GUJARAT CO-OPERATIVE MILK Vs. VIPULBHAI M.CHAUDHARY

JUDGEMENT

(1.) THE matters were mentioned in the morning for priority hearing. The request was granted. The matters are heard.

(2.) ALL these Letters Patent Appeals are filed being aggrieved by order passed by the learned Single Judge in SCA Nos.16515 of 2013 and 16594 of 2013. Incidentally, all these Letters Patent Appeals are filed in SCA No.16515 of 2013. The learned Single Judge by common order dated 29.11.2013 is pleased to order as under :

(3.) THIS Court is of the opinion that the learned Single Judge ought to have considered the aspect of balance of convenience and at the most, ought to have issued direction to the appellant to defer the implementation of the resolution, if passed against the chairperson.