Chairman And Managing Director vs Avinash Tamankar, Since Deceased ...
2025 Latest Caselaw 6282 Guj

Gujarat High Court

Chairman And Managing Director vs Avinash Tamankar, Since Deceased ... on 3 September, 2025

Author: A.S. Supehia

Bench: A.S. Supehia

                                                                                                                   NEUTRAL CITATION




                             C/LPA/1063/2016                                        ORDER DATED: 03/09/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                       R/LETTERS PATENT APPEAL NO. 1063 of 2016

                                   In R/SPECIAL CIVIL APPLICATION NO. 11204 of 2001

                      ==========================================================
                                  CHAIRMAN AND MANAGING DIRECTOR & ORS.
                                                  Versus
                         AVINASH TAMANKAR, SINCE DECEASED THROUGH LEGAL HEIRS &
                                                  ORS.
                      ==========================================================
                      Appearance:
                      M/S TRIVEDI & GUPTA(949) for the Appellant(s) No. 1,2,3,4
                      RULE SERVED for the Respondent(s) No. 1.1,1.2,1.3
                      ==========================================================

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

                                                          Date : 03/09/2025

                                                   ORAL ORDER

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

1. Today, when the matter was called out, though served, nobody has remained present on behalf of respondent Nos. 1.1 to 1.3. It appears that the respondents are not interested in the matter.

2. On 22.08.2017, this Court passed following order:

"Though served, nobody appears on behalf of the respondents. Hence, ADMIT."

3. Today also, the position remains the same.

NEUTRAL CITATION

C/LPA/1063/2016 ORDER DATED: 03/09/2025

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4. Hence, the present Letters Patent Appeal is allowed in terms of the interim order. The judgment and order dated 24.06.2016 passed in Special Civil Application No. 11204 of 2001 is set aside to the aforesaid extent.

                                                                                          Sd/-       .
                                                                                    (A. S. SUPEHIA, J)

                                                                                          Sd/-      .
                                                                                  (R. T. VACHHANI, J)
                      MVP/34