PRADIP AND DILIP CO. Vs. RUSABH TRADING CO.

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocate Mr. Brij V. Sheth waive service of rule for respondent No.4.

(2.) Respondents No. 1 to 3 have been served through paper publication as per order dtd. 22/11/2024 passed by this Court in Civil Application No.1 of 2024 filed in the main matter who chosen not to appear and contested writ application. As such presence of respondents No.1 to 3 are otherwise not required for adjudicating the issue germane in the present matter as main contesting respondent is respondent No.4, who is duly represented by learned advocate Mr. Brij Sheth.

(3.) Heard learned senior advocate Mr. Percy Kavina with learned advocate Mr. H. J. Karathiya for the petitioner and learned advocate Mr. Brij V. Sheth for respondent No.4.