AMARDEEP ASSOCIATION Vs. DAKSHIN GUJARAT VIJ COMPANY LTD

JUDGEMENT

(1.) THE present application is filed praying that LPA be fixed for hearing at an early date.

(2.) THE matter was mentioned in the morning for priority. The priority was granted. Learned Advocate Ms.Lilu K.Bhaya objected to the matter being taken up for consideration. The objection was on the ground that the conduct of the applicants is required to be brought to the notice of the Court as well as according to learned Advocate for the respondent, there are some mis- statements in the application and that is also required to be brought to the notice of the Court. The priority was given and matter is taken up for consideration.

(3.) ALONG with the application, list of persons holding plots /flats in the property is annexed and serial number runs up to 275. It is true that some of the flats are not in the name of an individual but are in the name of Amardeep Association, Navsari. Learned Senior Advocate for the applicants invited attention of the Court to the order passed by the Hon'ble the Apex Court in Special Leave to Appeal (Civil) No.25037 of 2013. The relevant part of the order reads as under:-