ANIRUDDHSINH PRATAPSINH GOHIL Vs. GRUH FINANCE LIMITED

JUDGEMENT

(1.) The captioned Miscellaneous Civil Application was originally required to be notified on 1st Marcy, 2017 as per order dated 27th Feb., 2017. However, on 01st March, 2017 only Civil Application for condonation of delay was notified.

(2.) Heard learned advocate Mr. N.K. Majmudar for the applicant and learned advocate Mr.Harshadray Dave for the respondent Gruh Finance Limited.

(3.) It may be stated at the outset that the present applicant was not a party respondent in Special Civil Application No.20847 of 2015. The said petition came to be decided by judgment dated 07th Dec., 2016. It appears that the Letters Patent Appeal No.275 of 2017 along with the civil application was preferred by the applicant which culminated into order dated 10th Feb., 2017 passed by the Letters Patent Bench.