JUDGEMENT
Bikki Raveendra Babu, Member -
(1.) Learned Advocate Mr. Pavan Godiawala present for Petitioner. Learned Advocate Mr. Kunal Vaishnav present for Respondent No. 3. Respondent No. 2 Mr. Hasmukh Patel present in person.
Petitioners 1 and 2 in TP 197 of 2016 (CA 16 of 2012) are respondents 4 and 5 in TP 10 of 2016 (CP 86 of 2010) hereinafter referred to as V.P. Patel Group as and when context admit.
(2.) In TP 197 of 2016 (CA 16 of 2012) and in TP 10 of 2016 (CP 86 of 2010) Ambika Food Product Pvt. Ltd. is first respondent, hereinafter called as Company.
(3.) Respondents 2 and 3 in TP 197 of 2016 (CA 16 of 2012) are also respondents 2 and 3 in TP 10 of 2016 (CP 86 of 2010) hereinafter referred to as HM Patel Group as and when context admit.;
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