JAYANTILAL JAYCHANDBHAI SHAH TRUSTEE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocates for the parties.

(2.) RULE. At the request of learned advocates for the parties, RULE is fixed forthwith.

(3.) LEARNED advocate appearing for respondent No. 4 Shri Jinesh Kapadia for Shri Ashish H. Shah submitted that the Court if incline to remand the matter, may remand the matter on the ground that reconsideration of the Revision Application whereunder respondent 4's contention be permitted to be urged and he may be given an opportunity of being heard. The ground of pendency of the Civil Suit would not be urged on behalf of the respondent no. 4.