LAWS(GJH)-2009-6-175

CHUNILAL KAPOORCHANJI SHAH Vs. YUVRAJ INDUSTRIES LIMITED

Decided On June 17, 2009
Chunilal Kapoorchanji Shah And Ors. Appellant
V/S
Yuvraj Industries Limited And Ors. Respondents

JUDGEMENT

(1.) RULE. Mr. Kedar Biniwale, learned advocate waives the service of notice of rule on behalf of the respondent Nos. 8 and 9 and Mr. P. R. Thakkar, learned Advocate waives the service of notice of rule on behalf of the respondent No. 10.

(2.) AT the request of the learned advocates appearing on behalf of the respective parties, present petition is taken up for final hearing today.

(3.) HEARD Mr. S. N. Soparkar, learned senior Advocate appearing with Mr. R. S. Sanjanwala, learned Advocate appearing on behalf of the petitioners and Mr. Mihir thakore, learned Senior Advocate appearing with Mr. Kedar Biniwale, learned advocate appearing on behalf of the respondent Nos. 8 and 9 and Mr. P. R. Thakkar, learned Advocate appearing on behalf of the respondent No. 10.