has dealt with the common order and was pleased

to dismiss the appeal.

5. Having heard the learned counsels appearing for the parties, the

present appeal also lacks merit and accordingly, the same is

dismissed on the same grounds as observed by the coordinate

bench in Letters Patent Appeal No.347 of 2021. Connected Civil

Application also stands dismissed. However, there shall be no

order as to costs.

(THE ACTING CHIEF JUSTICE R.M.CHHAYA, J)

(BIREN VAISHNAV, J) ANKIT SHAH