SIDDHRAJ INFRA PRIVATE LIMITED Vs. MAGANBHAI POPATBHAI PARMAR

JUDGEMENT

(1.) The appellant -applicant -original respondent no.9 has filed this appeal under Clause 15 of the Letters Patent against the order dated 11.3.2016 passed by the learned Single Judge in Civil Application No.12037 of 2015, by which the learned Single Judge has dismissed the Civil Application filed by the present appellant.

(2.) The factual matrix of the present case is as under:

(3.) Heard learned Senior Counsel Mr.Mihir Thakore appearing with learned advocate Mr.Parthiv Shah for the appellant, learned advocate Mr.A.J.Yajnik for respondent no.1, learned advocate Mr.Kaushal D Pandya for respondent nos.2 to 5, learned AGP Mr.Jayswal for respondent nos.6,8 to 11, learned advocate Mr.Chhaya for respondent no.7 and learned advocate Mr.J.M.Patel for respondent no.13.