MALCOM DHUNJISHA RUSTAMJI Vs. PILLOOBEN JALBHAI VAKHARIA

JUDGEMENT

(1.) The appellant original petitioner preferred this appeal under Clause 15 of the Letters Patent against oral order dated 29.08.2017 passed by the learned Single Judge in Special Civil Application No.11649 of 2017, by which the learned Single Judge has dismissed the petition by imposing cost of Rs. 50,000/-.

(2.) The facts of the present case in nutshell are as under:

(3.) Heard Mr.Nikhil S. Kariel, learned advocate for the appellant original petitioner, Mr.Shalin N. Mehta, learned Senior Counsel assisted by Mr.Maulik R. Shah, learned advocate for respondent Nos.1 and 2 and Mr.D.M. Devnani, learned Assistant Government Pleader for respondents Nos.3 to 6.