DHANESH BHADARMAL JAIN Vs. REGISTRAR OF FIRM

JUDGEMENT

(1.) Though the matter is listed for admission, the learned advocates appearing for the appellants and the second respondent have elaborately canvassed their arguments. Hence, we have thought it fit and appropriate to dispose of this appeal particularly having bestowed precious judicial time, since adjourning this matter to any other date would not be in the interest of justice. Essentially the dispute is between second respondent and the appellants though the impugned order has been passed by the first respondent. Hence, Mr.Sahil Trivedi, learned Assistant Government Pleader has accepted and waived notice for respondent No.1.

(2.) In this Letters Patent Appeal, the correctness and legality of the judgment dtd. 15/12/2022 passed in Special Civil Application No.22223 of 2022 has been called in question.

(3.) Appellants herein challenged the order dtd. 5/9/2022 passed by respondent No.1 whereunder first respondent herein has declared the partnership firm M/s.Samkit Infracon, having Registration No.GUJAH 1100224 as dissolved and has further ordered that said firm is being treated as dissolved.