ANIRUDDHSINH PRATAPSINH GOHIL Vs. GRUH FINANCE LIMITED

JUDGEMENT

(1.) Appeal is ADMITTED. Shri Harshadray Dave, learned advocate waives service of notice of admission on behalf of respondent no.1, who can be said to be the main contesting party and Shri Hardik Vora, learned AGP waives service of notice of admission on behalf of respondent no.2 - District Magistrate, Rajkot.

(2.) In the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties, the present Appeal is taken up for final hearing today, more particularly, when there is broad consensus between the learned advocates appearing on behalf of the respective parties to remand the matter to the learned Single Judge and the learned Single Judge to pass an appropriate order in accordance with law and on its own merits after hearing the appellant herein.

(3.) Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the learned Single Judge dated 07/12/2016 in Special Civil Application No.20847/2015, the appellant herein - third party has preferred the present Letters Patent Appeal.