RAJESH HARKISHANDAS KHEMANI PROPRIETOR OF JAI AMBE INDUSTRIES Vs. GUJARAT STATE FINANCIAL CORPORATION

JUDGEMENT

(1.) Through present Misc. Civil Application applicant original appellant has prayed for the following reliefs:

(2.) Notice was issued and served to the other sides. Heard learned Advocate Mr.N.V.Gandhi for the applicant original appellant. He contended that initially this Court has passed the following order on 17.11.2016 in Misc. Civil Application No.2867 of 2013:

(3.) On 09.04.2013, this Court has passed the following order in Civil Application No.5816 of 2012: