MAHESH DINKARRAI DESAI Vs. MADHUVAN ENTERPRISE THROUGH PARTNER

JUDGEMENT

(1.) The board has been revised no one appears for the appellant, though Mr. Dhirendra Mehta appearing for Respondent No. 1, Mr.Hardik Raval appearing for respondent Nos. 3 and 4, Ms. Krina Calla, learned AGP appearing for the Respondent No. 2, are present

(2.) Present Letters Patent Appeal has been filed by the appellant, challenging the order dated 8th December 2010, passed by the learned Single Judge in Special Civil Application No. 14902 of 2010, by which the Special Civil Application was dismissed for the reasons mentioned in Paragraph No. 4.1 of the judgment dated 8th December 2010, which is extracted below:

(3.) We do not find any illegality in the order passed by the learned Single Judge nor it requires any interference by this Court. Accordingly, this Letters Patent appeal is dismissed. Parties shall bear their own costs.