Achyutkumar Viththalbhai Patel vs Elecon Engineering Company Ltd. ...
2025 Latest Caselaw 774 Guj

Gujarat High Court

Achyutkumar Viththalbhai Patel vs Elecon Engineering Company Ltd. ... on 10 July, 2025

Author: A.S. Supehia

Bench: A.S. Supehia

                                                                                                                NEUTRAL CITATION




                              C/LPA/826/2025                                   ORDER DATED: 10/07/2025

                                                                                                                undefined




                                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                  R/LETTERS PATENT APPEAL NO. 826 of 2025
                               In R/SPECIAL CIVIL APPLICATION NO. 4710 of 2023
                                                     With
                                  R/LETTERS PATENT APPEAL NO. 827 of 2025
                                                       In
                                 R/SPECIAL CIVIL APPLICATION NO. 650 of 2024
                                                     With
                                  R/LETTERS PATENT APPEAL NO. 786 of 2025
                                                       In
                                R/SPECIAL CIVIL APPLICATION NO. 5211 of 2023
                                                     With
                                  R/LETTERS PATENT APPEAL NO. 787 of 2025
                                                       In
                                 R/SPECIAL CIVIL APPLICATION NO. 421 of 2024
                      =============================================
                                     ACHYUTKUMAR VITHTHALBHAI PATEL
                                                  Versus
                            ELECON ENGINEERING COMPANY LTD. (THROUGH MANAGER)
                      =============================================
                      Appearance:
                      MR PARESH J BRAHMBHATT(9788) for the Appellant(s) No. 1
                      MR DIPAK DAVE, ADVOCATE for
                      JEET Y RAJYAGURU(8039) for the Respondent(s) No. 1
                      MR. KIRTAN H MISTRY(10012) for the Respondent(s) No. 1
                      =============================================
                         CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
                               and
                               HONOURABLE MR.JUSTICE R. T. VACHHANI

                                         Date : 10/07/2025
                                           ORAL ORDER

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

1. At the outset, learned advocates appearing for the respective parties have submitted that the present appeals are left out from the group of appeals being Letters Patent Appeal No.760 of 2025 and allied matters, which were disposed of by this Court vide judgment and order dated 26.06.2025. They have urged that similar order may be passed in the present matter.

NEUTRAL CITATION

C/LPA/826/2025 ORDER DATED: 10/07/2025

undefined

2. In view of the statement made by the learned advocates appearing for the respective parties, the present appeals stand disposed of in terms of the judgment and order dated 26.06.2025 passed in the group of appeals being Letters Patent Appeal No.760 of 2025 and allied matters.

Sd/-

(A. S. SUPEHIA, J)

Sd/-

(R. T. VACHHANI, J) MAHESH/47-48-56-57