GT ASSOCIATION Vs. CHATURBUJ HOUSING PVT. LTD

JUDGEMENT

(1.) WE have heard Mr. Sunit Shah, learned counsel appearing with Mr. Nehal Gandhi, learned counsel appearing for the appellant and Mr. Ashok Purohit, learned counsel appearing for Mr. J.C. Vyas for respondent Nos. 1 to 4.

(2.) THIS Letters Patent Appeal has been filed challenging the judgment and order dated 14.2.2013 passed by the learned Single Judge in Special Civil Application No. 1674 of 2013 whereby the learned Single Judge dismissed the writ petition preferred by the appellants herein.

(3.) THOUGH the argument appears to be very attractive, but it cannot be accepted for the simple reason that the appellant in the writ petition challenged the order dated 28.1.2013 passed below applications Exh. 50/51 by the learned Chamber Judge, Court No. 19, City Civil Court, Ahmedabad in Civil Suit No. 2669 of 2011.