GAYATRI COMBINES Vs. SURAT VANKAR SAHAKARI SANGH LTD

JUDGEMENT

(1.) Rule. Mr. Manan A.Shah,learned advocate waives service of notice of Rule for the respondent No.1 and Mr.Dhaval D.Vyas, learned advocate waives service of notice of Rule for the respondent No.2.

(2.) This application has been filed with the following prayers: DThe applicant,therefore, prays that;

(3.) The applicant is the respondent No.1 in Special Civil Application No.10291 of 2009. The said petition has been preferred by Surat Vankar Sahkari Sangh Ltd., who is the respondent No.1 in the present application.