LAWS(GJH)-2023-4-527

RAJENDRAKUMAR RAMRATAN ARORA Vs. SANKALCHAND JECHANDBHAI PATEL

Decided On April 12, 2023
Rajendrakumar Ramratan Arora Appellant
V/S
Sankalchand Jechandbhai Patel Respondents

JUDGEMENT

(1.) Learned Advocate Mr. Hasmukh Patel submits that he has instruction to replace Mr. Sudhanshu Jha on behalf of the appellant and whereas learned Advocate would submit that he would file his vakalatnana during the course of the day.

(2.) Learned Senior Advocate Mr. Mehul Shah with learned Advocate Mr. Pradeep Patel appears on behalf of the respondent no.1 and learned Advocate Mr. Heet Jhaveri for learned Advocate Mr. Shashvata Shukla appears on behalf of respondents no. 2 and 3.

(3.) At the outset, learned Advocate Mr. Hasmukh Patel would submit that in compliance of order of this Court dtd. 10/4/2023 an amount of Rs.15,000.00 has been deposited with the registry of this Court.