SEAZONE GRANITO PVT. LTD. Vs. HIRENBHAI JIVANBHAI ZALAVADIYA

JUDGEMENT

(1.) ADMIT.

(2.) Learned advocate Mr. B.T. Rao waives service of notice of Admission on behalf of the respondent Nos.1, 2 and 3 - original petitioners. With the consent of learned Counsel appearing for respective parties, more particularly contesting respondent Nos.1, 2 and 3 herein, who have been represented by learned advocate Mr. B.T. Rao, present appeal is taken up for hearing today.

(3.) By way of present appeal under Clause 15 of the Letters Patent, appellant herein - original respondent No.5 has challenged the order dtd. 9/2/2023 passed by the learned Single Judge in Special Civil Application No.18810/2021.