Quill Kamdar Association vs Dgp Windsor India Limited Since Renamed ...
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Gujarat High Court

Quill Kamdar Association vs Dgp Windsor India Limited Since Renamed ... on 2 July, 2025

Author: A.S. Supehia

Bench: A.S. Supehia

                                                                                                              NEUTRAL CITATION




                            C/LPA/3078/2010                                  ORDER DATED: 02/07/2025

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                                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                      R/LETTERS PATENT APPEAL NO. 3078 of 2010

                                  In R/SPECIAL CIVIL APPLICATION NO. 12678 of 2009

                      ==========================================================
                                      QUILL KAMDAR ASSOCIATION
                                                  Versus
                       DGP WINDSOR INDIA LIMITED SINCE RENAMED AS WINDSOR & ANR.
                      ==========================================================
                      Appearance:
                      DR BALRAM D JAIN(3146) for the Appellant(s) No. 1
                      MR DIPAK R DAVE(1232) for the Respondent(s) No. 2
                      MR.VARUN K.PATEL(3802) for the Respondent(s) No. 1
                      ==========================================================

                       CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
                             and
                             HONOURABLE MR.JUSTICE R. T. VACHHANI

                                                         Date : 02/07/2025

                                                           ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA) When the matter is called out, learned advocate Mr.Jain for the petitioner remained absent. The captioned LPA has been listed specially today as per the Notice No.RJ/13/2025 dated 21/06/2025 issued by the Registrar (Judicial) High Court of Gujarat in the Board, under the head of Critically Old Matters for 11 to 12 years.

2. It is noticed by us that in the captioned LPA, the appellant has neither produced the copy of judgment and order passed by the learned Single Judge; nor the complete set of captioned writ petition.

3. Learned Senior Advocate Mr.K M Patel with Mr.Varun Patel, learned advocate for the respondent is present who also raised the same grievance. He has submitted that the appellant has also not produced the

NEUTRAL CITATION

C/LPA/3078/2010 ORDER DATED: 02/07/2025

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order passed by the Tribunal alongwith annexures which was challenged by the respondent-Company.

4. In this view of the matter, and in absence of the learned advocate for the petitioner Mr.Jain, the captioned LPA stands dismissed for want of prosecution. Needless to say that, if any restoration application is filed, the same shall specifically contain the affidavit of the appellant as to whether the cause stated in the appeal would survive or not and entire set of writ petition shall be produced alongwith the order passed by the learned Single Judge.

(A. S. SUPEHIA, J)

(R. T. VACHHANI, J) sompura / 7