W H Brady And Company Ltd. vs Vyas Vikrambhai Chimanlal
2021 Latest Caselaw 14867 Guj

       C/LPA/584/2021                                  ORDER DATED: 22/09/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                 R/LETTERS PATENT APPEAL NO. 584 of 2021
             In R/SPECIAL CIVIL APPLICATION NO. 27311 of 2007
                                   With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
                In R/LETTERS PATENT APPEAL NO. 584 of 2021
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                        W H BRADY AND COMPANY LTD.
                                   Versus
                        VYAS VIKRAMBHAI CHIMANLAL
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Appearance:
MR DG SHUKLA(1998) for the Appellant(s) No. 1
MR HARSHEEL D SHUKLA(6158) for the Appellant(s) No. 1
MR.PRASHANT B SHARMA(7028) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA
        and
        HONOURABLE DR. JUSTICE A. P. THAKER

                               Date : 22/09/2021

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE N.V.ANJARIA)

Order in Civil Application for Stay

Granting stay against the the judgment impugned of the learned single Judge would amount to allowing the Letters Patent Appeal at this stage itself. It is trite that the interim order in the nature of final order cannot be passed. Therefore, the prayer for stay is rejected. Civil Application stands disposed of. Rule is discharged.

Order in Letters Patent Appeal

To be listed for final hearing on 7.10.2021.

(N.V.ANJARIA, J)

(DR. A. P. THAKER, J) C.M. JOSHI