Rajhans Cine World Pvt. Ltd vs Zen Matrix Private Ltd
2025 Latest Caselaw 7607 Guj

Gujarat High Court

Rajhans Cine World Pvt. Ltd vs Zen Matrix Private Ltd on 21 October, 2025

                                                                                                               NEUTRAL CITATION




                            C/SCA/14834/2025                                     ORDER DATED: 21/10/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                    R/SPECIAL CIVIL APPLICATION NO. 14834 of 2025
                      ==========================================================
                                               RAJHANS CINE WORLD PVT. LTD.
                                                          Versus
                                                 ZEN MATRIX PRIVATE LTD.
                      ==========================================================
                      Appearance:
                      MR DHAVAL D VYAS SR.ADV. WITH URJIT DAVE WITH MR DEV R
                      SHAH(12505) for the Petitioner(s) No. 1
                      MR URJIT B DAVE(12581) for the Petitioner(s) No. 1
                      SHASHVATA U SHUKLA(8069) for the Respondent(s) No. 1
                      ==========================================================

                       CORAM:HONOURABLE MR.JUSTICE L. S. PIRZADA

                                                          Date : 21/10/2025

                                                            ORAL ORDER

1. The present petition has been preferred by the petitioner under Article 226 of the Constitution of India challenging the judgment and order dated 10.10.2025 passed by the 6th Additional District Judge, Ahmedabd (Rural) below Commercial Execution No.21 of 2025, issuing the possession warrant against the award debtor.

2. Learned advocate Mr.Shashvata U. Shukla appears on caveat for the respondent no.1 and also filed affidavit- in-reply.

3. Learned Senior Counsel Mr.Dhaval D. Vyas appearing with learned advocate Mr.D.R. Shah for the petitioner submitted that after filing of the present petition, a development has taken place and pursuant to the order dated 10.10.2025 passed by the Executing Court, the present petitioner has handed over the

NEUTRAL CITATION

C/SCA/14834/2025 ORDER DATED: 21/10/2025

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possession of the property in question on 15/10/2025 as directed by the sole arbitrator to the respondent and the respondent has already taken possession of the said premises.

4. It is submitted by the learned advocates appearing for the respective parties that there is an understanding arrived at between the parties that as the possession of the premises has already been handed over to the respondent, who is an award creditor and as some equipment of the present petitioner are lying in the said premises, which was a running theater, on 24.10.2025, the present petitioner would be allowed to inspect the equipment lying in the said premises and from 27.10.2025, within 7 days between 9:00 a.m. to 6:00 p.m., the petitioner will carry out the process for removal of the equipment of the ownership of the petitioner in the presence of the respondent and considering the same, the present petition may be disposed of.

5. Considering the submissions made by the learned advocates for the respective parties and considering the understanding arrived at between the parties, the present petition is hereby disposed of. However, it is clarified that no further time shall be granted to carry out exercise, as mentioned above.

(L. S. PIRZADA, J) Hitesh