LAWS(GAU)-2018-5-214

PRADIP TIBREWALA Vs. RITESH KUMAR TIBREWALA

Decided On May 24, 2018
Pradip Tibrewala Appellant
V/S
Ritesh Kumar Tibrewala Respondents

JUDGEMENT

(1.) Heard Mr D K Mishra and Mr G N Sahewalla, learned Senior Counsel, assisted by Mr B Prasad and Mr M Sahewalla, learned counsel for the appellant; Mr M K Choudhury, learned Senior Counsel, assisted by Mr A Parvez, learned counsel for respondent No. 1; and Mr R D Choudhury, learned Senior Government Advocate, Assam.

(2.) This appeal is directed against the order dated 11.04.2018, passed by the learned Single Judge in IA (Civil) No. 524 of 2018, arising out of WP(C) No. 601 of 2018, deciding to hear both the writ petitions, WP(C) Nos. 601 of 2018 and 6440 of 2017 filed by respondent No. 1 together.

(3.) The appeal was heard yesterday and today is fixed for delivery of order.