POPULAR ESTATE MANAGEMENT LTD Vs. GUNJAN PAINTS LTD

JUDGEMENT

(1.) The petitioner has preferred this petition under Article 226 & 227 of the Constitution of India for writ of certiorari, and/or a writ in the nature of certiorari, and/or and other appropriate writ/order/direction, quashing and setting aside the impugned order dtd. 11/11/2020 passed by learned 6th Additional Civil Judge, Ahmedabad (Rural) below Exhibit - 5 in R.C.S. No.23 of 2020 and to quash and set aside order dtd. 3/6/2021 passed by learned 9 th Additional District and Sessions Judge, Ahmedabad (Rural) in Misc. Civil Application No.21 of 2020.

(2.) I have heard Mr. I.H. Syed, learned senior advocate assisted by Mr. Pithu Parimal, learned advocate for the petitioner and Mr. S.P. Majmudar, learned advocate on caveat for respondent.

(3.) The petition is heard for final disposal at the admission stage with the consent of learned advocates for the parties.