RELISH PHARMACEUTICALS LTD Vs. KAMLESHBHAI RAVJIBHAI KEVAT

JUDGEMENT

(1.) AS common questions of facts and law are involved in the Appeals, all the four Appeals are disposed of by this common judgment.

(2.) THE appellant original petitioner has preferred the Appeals challenging the common judgment and order passed by the learned Single Judge dated 4th February 2011 in Special Civil Application Nos.639/2011 to 642/2011, whereby the learned Single Judge has rejected all the four petitions.

(3.) IT deserves to be noted that the suits were filed in the year 2002 and the right of the appellant to file appropriate application for leave to defend was closed in the year 2003. The record reveals that on 14th October 2004, the Civil Judge (S.D.), Gandhinagar, camp at Kalol, allowed the suits and passed decree for recovery of the requisite amount due and payable by the appellant to each of the plaintiffs.