Aims Chemical Pvt Ltd Vadodara Through ... vs Recovery Officer Debts Recovery ...
2025 Latest Caselaw 1477 Guj

Gujarat High Court

Aims Chemical Pvt Ltd Vadodara Through ... vs Recovery Officer Debts Recovery ... on 29 July, 2025

Author: A.S. Supehia

Bench: A.S. Supehia

                                                                                                         NEUTRAL CITATION




                             C/SCA/16562/2023                            ORDER DATED: 29/07/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                     R/SPECIAL CIVIL APPLICATION NO. 16562 of 2023
                       ==========================================================
                              AIMS CHEMICAL PVT LTD VADODARA THROUGH MANAGING
                                          DIRECTOR JATIN H SHAH PIP
                                                     Versus
                              RECOVERY OFFICER DEBTS RECOVERY TRIBUNAL II & ORS.
                       ==========================================================
                       Appearance:
                       APPEARANCE DELETED for the Petitioner(s) No. 1
                       MR AS PANESAR(5390) for the Respondent(s) No. 2
                       MS NALINI S LODHA(2128) for the Respondent(s) No. 4
                       NOTICE SERVED for the Respondent(s) No. 1,3,5
                       ==========================================================
                         CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
                               and
                               HONOURABLE MR.JUSTICE R. T. VACHHANI

                                                   Date : 29/07/2025
                                                    ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA)

1. On 27.02.2025, this Court has passed the following order:

"Party-in-person is not able to conduct the case in accordance with the procedure prescribed co-relating to facts and provisions of law and not able to assist the Court citing decision for precedent. He is unable to know what is precedent; not able to co-relate the provisions of Act and the precedent in the cited judgment. Therefore his Certificate to appear as party-in-person be revoked and he is directed to engage a lawyer to proceed with the case. Stand over to 24th March 2025."

2. On 30.04.2025, following order was passed:

"Registry is hereby directed to inform the petitioner to engage an advocate for conducting this matter, or else appropriate order shall be passed on the next date of hearing. Stand over to 19.06.2025."

NEUTRAL CITATION

C/SCA/16562/2023 ORDER DATED: 29/07/2025

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3. It appears that despite the intimation sent by the Registry to the petitioner, no one has entered appearance.

4. Hence, the matter stands dismissed for non- prosecution.

Sd/-

(A. S. SUPEHIA, J)

Sd/-

(R. T. VACHHANI, J) NVMEWADA/81