KUVRABHAI BHARABHAI BHARVAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this appeal which is filed under Clause of 15 of the Letters Patent, the appellant - applicant seeks to challenge the order dated 14/07/2016 passed by the learned Single Judge in Civil Application (For joining party) No.597 of 2016.

(2.) Present respondent No.4 - Shri Uchvan Gopalak Dudh Utpadak Sahakari Mandli Limited has filed Special Civil Application No.268 of 2015, wherein, respondent No.4 - original petitioner has challenged the order dated 17/11/2014 passed by the Special Auditor (Milk), Surat. Said petition is pending for hearing and disposal. In the said petition, Civil Application No.597 of 2016 was filed by the present appellant for impleading him as party respondent. Learned Single Judge by impugned order dated 14/07/2016 rejected the said application. Hence, the appeal is filed by the present appellant.

(3.) Heard learned advocate Shri B.S.Patel with learned advocate Shri Keyur Vyas for the appellant and learned Senior advocate Mr.D.C.Dave with learned advocate Mr.Shivang Shukla for respondent No.4.