HONDA CAR INDIA LIMITED Vs. THAKOR SHARDABEN SURSANGJI

JUDGEMENT

(1.) Heard learned Advocate Ms. Nisha Ojha for M/s Wadiaghandy and Company for the petitioner and learned Advocate Mr. A.B. Munshi for the respondents No. 1 and 2.

(2.) It appears that some of the respondents have not been served and whereas the respondents who have been served have chosen not to appear.

(3.) At the request of the parties, more particularly at the request of learned Advocate Mr. Munshi appearing for the respondents No. 1 and 2, the present petition is directed to be listed at 2:30 p.m., more particularly in view of the fact that while the Civil Application (For Amendment) No.2 of 2022 was on Board, the main matter was not listed along with the same.