LAWS(GJH)-2022-12-815

DHANESH BHADARMAL JAIN Vs. REGISTRAR OF FIRM

Decided On December 15, 2022
Dhanesh Bhadarmal Jain Appellant
V/S
Registrar Of Firm Respondents

JUDGEMENT

(1.) Rule returnable forthwith. Learned Assistant Government Pleader as well as learned advocate waives service of notice of Rule for and on behalf of the respective respondents.

(2.) Heard Mr. Percy Kavina, learned Senior Counsel assisted by Mr. Vishal J. Dave, learned advocate for the petitioners and Mr. Shalin Mehta, learned Senior Counsel assisted by Mr. Paritosh Gupta, learned advocate for the respondents.

(3.) This petition is taken up for hearing in light of the request made by the Division Bench vide order dtd. 1/12/2022 in Letters Patent Appeal No.1472 of 2022.